Supreme Court - Daily Orders
Keshav Rao Jadhav vs Govt. Of A. P. on 31 July, 2014
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ITEM NO.7 COURT NO.5 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 3/2013 in Petition(s) for Special Leave to Appeal (C)
No(s). 19838/2010
(Arising out of impugned final judgment and order dated 05/01/2010
in WP No. 23682/2008 passed by the High Court of A.P at Hyderabad)
KESHAV RAO JADHAV Petitioner(s)
VERSUS
GOVT.OF A.P.& ORS. Respondent(s)
(For deletion of the name of respondent and office report)
Date : 31/07/2014 This application was called on for heari
ng
today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
[IN CHAMBER]
For Petitioner(s) M/s. MCLM & Co., Adv.
For Respondent(s) Mr. S.Udaya Kumar Sagar, Adv.
Mr. T. V. Ratnam ,Adv.
Ms. C. K. Sucharita ,Adv.
Mr. Ugra Shankar Prasad ,Adv.
Mr. Rajeev Sharma ,Adv.
Mr. R. Nedumaran ,Adv.
Ms. Promila ,Adv.
Mr. Abinash Kumar Mishra ,Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
O R D E R
Sushil Kumar Rakheja Date: 2014.08.02 11:06:08 IST Reason:
In this application, it is prayed that the name of respondent No. 6 be deleted from the array of parties.2
Heard learned counsel for the parties. For the reasons stated in the application, permission is granted to delete the name of respondent No. 6 at the risk of the petitioner.
Amended memo of cause title be filed within four weeks. I.A. No. 3 is disposed of accordingly. (S.K. RAKHEJA) (SUMAN JAIN) COURT MASTER COURT MASTER