Supreme Court - Daily Orders
M/S Narne Constructions Private ... vs The State Of Andhra Pradesh on 23 January, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
SLP (Crl.) No. 2516/2019
ITEM NO.34 COURT NO.14 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. 2516/2019
(Arising out of impugned final judgment and order dated 30-08-2018
in CRRP No. 1051/2013 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
M/S NARNE CONSTRUCTIONS PRIVATE LIMITED Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH & ORS. Respondent(s)
Date : 23-01-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Anupamlal Das, Sr. Adv.
Mr. Rajat Singh, AOR
Mr. Anirudh Singh, Adv.
Mr. Krishanu Barua, Adv.
Mr. Samaarth Mohanty, Adv.
For Respondent(s) Mr. S.. Udaya Kumar Sagar, AOR
Ms. Bina Madhavan, Adv.
Mr. Lakshay Saini, Adv.
Mr. T. V. Ratnam, AOR
Mr. Goli Rama Krishna, Adv.
Mr. Sumanth Nookala, AOR
Ms. Seema Juneja, Adv.
Ms. Dolly Raj Bahadur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
This Court has heard learned counsel for the parties at length.
The petitioner’s grievance was that the impugned order quashed the proceedings initiated against the contesting Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.01.24 respondent Nos. 2 to 4.
17:05:52 ISTReason:
The principal consideration that weighed with the High 1 SLP (Crl.) No. 2516/2019 Court in issuing the order that it did, was the pendency of civil proceedings initiated by both the parties against each other. Those civil proceedings pertain to the land which was also the subject matter of the criminal proceedings initiated.
This Court is of the opinion that it would be in the overall interests of justice that the impugned judgment is not interfered with. At the same time, the observations in the impugned judgment shall not be considered as conclusive and shall not preclude either party from urging such contentions as are permissible in law.
Having regard to the long pendecny of the civil proceedings bearing O.S. No. 1697 of 2011 filed by the petitioner is pending on the file of VIII Senior Civil Judge, Ranga Reddy District at L.B. Nagar and O.S. No. 864 of 2012 filed by respondent Nos. 2 to 4 pending on the file of VIII Senior Civil Judge, Ranga Reddy District at L.B. Nagar are hereby expedited; the Court seized of these two suits (which is said to have been clubbed together) shall endeavour to complete the proceedings as expeditiously as possible and render judgment in any case within six months.
The special leave petition is disposed of. All pending applications are disposed of.
(NEETA SAPRA) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)
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