Supreme Court - Daily Orders
Dharani Akkineni vs Narne Ranga Rao on 16 July, 2024
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.30 COURT NO.5 SECTION II
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 (Crl.) No(s).15713/2023
(Arising out of impugned final judgment and order dated 16-10-2023
in CRP No. 7495/2023 passed by the High Court For The State Of
Telangana At Hyderabad)
DHARANI AKKINENI Petitioner(s)
VERSUS
NARNE RANGA RAO & ORS. Respondent(s)
IA No. 253117/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 253119/2023 - EXEMPTION FROM FILING O.T.) Date : 16-07-2024 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) Mr. V Giri, Sr. Adv.
Mr. D. Abhinav Rao, AOR Mr. Rahul Narang, Adv.
Ms. Prerna Robin, Adv.
Mr. Devadipta das, Adv. Mr. Rahul Jajoo, Adv.
For Respondent(s) Mr. R Basant, Sr. Adv.
Mr. Byrapaneni Suyodhan, Adv. Mr. Kumar Shashank, Adv. Mr. Bharat J Joshi, Adv. Ms. Tatini Basu, AOR UPON hearing the counsel, the Court made the following O R D E R On the prayer of the learned counsel appearing for the respondent Nos. 1 and 2, the matter stands adjourned by a week.Signature Not Verified
(DEEPAK JOSHI) Digitally signed by Deepak Joshi Date: 2024.07.18 (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS 17:18:00 IST Reason: ASSISTANT REGISTRAR