Supreme Court - Daily Orders
Kesanakurthi Um Veerabadra Rao vs The State Of Andhra Pradesh on 2 July, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.31 COURT NO.7 SECTION II
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 (CRIMINAL) Diary No(s). 14630/2019
(Arising out of impugned final judgment and order dated 27-11-2018
in CRLRC No. 1050/2015 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
KESANAKURTHI UM VEERABADRA RAO Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.81127/2019-CONDONATION OF DELAY
IN FILING and IA No.81128/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 02-07-2019 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) Mr. D. Bharat Kumar,Adv.
Mr. Tadimalla Baskar Gowtham,Adv.
Mr. Aman Shukla,ADV.
Mr. Gopal Jha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel appearing on behalf of the petitioner.
Delay condoned.
We do not find any good ground warranting interference in the award of maintenance of Rs.5,000/- per month to respondent no. 2. The special leave petition is, accordingly, dismissed. Signature Not Verified Digitally signed by MADHU BALA Date: 2019.07.03
Pending application(s), if any, shall also stand disposed of.
17:34:54 IST Reason: (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER