Supreme Court - Daily Orders
A.P.State Financial Corp. vs Bandaru China Narayana Murthy on 3 January, 2014
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ITEM NO.36 COURT NO.11 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 (Civil) No(s).34312/2011
(From the judgement and order dated 29/04/2011 in WA No.295/2009 of The
HIGH COURT OF A.P AT HYDERABAD)
A.P.STATE FINANCIAL CORP.& ANR Petitioner(s)
VERSUS
BANDARU CHINA NARAYANA MURTHY & ORS. Respondent(s)
(With prayer for interim relief and office report )
Date: 03/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s)
Mr. Y. Prabhakara Rao,Adv.
For Respondent(s)
Mr. Venkateswara Rao Anumolu,Adv.
Mr.Hitendra Nath Rath,adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the respondents, seeking adjournment for filing counter affidavit, list the matter on 24th January,2014.
|(Sushma Bajaj) | |(Sneh Bala Mehra) |
|Sr.P.A. | |Assistant Registrar |