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The State Of Telangana vs Mohd. Abdul Qasim (Died) Per Lrs. on 31 October, 2023

Bench: M.M. Sundresh, Aravind Kumar

     ITEM NO.44                              COURT NO.16                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).6937/2021

     (Arising out of impugned final judgment and order dated 19-03-2021
     in IA No. 3/2019 passed by the High Court For The State of
     Telangana at Hyderabad)

     THE STATE OF TELANGANA & ORS.                                      Petitioner(s)

                                                    VERSUS

     MOHD. ABDUL QASIM (DIED) PER LRS.                                  Respondent(s)

     (FOR ADMISSION and I.R.
     IA No. 169048/2023 - APPLICATION FOR PERMISSION
     IA No. 153734/2023 - APPROPRIATE ORDERS/DIRECTIONS
     IA No. 49228/2023 - CONDONATION OF DELAY IN FILING REJOINDER
     IA No. 65197/2021 - EXEMPTION FROM FILING AFFIDAVIT
     IA No. 65196/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
     ANNEXURES)

     Date : 31-10-2023 These matters were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE M.M. SUNDRESH
                             HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)                 Mr. C.S. Vaidyanathan, Sr.Adv.
                                       Mr. Sriharsha Peechara, Standing Counsel
                                       Mr. Duvvuri Subrahmanya Bhanu, Adv.
                                       Ms. Pallavi, Adv.
                                       Mr. Kriti Sinha, Adv.
                                       Mr. Rajiv Kumar Choudhry, AOR

     For Respondent(s)                Mr. Mukul Rohatgi, Sr. Adv.
                                      Mr. V. Eswaraiah, Sr. Adv.
                                      Mr. Manoj C. Mishra, AOR
                                      Mr. Darmesh Dk Jaiswal, Adv.
                                      Mr. Muthu Thangathurai, Adv.

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

Learned counsel for the petitioners seeks time to file an affidavit sworn by the Chief Secretary.

List the matter in the third week of January, 2024.

(KAVITA PAHUJA) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)