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The Telangana Residential Educational ... vs Saluvadi Sumalatha on 18 January, 2023

Bench: A.S. Bopanna, Sudhanshu Dhulia

     ITEM NO.11                              COURT NO.12                 SECTION XII-A

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     Petitions for Special Leave to Appeal (C)                 Nos.    16134-16135/2022

     (Arising out of impugned final judgment and order dated 03-03-2022
     in WA No. 465/2020 03-03-2022 in WA No. 58/2021 passed by the High
     Court for the State of Telangana at Hyderabad)

     THE TELANGANA RESIDENTIAL EDUCATIONAL
     INSTITUTIONS RECRUITMENT BOARD                                         Petitioner(s)

                                                    VERSUS
     SALUVADI SUMALATHA & ANR.                                           Respondent(s)

     (IA No. 5523/2023 - STAY APPLICATION)


     Date : 18-01-2023 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MR. JUSTICE SUDHANSHU DHULIA


     For Petitioner(s)                 Mr. V. Giri Sr. Adv.
                                       M/S. Venkat Palwai Law Associates, AOR
                                       Mr. P. Venkat Reddy, Adv.
                                       Mr. P. Srinivas Reddy Adv.
                                       Mr. Prashant Reddy, Adv.

                                       Mr. Prashant Kumar Tyagi, Adv.
                                       Ms. Ankita Gupta, Adv.

     For Respondent(s)                 Mr. C. Mohan Rao, Sr. Adv.
                                       Mr. Manoj C. Mishra, AOR
                                       Mr. J.R. Manahor Rao, Adv.
                                       Mr. R. Santhnan Krishnan, Adv.
                                       Mr. Aditya Kr. Archiya, Adv.
                                       Mr. Ashok Basoya, Adv.
                                       Mr. Krishna Kumar Singh, AOR


                          UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified List the main petition during the first week of April, 2023.

Reason: In the meanwhile, the averments made in application being  SLP ( C) Nos.16134-16135/2022 I.A. No.5523 of 2023 is taken note, keeping in view the fact that this Court at the first instance had directed that the matter shall not be precipitated, we do not expect the High Court to proceed in the Contempt Petition in the meanwhile. Hence, the contempt proceeding shall remain stayed until further orders.

  (RAJNI MUKHI)                                 (DIPTI KHURANA)
COURT MASTER (SH)                            ASSISTANT REGISTRAR