Supreme Court - Daily Orders
M Krishnam Raju vs Narne Estates Private Limited Chairman on 9 October, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.26 COURT NO.15 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 37453/2023
(Arising out of impugned final judgment and order dated 26-08-2022
in AS No. 1060/2016 06-07-2023 in IA No. 1/2022 passed by the High
Court for the State of Telangana at Hyderabad)
M KRISHNAM RAJU & ORS. Petitioner(s)
VERSUS
NARNE ESTATES PRIVATE LIMITED CHAIRMAN & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.200515/2023-CONDONATION OF DELAY
IN FILING and IA No.200517/2023-APPLICATION FOR SUBSTITUTION and IA
No.200521/2023-APPLICATION FOR CONDONATION OF DELAY IN FILING THE
APPLICATION FOR SETTING ASIDE THE ABATEMENT and IA No.200519/2023-
APPLICATION FOR ABATEMENT)
Date : 09-10-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Dama Seshadri Naidu, Sr. Adv.
Mr. Gaurav Agrawal, Adv.
Mr. Santosh Krishnan, AOR
Mr. K Sai Teja, Adv.
Mr. Roddam Prashanth Reddy, Adv.
Mr. K Venkata Rao, Adv.
Mr. Vivek Reddy, Adv.
Mr. Prateek Reddy, Adv.
Ms. Deepshikha Sansanwal, Adv.
For Respondent(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Byrapaneni Suyodhan, Adv.
Mr. B Ravindra Babu, Adv.
Mr. Kumar Shashank, Adv.
Ms. Nitipriya Kar, Adv.
Ms. Tatini Basu, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by RADHA SHARMA Date: 2023.10.10 Delay in filing the application for setting aside the 15:17:52 IST Reason: abatement is condoned and application for abatement is allowed. 1 Application for substitution is allowed. Delay of 290 days in filing the petition(s) is condoned. We have heard learned senior counsel Mr. Dama Seshadri Naidu at length as well as the learned counsel for the respondents. We are not inclined to interfere with the judgment and order impugned in these petitions.
Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (MALEKAR NAGARAJ)
COURT MASTER (SH) COURT MASTER (NSH)
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