Supreme Court - Daily Orders
S. Sathi Reddy vs V. Narayana Reddy on 21 November, 2022
Author: Hima Kohli
Bench: Hima Kohli
SLPC 13710/2022
1
ITEM NO.3 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.13710/2022
(Arising out of impugned final judgment and order dated 29-04-2022
in IA No.2/2014 passed by the High Court for The State of Telangana
at Hyderabad)
S. SATHI REDDY & ANR. Petitioner(s)
VERSUS
V. NARAYANA REDDY & ORS. Respondent(s)
(With I.R. and IA No.128810/2022 - DELETING THE NAME OF
PETITIONER/RESPONDENT, IA No.109510/2022 - EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.109511/2022 - EXEMPTION FROM
FILING O.T.)
Date : 21-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Prakhar Sharma, Adv.
Mr. Swapnil Choudhary, Adv.
Mr. Anil Gaur, Adv.
Ms. Anu Gupta, AOR
For Respondent(s) Mr. Arjun Singh, Adv.
Mr. Gaichangpou Gangmei, AOR
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2022.11.22
16:38:29 IST
Reason:
SLPC 13710/2022
2
UPON hearing the counsel the Court made the following
O R D E R
1 On the request of the counsel appearing on behalf of the petitioners, liberty is granted to delete the respondent Nos 7 to 23 from the array of the parties.
2 Mr Arjun Singh, counsel appears on caveat on behalf of the second respondent.
3 Counsel appearing on behalf of the petitioners submits that the issue which arises in the Special Leave Petition is covered by the judgment delivered on 18 August 2022 in S Mudhusudhan Reddy vs V Narayana Reddy and Others [Civil Appeal Nos 5503-5504 of 2022 along with Civil Appeal No 5505 of 2022].
4 Notice shall issue to respondent Nos 1 and 3 to 6, returnable in four weeks.
5 Dasti, in addition, is permitted.
6 List the Petition on 2 January 2023.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar