Supreme Court - Daily Orders
The State Of Andhra Pradesh vs M. Harnath Benarjee on 8 January, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.34 COURT NO.4 SECTION XII-A
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). 34283/2017
(Arising out of impugned final judgment and order dated 11-09-2017
in WP No. 25127/2017 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
THE STATE OF ANDHRA PRADESH & ANR. Petitioner(s)
VERSUS
M. HARNATH BENARJEE Respondent(s)
(FOR ADMISSION and I.R. and IA No.134601/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 08-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s)
Mr.Guntur Prabhakar, AOR
Ms.Prerna Singh, Adv.
For Respondent(s)
Mr.Sadineni Ravi Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed (Ashok Raj Singh) (Kailash Chander) Court Master Court Master Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.01.10 10:13:42 IST Reason: