Supreme Court - Daily Orders
Madapuram Maddileti Naidu vs State Of Andhra Pradesh & Ors. Etc. Etc. on 7 November, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.602 COURT NO.8 SECTION II
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 (Crl.) No(s).8597-8599/2014
(Arising out of impugned final judgment and order dated 20/10/2014
in TRCRL No. 180/2014, TRCRL No. 187/2014, TRCRL No. 186/2014
passed by the High Court of Judicature at Hyderabad For The State
Of Telangana And The State Of Andhra Pradesh)
MADAPURAM MADDILETI NAIDU ETC. Petitioner(s)
VERSUS
STATE OF ANDHRA PRADESH ETC. Respondent(s)
(with interim relief)
Date : 07/11/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. R. Basant,Sr.Adv.
Mr. Yogesh Raavi,Adv.
For Ms. Tatini Basu,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on Board.
We find no merit in these petitions. The Special Leave Petitions are dismissed.
(NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Narendra Prasad Date: 2014.11.08 11:15:48 IST Reason: