Supreme Court - Daily Orders
E. Rajarathnakar vs Kanagiri Lingam on 1 September, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.49 COURT NO.9 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). 867/2025
[Arising out of impugned final judgment and order dated 20-03-2024
in CRLP No. 3209/2024 passed by the High Court for The State of
Telangana at Hyderabad]
E. RAJARATHNAKAR Petitioner(s)
VERSUS
KANAGIRI LINGAM & ORS. Respondent(s)
IA No. 7064/2025 - EXEMPTION FROM FILING O.T.
Date : 01-09-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :Mr. Harsha Gollamudi, Adv.
Mr. Dawneesh Shaktivats, AOR
Mr. Yeshwant, Adv.
Mr. Aman Sabir Saifi, Adv.
Ms. Himanshi Mehta, Adv.
Mr. Mohd Yasin, Adv.
For Respondent(s) :Mr. Y. Raja Gopala Rao, AOR
Mr. Dhuli Gopi Krishna, Adv.
Mr. Akshay Singh, Adv.
Ms. Sanjana Jain, Adv.
Ms. Devina Sehgal, AOR
Mr. Srikanth Varma Mudunuru, Adv.
Mr. Yatharth Kansal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
1. The respondent shall file an affidavit to bring on record the order dated Digitally signed by KAVITA PAHUJA Date: 2025.09.03 17:59:47 IST Reason: 17th January, 2024 whereby, according to the respondent, the petition filed by 1 the petitioner challenging the order of the Sessions Court refusing to alter the charge stood dismissed.
2. Let such affidavit be filed within two weeks.
3. Re-list the special leave petition after three weeks.
(KAVITA PAHUJA) (SUDHIR KUMAR SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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