Supreme Court - Daily Orders
Habib Alladin vs Mohammed Ahmed on 27 February, 2023
Bench: B.R. Gavai, Aravind Kumar
1
ITEM NO.40 COURT NO.8 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
Petition(s) for Special Leave to Appeal (C) No(s). 2937/2022
(Arising out of impugned final judgment and order dated 21-12-2021
in CRP No. 1168/2021 passed by the High Court For The State Of
Telangana At Hyderabad)
HABIB ALLADIN & ORS. Petitioner(s)
VERSUS
MOHAMMED AHMED Respondent(s)
(IA No. 25227/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 27-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s)
Mr. Mukul Rohtgi, Sr. Adv.
Mr. Pranab Kumar Mullick, AOR
Mrs. Soma Mullick, Adv.
Mr. Sebat Kumar Deuria, Adv.
Mr. Syed N. Shakeel, Adv.
For Respondent(s)
Mr. Anirudh Wadhwa, Adv.
Mr. Shaishir Divatia, Adv.
Mr. Zeeshan Mahmood, Adv.
Mr. Vipul Kumar, AOR
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
Deepak Singh
Date: 2023.02.28
O R D E R
13:22:45 IST Reason:
Liberty is granted to the petitioner to file rejoinder affidavit.2
List this matter after ensuing Holi Vacation.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)