Supreme Court - Daily Orders
Mohammed Khalid vs The State Of Telangana on 14 February, 2023
Bench: B.R. Gavai, C.T. Ravikumar
ITEM NO.18 COURT NO.8 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). 397/2023
(Arising out of impugned final judgment and order dated 10-11-2022
in CRLA No. 594/2011 passed by the High Court for the State of
Telangana at Hyderabad)
MOHAMMED KHALID & ANR. Petitioner(s)
VERSUS
THE STATE OF TELANGANA & ORS. Respondent(s)
(IA No. 184469/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No.32343/2023 - APPLICATION FOR DELETING THE NAMES OF PROFORMA RESPONDENTS) Date : 14-02-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. Shreeyash Uday Lalit, Adv.
Ms. Praseena Elizabeth Joseph, AOR Mr. Tushar Singh, Adv.
For Respondent(s) Mr. P Venkat Reddy, Adv.
Mr. Prashant Kumar Tyagi, Adv. Mr. P Srinivas Reddy, Adv.
For M/S.Venkat Palwai Law Associates, AOR UPON hearing the counsel the Court made the following O R D E R IA No.32343/2023 for deleting the names of proforma respondent Nos. 2 and 3 is allowed.
At the request of the learned counsel for the respondent-State, two weeks' time, as a last chance, is granted to file counter affidavit.Signature Not Verified
List after two weeks.
Digitally signed by Anita Malhotra Date: 2023.02.16 15:41:30 IST Reason: (ANITA MALHOTRA) (ANJU KAPOOR) AR-CUM-PS COURT MASTER