Supreme Court - Daily Orders
Nalgonda Srinivasa Rao vs Dr. B. Kishore on 25 April, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
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ITEM NO.3 COURT NO.8 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
IA 70059/2017,133928/2017,100457/2018,124913/2018,124920/2018, in
CONMT.PET.(C) No. 1700/2017 in C.A. No. 5099/2006
NALGONDA SRINIVASA RAO & ORS. Petitioner(s)
VERSUS
DR. B. KISHORE & ANR. Respondent(s)
(impleading party ON IA 70059/2017 and IA No.133928/2017-impleading
party )
(IAs for intervention/Impleadment)
WITH
MA 284/2017 in C.A. No. 5099/2016 (XII-A)
(FOR DIRECTION FILED BY MRS. ANJANI AIYAGARI ON IA 73241/2017 &
I/A FOR PERMISSION TO FILE IMPLEADMENT PETITION] ON IA 77697/2017
FOR impleading party ON IA 77699/2017
FOR INTERVENTION/IMPLEADMENT ON IA 77699/2017
FOR DIRECTION ON IA 77709/2017)
CONMT.PET.(C) No. 1701/2017 in C.A. No. 5099/2006 (XII-A)
MA 637/2017 in C.A. No. 5101/2006 (XII-A)
(FOR DIRECTION ON IA 75550/2017)
MA 638/2017 in C.A. No. 5100/2006 (XII-A)
(FOR DIRECTION ON IA 75571/2017)
CONMT.PET.(C) No. 1702/2017 in C.A. No. 5099/2006 (XII-A)
CONMT.PET.(C) No. 1703/2017 in C.A. No. 5099/2006 (XII-A)
CONMT.PET.(C) No. 1810/2017 in C.A. No. 5099/2006 (XII-A)
CONMT.PET.(C) No. 1950/2017 in C.A. No. 5101/2006 (XII-A)
(FOR INTERVENTION party ON IA 133754/2018 BY Senthil Jagadeesan,
FOR DIRECTION party ON IA 133761/2018 BY Senthil Jagadeesan
FOR impleading party ON IA 68935/2018
Signature Not Verified
FOR INTERVENTION/IMPLEADMENT ON IA 68935/2018
Digitally signed by
INDU MARWAH
Date: 2019.04.26
FOR impleading party ON IA 68942/2018
17:38:59 IST
Reason:
FOR INTERVENTION/IMPLEADMENT ON IA 68942/2018
FOR CLARIFICATION/DIRECTION ON IA 69699/2018
FOR CLARIFICATION/DIRECTION ON IA 69704/2018
FOR impleading party ON IA 96996/2018
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FOR INTERVENTION/IMPLEADMENT ON IA 96996/2018
FOR impleading party ON IA 96997/2018
FOR INTERVENTION/IMPLEADMENT ON IA 96997/2018
FOR impleading party ON IA 97268/2018
FOR INTERVENTION/IMPLEADMENT ON IA 97268/2018
FOR impleading party ON IA 97269/2018
FOR INTERVENTION/IMPLEADMENT ON IA 97269/2018
FOR CLARIFICATION/DIRECTION ON IA 97272/2018
FOR impleading party ON IA 98904/2018
FOR INTERVENTION/IMPLEADMENT ON IA 98904/2018
FOR CLARIFICATION/DIRECTION ON IA 98906/2018)
CONMT.PET.(C) No. 1951/2017 in C.A. No. 5101/2006 (XII-A)
( FOR impleading party ON IA 98514/2018
FOR INTERVENTION/IMPLEADMENT ON IA 98514/2018)
CONMT.PET.(C) No. 1952/2017 in C.A. No. 5099/2006 (XII-A)
Diary No(s). 26117/2018 (XII-A)
( FOR [APPLICATION FOR PERMISSION TO FILE CONTEMPT PETITION] ON IA
97585/2018)
Diary No(s). 26647/2018 (XII-A)
( FOR impleading party ON IA 100085/2018
FOR INTERVENTION/IMPLEADMENT ON IA 100085/2018
FOR impleading party ON IA 100088/2018)
Date : 25-04-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. R. Balasubramanyam, Sr. Adv.
Mr. V. Sridhar Reddy, Adv.
Mr. N. Chandrasekhar Reddy, Adv
Mr. Abhijit Sengupta, AOR
Mrs. Anjani Aiyagari, AOR
Mr. Shekhar Kumar, AOR
Ms. V. Mohana, Sr. Adv.
Mr. Sadineni Ravi Kumar, AOR
Mr. Tanmaya Agarwal, AOR
Mr. M. Vijaya Bhaskar, AOR
Ms. Vibha Dutta Makhija, sr. Adv.
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Mr. Senthil Jagadeesan, Adv.
Mr. B. Karuna Karan, Adv.
Ms. Sonakshi Malhan, Adv.
Ms. Shruiti Chowdhary, Adv.
Ms. Mrinal Kanwar, Adv.
Mr. Shashwat Goel, Adv.
Mr. ChandrA Mohan Anisetty, Adv.
Mr. P. Prabhakar, Adv.
Mr.Mullapudi Rambabu, Adv.
Mr. Praveen, Adv.
Mr. Venkateswara Rao Anumolu, AOR
Mr.Guru Krishna Kr, , Sr. Adv.
Mr. V.K. Shukla, Sr. Adv.
Mr. P.B. Suresh, Adv.
Mr. Vipin Nair, AOR
Mr. Karthik Jayashankar, Adv.
Mr. Sirojauddin, Sr. Adv.
Leela Sarveswar, Adv .
Mr. B. Paramesh, Adv.
Mr. M.A. Chinnosamy, AOR
For Respondent(s)
Mrs. Anjani Aiyagari, AOR
Mr. Guntur Prabhakar, AOR
Ms. Prerna Singh, Adv.
Mr. Prashant Mathur, Adv.
Mr. P. Venkat Reddy, Adv.
Mr. Prashant Tyagi, Adv.
M/S. Venkat Palwai Law Associates, AOR
Mr. D. Ramakrishna Reddy, Adv.
Ms. D. Bharathi Reddy, Adv.
Mr. S. Satyam Reddy, Sr. Adv.
Mr. A.V.S. Raju, Adv
Mr.Somanath Poddar, Adv.
Mr. Vinod Diwakar, AAG (UP)
Mr. Santosh Kr, Adv.
Ms. Swarupama Chaturvedi, AOR.
Mr. Siddartha Dave, Sr. Adv.
Mr. Danish Zubair Khan, AOR
UPON hearing the counsel the Court made the following
O R D E R
4 Considering the intricacies in the matter, on 24.07.2018 this Court had requested Hon’ble Mr. Justice C.K. Thakker to submit a report to this Court as to what modalities be adopted. The report has since then been submitted which indicates that no concrete and conclusive suggestions could be made.
We are thus called upon to decide the entire controversy. It was suggested by Ms. Vibha Dutta Makhija, learned Senior Advocate that the matter would first require proper categorization of the various sets of employees/competing claimants. Let the exercise in that behalf be done by Mrs. Vibha dutta Makhia, Sr. Advocate and learned advocates assisting her, namely Mr. S. Jagadeesan and Mr.Vipin Nair. After categorization is done, we request the learned counsel to circulate the same amongst various Advocates representing/competing claims in the matter. Let a finalized version, thereafter be presented to the Court sometime in the first week of July, 2019. Let Mr. S. Jagadeesan as well as Mr.Vipin Nair, learned Advocates be extended the facility of having complete record by the Registry. Learned AORs appearing for the States of Andhra Pradesh and Telangana shall place the entire record/material which was placed before Hon’ble Mr. Justice C.K. Thakker to Mr. S. Jagadeesan & Mr. Vipin Nair in respect of States of Andhra Pradesh and Telangana.
List on 20.08.2019.
(INDU MARWAH) (RAJINDER KAUR)
COURT MASTER BRANCH OFFICER
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