Supreme Court - Daily Orders
Ambati Vijaya vs The State Of Telangana on 12 January, 2024
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.39 COURT NO.8 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). 8952/2023
(Arising out of impugned final judgment and order dated 10-02-2023
in CRLRC No. 490/2021 passed by the High Court For The State Of
Telangana At Hyderabad)
AMBATI VIJAYA Petitioner(s)
VERSUS
THE STATE OF TELANGANA & ORS. Respondent(s)
(IA No. 134269/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 12-01-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. Basa Mithun Shashank, Adv.
Mr. M.V. Mukunda, Adv.
Mr. Vikas Mehta, AOR
For Respondent(s) Mr. Rajiv Kumar Choudhry , AOR
Ms. Pranali G. Tayade, Adv.
Ms. Shireesh Tyagi, Adv.
Mr. Santhosh Kumar, Adv.
Mr. Sravan Kumar Karanam, AOR
Mr. Kumar Vaibhaw, Adv.
Ms. Devina Sehgal, AOR
Mr. Dhananjay Yadav, Adv.
Mohd. Ashaab, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the bereavement in the family of respondent Nos. 2 and 3, let this matter be listed after three weeks.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2024.01.13 12:33:59 IST Reason: (NEETA SAPRA) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)