Supreme Court - Daily Orders
P.V. Ramana Reddy vs The Union Of India on 27 May, 2019
Bench: Chief Justice, Aniruddha Bose
SLP(Crl.) 4430/2019 etc.
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ITEM NO.7 COURT NO.1 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 for Special Leave to Appeal (Crl.) No. 4430/2019
(Arising out of impugned final judgment and order dated 18-04-2019
in WP No. 4764/2019 passed by the High Court For The State Of
Telangana At Hyderabad)
P.V. RAMANA REDDY Petitioner
VERSUS
UNION OF INDIA & ORS. Respondents
(FOR ADMISSION and I.R. and IA No.76576/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
WITH
Diary No. 15477/2019 (II-A)
(FOR ADMISSION and I.R. and IA No.74784/2019-CONDONATION OF DELAY
IN FILING and IA No.74785/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.74786/2019-EXEMPTION FROM FILING O.T.
and IA No.74788/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(Crl.) Nos. 4322-4324/2019 (II-A)
(FOR ADMISSION and I.R. and IA No.75223/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(Crl.) No. 4571/2019 (II)
(FOR ADMISSION and I.R.)
SLP(Crl.) No. 4546/2019 (II-A)
(FOR ADMISSION and I.R. and IA No.78551/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 27-05-2019 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
(VACATION BENCH)
For Petitioner
Signature Not Verified Mr. Ranjit Kumar, Sr. Adv.
Digitally signed by
DEEPAK GUGLANI
Date: 2019.05.27
Mr. Parmatma Singh, AOR
16:47:55 IST
Reason: Mr. Mayank Jain, Adv.
Mr. Madhur Jain, Adv.
Mr. Vikram Chaudhry, Sr. Adv.
Mr. Ashish Batra, Adv.
SLP(Crl.) 4430/2019 etc.
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Mr. Sarthak Saurav, Adv.
Mr. Wattan Sharma, Adv.
Mr. Harshit Sethi, Adv.
Mr. Amit K. Nain, AOR
Mr. B. Krishna Prasad, AOR
For Respondents
Mr. Tushar Mehta, SG
Mr. K.M. Nataraj, ASG
Mr. Rupesh Kumar, Adv.
Mr. Kanu Agarwal, Adv.
Mr. Rajat Nair, Adv.
Ms. Shraddha Deshmukh, Adv.
Mr. B.V. Balram Das, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Abhishek Rastogi, Adv.
Mr. Sanjeev Kumar, Adv.
M/s. Khaitan & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.) No. 4430/2019
Having heard learned counsel for the petitioner and upon perusing the relevant material, we are not inclined to interfere. The special leave petition is accordingly dismissed.
Pending interlocutory applications, if any, shall stand disposed of.
Diary No. 15477/2019, SLP(Crl.) Nos. 4322- 4324/2019, SLP(Crl.) No. 4571/2019 and SLP(Crl.) No. 4546/2019 List the matters on 29.5.2019.
(Deepak Guglani) (Anand Prakash)
Court Master Court Master