Supreme Court - Daily Orders
B. Narasimha Reddy vs T. Seshikanth Reddy . on 29 August, 2016
Bench: Jagdish Singh Khehar, Uday Umesh Lalit
ITEM NO.31 COURT NO.3 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 (C)......CC No(s).
15743/2016
(Arising out of impugned final judgment and order dated 22/01/2016
in ASMP No. 71/2016 in AS No. 32/2016 passed by the High Court of
Judicature at Hyderabad For The State Of Telangana and The State Of
Andhra Pradesh)
B. NARASIMHA REDDY Petitioner(s)
VERSUS
T. SESHIKANTH REDDY AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 29/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Gurukrishna Kuamr,Sr.Adv.
Mr. K.Parameshwar,Adv.
Mr. A.S.Vasudevan,Adv.
Mr. K.Parameshwar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The Special Leave Petition is accordingly dismissed. Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2016.08.30 (SUMAN WADHWA) (RENUKA SADANA) 15:08:05 IST Reason: AR-cum-PS ASSISTANT REGISTRAR