Supreme Court - Daily Orders
Smt. N.Usha Rani vs Moodududla Srinivas on 30 November, 2021
Bench: Surya Kant, C.T. Ravikumar
ITEM NO.17 COURT NO.15 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 for Special Leave to Appeal (Crl.) No.7660/2017
(Arising out of impugned final judgment and order dated 13042017
in CRLR No. 1587/2012 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
SMT. N.USHA RANI & ANR. Petitioner(s)
VERSUS
MOODUDUDLA SRINIVAS Respondent(s)
Date : 30112021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s)
Mr. A.K. Thakur, Adv.
Mr. Sujeet Kumar, Adv.
Mr. Tarun, Adv.
Mr. Chandan Kr. Mandal, Adv.
Mr. Shekhar Kumar, AOR
For Respondent(s)
Mr. D. Mahesh Babu, AOR (Not Present)
UPON hearing the counsel the Court made the following
O R D E R
Notice was issued in this matter on 5102017.
As per the Office Report, Mr. D. Mahesh Babu, learned AdvocateonRecord has filed Vakalatnama and entered appearance on behalf of the sole respondent.
When the matter was called out today, nobody appeared for the sole respondent.
With a view to afford another opportunity to the learned Signature Not Verified counsel for the sole respondent and in the interest of justice, Digitally signed by Vishal Anand Date: 2021.11.30 18:59:29 IST list the matter after four weeks.
Reason:2 The Registry is directed to inform the learned counsel for the sole respondent about the next date of hearing without fail.
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH)