Supreme Court - Daily Orders
Chalam Vishnubhoopal vs Muda Nagabhushanam Gupta on 14 November, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.47 COURT NO.4 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). 13271/2014
(Arising out of impugned final judgment and order dated 07/03/2014
in CMA No. 1018/2013 passed by the High Court of A.P at Hyderabad)
CHALAM VISHNUBHOOPAL Petitioner(s)
VERSUS
MUDA NAGABHUSHANAM GUPTA Respondent(s)
(with appln. (s) for modification of court's order and office
report)
WITH
CONMT.PET.(C) No. 363/2014 IN SLP(C) No. 13271/2014
(With Office Report)
Date : 14/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Chander Ubay Singh, Sr. Adv.
Mr. Pratap Venugopal, Adv.
Mr. Gaurav Nair, Adv.
Ms. Niharika, Adv.
M/s. K.J. John & Co., Adv.
For Respondent(s) Mr. Harish N. Salve, Sr. Adv.
Mr. Harin P. Raval, Sr. Adv.
Mr. Suyodhan Byrapaneni, Adv.
Mr. Wasay Khan, Adv.
Mr. Bharat J. Joshi, Adv.
M/s. Filza Moonis, Adv.
Mr. G. Ramakrishna Prasad, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP ( C) No. 13271/2014
Post the matter on 20th January, 2015 for final disposal.
Signature Not Verified Digitally signed by Rajni MukhiThe petitioner may file rejoinder affidavit to the Date: 2014.11.20 15:16:00 IST Reason: counter affidavit within two weeks. In the meantime, interim order passed on 08.07.2014 shall continue.
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Cont.P. ( C) NO. 363 of 2014 in SLP © No. 13271/2014 Contempt Petition stands disposed of in terms of the Signed Order.
(Rajni Mukhi) (Suman Jain)
Sr. P.A. Court Master
(Signed Order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION CONTEMPT PETITION (C) NO. 363 OF 2014 IN PETITION FOR SPECIAL LEAVE TO APPEAL (C ) NO. 13271 OF 2014 CHALAM VISHNUBHOOPAL ......PETITIONER VERSUS MUDA NAGABHUSHANAM GUPTA AND ANR. .....CONTEMNORS/ RESPONDENTS O R D E R Having heard the learned counsel for the parties, we are not inclined to proceed with the matter, the contempt proceedings are closed.
The Contempt Petition stands disposed of.
............................J. [SUDHANSU JYOTI MUKHOPADHAYA] …...........................J. [N.V. RAMANA] NEW DELHI;
NOVEMBER 14,2014