Supreme Court - Daily Orders
P. Siva Mohan Reddy vs K.R.K. Reddy on 11 August, 2023
ITEM NO.38 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 for Special Leave to Appeal (C) No. 12374/2023
(Arising out of impugned final judgment and order dated 24-03-2023
in CRP No. 3018/2022 passed by the High Court for the State of
Telangana at Hyderabad)
P. SIVA MOHAN REDDY Petitioner(s)
VERSUS
K.R.K. REDDY Respondent(s)
(FOR ADMISSION and I.R. and IA No.118411/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 11-08-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s)
Mr. Nakul Dewan, Sr. Adv.
Mr. Saurabh Sinha, Adv.
Mr. Vishnu Sharma A.S., AOR
Mr. Neil Chaterjee, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Deepak Guglani
Date: 2023.08.12
13:21:00 IST
Reason: