Supreme Court - Daily Orders
K. Lakshmi Dev vs Sompalli Sainath Reddy on 17 December, 2025
ITEM NO.12 COURT NO.7 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 for Special Leave to Appeal (C) No.35729/2025
[Arising out of impugned final judgment and order dated 09-09-2025
in CRP No. 1244/2025 passed by the High Court of Andhra Pradesh at
Amravati]
K. LAKSHMI DEV & ORS. Petitioner(s)
VERSUS
SOMPALLI SAINATH REDDY & ORS. Respondent(s)
FOR ADMISSION
(IA No. 319529/2025 - EXEMPTION FROM FILING O.T. & IA
No.319537/2025 - INTERVENTION/IMPLEADMENT)
Date : 17-12-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :
Mr. Goli Rama Krishna, Adv.
Ms. Vandana Sharma, AOR
Mr. Sunil Kumar Singh, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Having heard the learned counsel appearing for the petitioners and having gone through the materials on record, we find no good ground to interfere with the impugned order passed by the High Court.
2. The Special Leave Petition is, accordingly, dismissed.
3. Pending applications, if any, also stand disposed of.
4. In view of the dismissal of the Special Leave Petition, no orders are required to be passed on the application for impleadment, which is accordingly disposed of.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2025.12.18 17:30:35 IST Reason: (VISHAL ANAND) (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)