Supreme Court - Daily Orders
B.S. Jag Jeevan Kumar vs High Court Of Judicature At Hyderabad ... on 13 October, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.28 COURT NO.9 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 29814/2017
(Arising out of impugned final judgment and order dated 18-04-2017
in WP No. 45199/2016 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
B.S. JAG JEEVAN KUMAR Petitioner(s)
VERSUS
HIGH COURT OF JUDICATURE AT
HYDERABAD FOR THE STATE OF TELANGANA
AND THE STATE OF ANDHRA PRADESH Respondent(s)
(IA No.96647/2017-CONDONATION OF DELAY IN FILING and IA
No.96648/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 13-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. P.V. Surendranath, Sr. Adv.
Mr. Nikhil Swami, Adv.
Ms. Divya Swami, Adv.
Mrs. Prabha Swami, AOR
Mr. Resmitha R. Chandran, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Signature Not VerifiedPending applications, if any, are also stand disposed of.
Digitally signed by SWETA DHYANI Date: 2017.10.14 12:43:21 IST(SWETA DHYANI) Reason:
(PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER