Supreme Court - Daily Orders
Union Of India vs K Ranganatha Pillai on 20 September, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.13 COURT NO.6 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). 29189/2019
(Arising out of impugned final judgment and order dated 08-08-2017
in WP No. 26473/2017 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
K RANGANATHA PILLAI Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.139635/2019-CONDONATION OF DELAY IN FILING and
IA No.139636/2019-PERM.TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEX.)
Date : 20-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Ms. Madhvi Divan,ASG
Mr. Vivek Narayan Sharma,Adv.
Mr. Himanshu Shekhar,Adv.
Mr. M.P. Gupta,Adv.
Mr. Jamnesh Kumar,Adv.
Mr. Parth Shekhar,Adv.
Mr. V.K. Sharma,Adv.
Mr. Gurmeet Singh Makker, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard Ms. Madhvi Divan, learned Additional Solicitor General appearing for the petitioners-U.O.I. Issue notice.
There shall be an interim stay of the impugned order, until further orders from this Court.
Signature Not VerifiedTag along with C.A.No.4432 of 2019.
Digitally signed by MAHABIR SINGH Date: 2019.09.20 17:55:56 IST Reason: (MAHABIR SINGH) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER