Supreme Court - Daily Orders
K. Manjusree vs High Court Of Judicature At Hyderabad ... on 18 February, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.24 COURT NO.2 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
Petition(s) for Special Leave to Appeal (C) No(s). 4535/2019
(Arising out of impugned final judgment and order dated 04-12-2018
in WP No. 19807/2013 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
K. MANJUSREE Petitioner(s)
VERSUS
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND
THE STATE OF AP & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.26425/2019-PERMISSION TO FILE
LENGTHY LIST OF DATES )
Date : 18-02-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Pratyush Kumar, Sr. Adv.
Mr. Raktim Gogoi, Adv.
Mr. Shivendu Singh, Adv.
Mr. Polanki Gowtham, Adv.
Mr. Kartikeya Singh, Adv.
Mr. Sarwaswa Chhajera, Adv.
Mr. Anupam Lal Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2019.02.19(ASHWANI KUMAR) 16:32:32 IST Reason: (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER