Supreme Court - Daily Orders
Nalgonda Srinivasa Rao vs Dr. B. Kishore on 20 August, 2019
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
1
ITEM NO.12 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
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
IA No. 73602/2019 - CLARIFICATION/DIRECTION
IA No. 100457/2018 - INTERVENTION APPLICATION
IA No. 70059/2017 - INTERVENTION/IMPLEADMENT
IA No. 73599/2019 - INTERVENTION/IMPLEADMENT
IA No. 124920/2018 - INTERVENTION/IMPLEADMENT
IA No. 124913/2018 - INTERVENTION/IMPLEADMENT
IA No. 133928/2017 - INTERVENTION/IMPLEADMENT)
WITH
MA 284/2017 in C.A. No. 5099/2016 (XII-A)
(the
FOR DIRECTION FILED BY MRS. ANJANI AIYAGARI ON IA 73241/2017
FOR [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
IA No. 73241/2017 - CLARIFICATION/DIRECTION
IA No. 77709/2017 - CLARIFICATION/DIRECTION
IA No. 77697/2017 - I/A FOR PERMISSION TO FILE IMPLEADMENT PETITION
IA No. 77699/2017 - INTERVENTION/IMPLEADMENT)
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
IA No. 75550/2017 - CLARIFICATION/DIRECTION)
MA 638/2017 in C.A. No. 5100/2006 (XII-A)
(FOR DIRECTION ON IA 75571/2017
IA No. 75571/2017 - CLARIFICATION/DIRECTION)
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)
Signature Not Verified
Digitally signed by
INDU MARWAH
Date: 2019.08.21
CONMT.PET.(C) No. 1810/2017 in C.A. No. 5099/2006 (XII-A)
18:35:28 IST
Reason:
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
2
FOR impleading party ON IA 68935/2018
FOR INTERVENTION/IMPLEADMENT ON IA 68935/2018
FOR impleading party ON IA 68942/2018
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
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
IA No. 97272/2018 - CLARIFICATION/DIRECTION
IA No. 69704/2018 - CLARIFICATION/DIRECTION
IA No. 69699/2018 - CLARIFICATION/DIRECTION
IA No. 98906/2018 - CLARIFICATION/DIRECTION
IA No. 68935/2018 - INTERVENTION/IMPLEADMENT
IA No. 97269/2018 - INTERVENTION/IMPLEADMENT
IA No. 97268/2018 - INTERVENTION/IMPLEADMENT
IA No. 96997/2018 - INTERVENTION/IMPLEADMENT
IA No. 96996/2018 - INTERVENTION/IMPLEADMENT
IA No. 68942/2018 - INTERVENTION/IMPLEADMENT
IA No. 98904/2018 - INTERVENTION/IMPLEADMENT)
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
IA No. 98514/2018 - INTERVENTION/IMPLEADMENT)
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
IA No. 97585/2018 - APPLICATION FOR PERMISSION TO FILE CONTEMPT
PETITION)
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
IA No. 100085/2018 - INTERVENTION/IMPLEADMENT
IA No. 100088/2018 - INTERVENTION/IMPLEADMENT)
Date : 20-08-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
3
HON'BLE MR. JUSTICE VINEET SARAN
For Parties:
Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Karuna Karana, Adv.
Mr. M. Tanioshzia, Adv.
Mr. Anirudh, Adv.
Mr. Senthil Jagadeersan, Adv.
Mr. B. Karuna Karan, Adv.
Ms. Sonakshi Malhan, Adv.
Ms. Shruiti Choudhary, Adv.
Mr. Mrinal Kanwar, Adv.
Mr. S. Satyam Reddy, Sr. Adv
Mr. A.V.S. Raju, Adv.
Mr. E. Seshagiri Rao, Adv.
Mr. Somanatha Pedhan, AOR
Mr. Ch. Leela Sarveswar, Adv.
Mr. M.A. Chinnasamy, AOR
Mr. Venkateshwar Rao Anumolu, Adv.
Mr. Chandra Mohan Anisetty, Adv.
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. G.N. Reddy, AOR
Mr. T. Vijaya Bhaskar Reddy, Adv.
Ms.Sujatha Bagadhi, Adv.
Mr. Mullapudi Rambabu, Adv.
Mr. P. Prabhakar, Adv.
Ms. Mohana, Sr. Adv.
Mr. Sadineni Ravi Kr., AOR
Mr. R. Balasubramanyam, Sr. Adv.
Mr. V. Sridhar Reddy, Adv.
Mr. N. Chandrasekhar Reddy, Adv.
Mr. Abhijit Sengupta, Adv.
Ms. Soumya Kundu, Adv.
Mr. P. Venkatareddy, Adv.
Mr. Prashant Tyagi, Adv.
Mr. P. Srinivas Reddy, Adv.
Mr. V. Ramesh, Adv.
Mr. Siddharth Bansal, Adv.
Mr. Shekhar Kr. AOR
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Mr. D. Rama Krishna Reddy, Adv.
Ms. D. Bharathi Reddy, AOR
UPON hearing the counsel the Court made the following
O R D E R
There is a typographical error in the Order dated 25.4.2019 passed by this Court. The last sentence of the order must read as under :
“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 with copies to Mr. S. Jagadeesan & Mr. Vipin Nair in respect of States of Andhra Pradesh and Telangana.” Let the corrections be made in the official record. Learned counsel appearing on behalf of State of Andhra Pradesh prays for and is granted accommodation for two weeks. Let the matter be called on 3.9.2019.
In the meantime, the States of Andhra Pradesh and Telangana as directed on the earlier occasion, shall place the entire record before this Court and submit copies thereof to Mr. S. Jagadeesan & Mr. Vipin Nair, learned advocates-on-record for facilitating the compilation of relevant data.
Both the states shall also place on record the vacancy situation as it was obtaining on 31.8.2000 by way of an affidavit by a Competent Officer.
(INDU MARWAH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER