Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Katta Sujatha Reddy vs M/S Siddamsetty Infra Projects Pvt. ... on 17 February, 2022

Bench: Vineet Saran, Aniruddha Bose

                                                           1

     ITEM NO.11                                  COURT NO.9                   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).   13565/2021

     (Arising out of impugned final judgment and order dated 23-04-2021
     in AS No. 998/2010 passed by the High Court For The State Of
     Telangana At Hyderabad)

     KATTA SUJATHA REDDY & ANR.                                                Petitioner(s)

                                                          VERSUS

     M/S SIDDAMSETTY INFRA PROJECTS PVT. LTD. & ORS.                           Respondent(s)

     (FOR ADMISSION and I.R. )

     WITH
     SLP(C) No. 19286/2021 (XII-A)
     (FOR ADMISSION and I.R.)

     Date : 17-02-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE VINEET SARAN
                             HON'BLE MR. JUSTICE ANIRUDDHA BOSE


     For Petitioner(s)                    Mr.   Mukul Rohatgi, SR. Adv.
                                          Mr.   Mahesh Agarwal, Adv.
                                          Mr.   Ankur Saigal, Adv.
                                          Mr.   Rishi Agrawala, Adv.
                                          Mr.   Rishabh Parikh, Adv.
                                          Mr.   S. Sahil Reddy, Adv.
                                          Mr.   E. C. Agrawala, AOR

     For Respondent(s)                    Mr. Krishna Kumar Singh, AOR
                                          Mr. Gautam Singh, Adv


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

Since respondent no. 1 is already appearing through the Digitally signed by Rachna Date: 2022.02.17 16:43:05 IST Reason: counsel, interlocutory application for substituted service has become infructuous. Accordingly, the interlocutory application is  2 dismissed as having become infructuous.

I.A. No. 22251/2022

This application has been filed by the petitioners with a prayer to delete respondent nos 6 to 9. Prayer is allowed. Accordingly, respondent nos. 6 to 9 are deleted from the array of the parties at the risk of the petitioners. The interlocutory application stands disposed of.

In view of the letter circulated by the learned counsel for the respondent no.1, the matter stands adjourned.

By consent of the learned counsel for the parties, list in the 1st Week of April, 2022 on a non-miscellaneous day. (ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS