Supreme Court - Daily Orders
Anumula Revanth Reddy vs Union Of India on 28 October, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.5 Court 7 (Video Conferencing) 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
SPECIAL LEAVE PETITION (CIVIL)..... Diary No(s).19574/2020
(Arising out of impugned final judgment and order dated 17-07-2020
in WP(PIL) No.155/2020 passed by the High Court For The State Of
Telangana At Hyderabad)
ANUMULA REVANTH REDDY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.91641/2020-PERMISSION TO FILE
PETITION (SLP/TP/WP/..) and IA No.91642/2020-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 28-10-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Raj Panjwani, Sr. Adv.
Mr. Sravan Kumar, Adv.
Mr. Hitendra Nath Rath, AOR
For Respondent(s)
Mr. Tushar Mehta, SG
Mr. B.S. Prasad, AG
Mr. P. Venkat Reddy, Adv.
Mr. Santosh, Adv.
Mr. Sai Krishna, Adv.
Mr. Prashant Tyagi, Adv.
Mr. P. Srinivas Reddy, Adv.
M/S. Venkat Palwai Law Associates, AOR
UPON hearing the counsel the Court made the following
O R D E R
Application for permission to file petition is allowed.
Signature Not VerifiedWe are not inclined to entertain this special leave petition Digitally signed by MEENAKSHI KOHLI Date: 2020.10.28 at the instance of the petitioner, who was not before the High 15:37:56 IST Reason:
Court. The special leave petition is dismissed. However, the 1 questions of law are left open.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
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