Supreme Court - Daily Orders
The State Of Andhra Pradesh Acb ... vs M. Srinivasa Rao on 28 August, 2020
Bench: Sanjay Kishan Kaul, Ajay Rastogi, Aniruddha Bose
ITEM NO.15 Court 7 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 9616/2020
(Arising out of impugned final judgment and order dated 28-08-2018
in CRLA No. 990/2007 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
THE STATE OF ANDHRA PRADESH Petitioner(s)
VERSUS
M. SRINIVASA RAO Respondent(s)
(FOR ADMISSION and I.R. and IA No.62094/2020-CONDONATION OF DELAY
IN FILING)
Date : 28-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham,Adv.
Mr. Amitabh Sinha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
State of Andhra Pradesh does it again! The incorrigible inefficiency in filing appeal is apparent from page 78 where the present special leave petition has been filed after a delay of 455 days. In view of Post Master General & Ors. v. Living Media India Ltd. & Anr.reported in (2012) 3 SCC 563 there are no more acceptable excuses.
Signature Not Verified
These are matters brought before the Court Digitally signed by ASHA SUNDRIYAL Date: 2020.08.28 only to obtain a certificate of dismissal to put a quietus to the 19:27:08 IST Reason:
matter. We strongly deprecate the same. The special leave petition is dismissed on the ground of delay.
Pending application, if any, shall also stand disposed of.
(CHARANJEET KAUR) (ANITA RANI AHUJA)
AR-CUM-PS ASSISTANT REGISTRAR