Supreme Court - Daily Orders
M. Nageswara Reddy vs The State Of Andhra Pradesh on 15 July, 2019
ITEM NO.38 REGISTRAR COURT. 1 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8645-
8646/2018
M. NAGESWARA REDDY Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH & ORS. Respondent(s)
Date : 15-07-2019 These petitions were called on for hearing today.
For Petitioner(s)
Mr. P. Prabhakar, Adv.
Mr. R. Ravi, Adv.
Mr. Venkateswara Rao Anumolu, AOR
For Respondent(s)
Mr. Guntur Prabhakar, AOR
Ms. C. Rubavathi, Adv.
Mr. V. Senthil Kumar, Adv.
Mr. M. A. Chinnasamy, AOR
Mr. Sumanth Nookala, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.)No.8645-8646/2018 SLP(Crl.)No.8645/2018 Last opportunity is granted to respondent Nos.1, 2 and 4 for filing counter affidavit within four weeks.
Last opportunity is granted to Ld. Counsel for the Signature Not Verified petitioner Digitally signed by RUPAM DHAMIJA Date: 2019.07.18 to take fresh steps for effecting service on 11:00:55 IST Reason:
respondent No.3 within two weeks. Ld. Counsel for the Item No.38 -2- petitioner requested to serve respondent No.3 through District Judge. Permission granted. Notice be issued through District Judge in terms of Order LIII Rule 3, Supreme Court Rules, 2013. SLP(Crl.)No.8646/2018 Last opportunity is granted to respondent Nos.1, 3 and 5 to 9 for filing counter affidavit within four weeks.
Last opportunity is granted to Ld. Counsel for the petitioner to take fresh steps for effecting service on respondent No.2 within two weeks. Ld. Counsel for the petitioner requested to serve respondent No.2 through District Judge. Permission granted. Notice be issued through District Judge in terms of Order LIII Rule 3, Supreme Court Rules, 2013. As per office report, fresh steps alongwith fresh particulars of respondent No.4 have not been taken, despite last opportunity. Ld. Counsel for the petitioner submits that it has been learned that respondent No.4 has expired. If that be so, Ld. Counsel for the petitioner to take appropriate steps within four weeks.
List again on 21.10.2019.
ANIL LAXMAN PANSARE Registrar