Supreme Court - Daily Orders
Hyderabad Potteries Private Limited ... vs Katta Sujatha Reddy on 3 February, 2020
Bench: Arun Mishra, M.R. Shah
ITEM NO.60 COURT NO.3 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). 2916-2917/2020
(Arising out of impugned final judgment and order dated 24-01-2020
in IA No. 2/2019 24-01-2020 in IA No. 3/2019 passed by the High
Court For The State Of Telangana At Hyderabad)
HYDERABAD POTTERIES PRIVATE LIMITED PRESENTLY
(SIDDAMSETTY INFRA PROJECTS PRIVATE LIMITED) Petitioner(s)
VERSUS
KATTA SUJATHA REDDY & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.17737/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 03-02-2020 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Mr. Krishna Kumar Singh, Adv.
Ms. Swati Bhardwaj, Adv.
Ms. Soujanya Ketharaj, Adv.
for M/s. Lawyer S Knit & Co.
For Respondent(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. D. Abhinav Rao, AOR
Ms. Deepali Singhal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel appearing for the parties.
We find no ground to interfere with the impugned order(s) passed by the High Court. The Special Leave Petitions are, accordingly, dismissed.
Signature Not VerifiedPending interlocutory application(s), if any, is/are disposed Digitally signed by JAYANT KUMAR ARORA Date: 2020.02.05 16:59:51 IST Reason: of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER)
COURT MASTER BRANCH OFFICER