Supreme Court - Daily Orders
State Acb, Khammam, Warangal Range vs P. Bhaskar Rao on 28 November, 2024
ITEM NO.1721 COURT NO.10 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION DIARY NO(S).44944/2024
STATE ACB, KHAMMAM, WARANGAL RANGE PETITIONER(S)
VERSUS
P. BHASKAR RAO RESPONDENT(S)
(IA NO. 224653/2024 - CONDONATION OF DELAY IN FILING APPLICATION
FOR RESTORATION
IA NO. 224652/2024 - RESTORATION)
Date : 28-11-2024 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANDEEP MEHTA
[IN CHAMBERS]
For Petitioner(s) Ms. Devina Sehgal, AOR
Mr. Yatharth Kansal, Adv.
For Respondent(s) Mr. N. Rajaraman, AOR
UPON hearing the counsel the Court made the following
O R D E R
IA Nos. 224653 AND 224652 OF 2024 Delay in filing the restoration application, is condoned.
2. The Special Leave Petition (C) No.18874 of 2023 preferred by the petitioner was dismissed on account of non-curing of the defects in terms of the peremptory order dated 28.08.2023.
3. Learned counsel for the petitioner submits that now appropriate steps have been taken for curing the defects pointed out in the Special Leave Petition.
4. In this view of the matter, I.A.Nos.224653 OF 2024 seeking condonation and I.A.No.224652 of 2024 seeking restoration are allowed. The Special Leave Petition is restored to its file and original number.
Signature Not Verified Digitally signed by GEETA JOSHI5. Date: 2024.12.10 18:03:42 IST The Miscellaneous Application is disposed of accordingly.
Reason:
(B. LAKSHMI MANIKYA VALLI) (RAVINDER KUMAR)
COURT MASTER (SH) BRANCH OFFICER