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Supreme Court - Daily Orders

Batlanki Keshav (Kesava) Kumar Anurag vs The State Of Telangana on 27 July, 2023

     ITEM NO.28                          REGISTRAR COURT. 1             SECTION II

                                    S U P R E M E C O U R T O F         I N D I A
                                            RECORD OF PROCEEDINGS


                                BEFORE THE REGISTRAR SH. H. SHASHIDHARA SHETTY

     Petition(s) for Special Leave to Appeal (Crl.)                       No(s).    3316/2023

     BATLANKI KESHAV (KESAVA) KUMAR ANURAG                                      Petitioner(s)

                                                        VERSUS

     THE STATE OF TELANGANA & ANR.                                              Respondent(s)

      IA No. 51571/2023 - APPLICATION FOR FILING THE PETITION WITHOUT
     DISCLOSING THE IDENTITY OF THE PETITIONER/RESPONDENT)

     Date : 27-07-2023 These matters were called on for hearing today.


     For Petitioner(s)
                                         Mr. Rajat Bhatia, Adv.
                                         Ms. Nandini Aggarwal, Adv.
                                         Mrs. Ekta Mudgil, Adv.
                                         Mr. Karan Ahuja, Adv.
                                         Mr. Kuldeep Jauhari, Adv.
                                         Mr. Amish Aggarwala, AOR


     For Respondent(s)
                                          Mr. Sriharsha Peechara, Adv.
                                          Ms. Pallavi, Adv.
                                          Mr. Duvvuri Subrahmanya Bhanu, Adv.
                                          Ms. Kriti Sinha, Adv.
                                          Mr. Rajiv Kumar Choudhry , AOR

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Ld. Counsel for the petitioner has while filing the instant SLP also filed an application for filing the petition without disclosing the identity of respondent No. 2. Process as per rules.

Signature Not Verified

Digitally signed by PRIYANKA MALIK Date: 2023.07.28 16:40:58 IST Reason: Ld. Counsel for the petitioner is granted two weeks’ time to take fresh steps and file fresh particulars in respect of contd…..

-2-

the unserved respondent No.2. Ld. Counsel for the petitioner makes request for service to be effected through the jurisdiction of the police. Allowed. Necessary details be furnished within one week. Notice thereafter be issued accordingly. Dasti, in addition, is allowed as prayed for. Service is complete on respondent No.1. Ld. Advocate, Ms.Pallavi, appearing on behalf of Mr.Rajiv Kumar Choudhry, Advocate-on-record appears for respondent No.1 and seeks time to file vakalatnama and counter affidavit. Be filed within four weeks.

List again on 5.9.2023.

H. SHASHIDHARA SHETTY Registrar