Supreme Court - Daily Orders
Sri I.V. Subba Rao vs D.V. Rama Sastry on 19 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.10 COURT NO.3 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 34403/2017
(Arising out of impugned final judgment and order dated 09-06-2017
in CC Nos. 244/2017, 1401/2003, 1400/2003 passed by the High Court
Of Judicature At Hyderabad For The State Of Telangana And The State
Of Andhra Pradesh)
SRI I.V. SUBBA RAO & ORS. ETC. Petitioner(s)
VERSUS
D.V. RAMA SASTRY & ORS. ETC. Respondent(s)
( IA No.22087/2018-CONDONATION OF DELAY IN FILING and
IA No.22088/2018-CONDONATION OF DELAY IN REFILING)
Date : 19-02-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Prerna Singh, Adv.
Mr. Guntur Prabhakar, AOR
For Respondent(s) Mr. Sateesh Galla, Adv.
Ms. Uma Prasuna Bachu, Adv.
Mr. N. Rajaraman, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
We are not inclined to interfere with the impugned judgment.
The petitioners may agitate the matter before the High Court. We also dispense with the personal appearance of the petitioners before the High Court.
Signature Not VerifiedThe special leave petitions are disposed of in Digitally signed by NEETU KHAJURIA Date: 2018.02.20 10:57:56 IST the above terms.
Reason:
(NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER