Supreme Court - Daily Orders
Nawab Mir Barkat Ali Khan vs Princess Manolya Jah (Dead) Thr His Lr. on 20 January, 2020
Bench: Chief Justice, B.R. Gavai, Surya Kant
ITEM NO.5 COURT NO.1 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).24663/2018
(Arising out of impugned final judgment and order dated 27-02-2018
in FCA No. 99/2006 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
NAWAB MIR BARKAT ALI KHAN Petitioner(s)
VERSUS
PRINCESS MANOLYA JAH (DEAD) THR HIS LR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.129735/2018-APPLICATION FOR
SUBSTITUTION and IA No.129838/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS )
WITH SLP(C) No. 19555-19556/2019 (XII-A)
(FOR ADMISSION and I.R. and IA No.111148/2019-CONDONATION OF DELAY
IN FILING and IA No.111149/2019-CONDONATION OF DELAY IN REFILING)
Date : 20-01-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Mahfooz A. Nazki, Adv.
Mr. Avinash Tripathi, Adv.
Mr. M. P. Devanath, AOR
Mr. Sumanth Nookala, AOR
For Respondent(s) Mr. Mahfooz A. Nazki, Adv.
Mr. Avinash Tripathi, Adv.
Mr. M. P. Devanath, AOR
Mr. Sumanth Nookala, AOR
Mr. Sumon Chintala, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter dated 17.1.2020 circulated by Advocate-on-Record for the petitioner seeking adjournment since the parties are still negotiating a settlement, put up after Signature Not Verified Digitally signed by SANJAY KUMAR six weeks.
Date: 2020.01.20 15:48:24 IST Reason:(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR