Supreme Court - Daily Orders
Syed Zaki Hussain Razvi vs Hazi Mohd. Ghouse on 8 October, 2021
Bench: Dinesh Maheshwari, Vikram Nath
ITEM NO.5 Court 15 (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
Petition(s) for Special Leave to Appeal (C) No(s). 5079/2021
(Arising out of impugned final judgment and order dated 20-07-2020
in CCCA No. 99/2014 passed by the High Court for the State of
Telangana at Hyderabad)
SYED ZAKI HUSSAIN RAZVI Petitioner(s)
VERSUS
HAZI MOHD. GHOUSE Respondent(s)
(FOR ADMISSION and I.R.)
Date : 08-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Goli Ramakrishna, Adv.
Mr. Sumanth Nookala, AOR
For Respondent(s) Mr. R.A. Achuthanand, Adv.
Mr. Yelamanchili Shiva Santosh Kumar, Adv.
Mr. Tarun Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner and on perusal of the record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The petition seeking special leave to appeal is, accordingly, dismissed.
Signature Not Verified
All pending applications stand disposed of.
Digitally signed by NEETU KHAJURIA Date: 2021.10.09 11:01:59 IST Reason: (TUSHAR BISHT) (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) BRANCH OFFICER