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Supreme Court - Daily Orders

The State Of Telangana vs R. Sameer Ahmed on 16 December, 2020

Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah

     ITEM NO.39                             Court 7 (Video Conferencing)      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) Nos. 15254-15276/2020
     (Arising out of impugned final judgment and order dated 19-11-2020
     in WP(PIL) No. 56/2020     WP(PIL) No. 58/2020 WP(PIL) No. 59/2020
     WP(PIL) No. 60/2020     WP(PIL) No. 61/2020    WP(PIL) No. 78/2020
     WP(PIL) No. 82/2020     WP(PIL) No. 91/2020    WP(PIL) No. 92/2020
     WP(PIL) No. 96/2020    WP(PIL) No. 111/2020 WP(PIL) No. 140/2020
     WP(PIL) No. 142/2020   WP(PIL) No. 146/2020    WP(PIL) No. 154/2020
     WP(PIL) No. 156/2020   WP(PIL) No. 160/2020    WP(PIL) No. 163/2020
     WP(PIL) No. 182/2020   WP(PIL) No. 197/2020    WP(PIL) No. 202/2020
     WP(PIL) No. 212/2020 26-11-2020 in SMCC No. 1027/2020 passed by the
     High Court for the State of Telangana at Hyderabad)

     THE STATE OF TELANGANA & ORS.ETC.                  Petitioner(s)
                                     VERSUS
     R. SAMEER AHMED & ANR.ETC.                         Respondent(s)
     (FOR ADMISSION and I.R. and IA No.131545/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)
     Date : 16-12-2020 These petitions were called on for hearing today.
     CORAM :                HON'BLE MR. JUSTICE ASHOK BHUSHAN
                            HON'BLE MR. JUSTICE R. SUBHASH REDDY
                            HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)                  Mr.   N. K. Kaul, Sr. Adv.
                                        Mr.   B. S. Prasad, Adv.Gen.
                                        Mr.   S. Udaya Kumar Sagar, AOR
                                        Ms.   Swati Bhardwaj, Adv.
                                        Mr.   Akash Lamba, Adv.
     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Shri N. K. Kaul, learned senior counsel appearing for the petitioner submits that the State has no grievance with regard to the other directions issued by the High Court by its order dated 19.11.2020 and has grievance only with regard to Suo Motu Contempt Case No. 1027 of 2020 where the High Court has initiated suo motu contempt proceedings.

Issue notice, returnable in six weeks.

Signature Not Verified

In the meantime, the proceedings of Suo Motu Contempt Digitally signed by Nidhi Ahuja Date: 2020.12.16 18:45:13 IST Reason: Case No. 1027 of 2020 shall remain stayed. 

                             (NIDHI AHUJA)                            (RENU KAPOOR)
                               AR-cum-PS                              BRANCH OFFICER