Supreme Court - Daily Orders
Nurukurthi Solman Raju vs Nurukurthi Veera Lakshmi on 15 September, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.40 COURT NO.11 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). 23178/2017
(Arising out of impugned final judgment and order dated 05-07-2017
in CRP No. 5274/2015 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
NURUKURTHI SOLMAN RAJU Petitioner(s)
VERSUS
NURUKURTHI VEERA LAKSHMI Respondent(s)
(FOR ADMISSION and I.R. and IA No.85590/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 15-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. V. Sridhar Reddy,Adv.
Mr. Abhijit Sengupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2017.09.16
11:47:33 IST
Reason: