Supreme Court - Daily Orders
Smt. Bhyravabhotla Sesha Bala Sundari vs Smt. Kothapalli Venkata Lakshmi ... on 22 January, 2019
Bench: R. Banumathi, R. Subhash Reddy
1
ITEM NO.13 COURT NO.8 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).12142-12143/2015
(Arising out of impugned final judgment and order dated 05-06-2014
in CRPMP No. 1246/2014 05-06-2014 in CRPMP No. 5169/2012 05-06-2014
in CRP No. 730/2012 27-11-2014 in CRPMP No. 4231/2014 27-11-2014 in
CRP No. 730/2012 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
SMT. BHYRAVABHOTLA SESHA BALA SUNDARI Petitioner(s)
VERSUS
SMT. KOTHAPALLI VENKATA LAKSHMI BHANUMATHI & ANR. Respondent(s)
Date : 22-01-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. ATM Rangaramanujam,Sr.Adv.
Ms. Anu Gupta, AOR
Ms. Gouri Karuna Das Mohanti,Adv.
Mr. Ali Jethmalani,Adv.
Mr. Prakhar Sharma,Adv.
For Respondent(s) Mr. Sridhar Potaraju, AOR
Ms. Shivani Tushir,Adv.
Ms. Sindoora VNL,Adv.
Ms. G. Usha,Adv.
Mr. G. N. Reddy, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. ATM Rangaramanujam, learned senior counsel appearing on behalf of the petitioner and also Mr. Sridhar Signature Not Verified Digitally signed by MADHU BALA Date: 2019.01.23 Potaraju, Advocate, appearing on behalf of the respondents. 11:12:47 IST Reason:
One question of law raised in the special leave petitions is that whether second review of the review petition is 2 maintainable or not. Since the document in question was already impounded on 23.02.2012 a day prior to the passing of the order in CRP No. 730 of 2012, we are not inclined to go into the question of law raised by the petitioner as to the maintainability of the second review petition. The question of law raised by the petitioner is left open.
In the facts and circumstances of the present case, we are not inclined to interfere with the impugned order. The special leave petitions are, accordingly, dismissed.
However, the petitioner is at liberty to raise all contentious points at the time of trial including the validity of the impounding of the documents.
The Trial Court shall afford sufficient opportunity to both the parties and dispose of the same in accordance with law as expeditiously as possible.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER