Supreme Court - Daily Orders
S.V.P.V.K. Parvthalu (Died) Per Lrs vs M. Babu Rao on 8 July, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.37 COURT NO.3 SECTION XIIA
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). 15975/2016
(Arising out of impugned final judgment and order dated 13/11/2015
in AS No. 2440/2001 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
S.V.P.V.K. PARVTHALU (DIED) PER LRS AND ANR Petitioner(s)
VERSUS
M. BABU RAO AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 08/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. P.P. Rao, Sr. Adv.
Mr. G. Ramakrishna Prasad,Adv.
Mr. Mohd. Wasay Khan, Adv.
Ms. Filza Moonis, Adv.
Mr. Suyodhan Byrapaneni, Adv.
Mr. Bharat J. Joshi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioners.
No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
As a sequel to the above, pending miscellaneous Signature Not Verified application, if any, also stands disposed of.
Digitally signed by PARVEEN KUMAR Date: 2016.07.08 17:34:52 IST Reason: (Renuka Sadana) (Parveen Kumar)
Court Master AR-cum-PS