Supreme Court - Daily Orders
Ganamukkala Sirisha vs Tippa Srihari on 18 May, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C) 12260/2018
1
ITEM NO.303 COURT NO.1 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 for Special Leave to Appeal (C) No. 12260/2018
(Arising out of impugned final judgment and order dated 16-03-2018
in WP No. 2888/2018 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
GANAMUKKALA SIRISHA Petitioner
VERSUS
TIPPA SRIHARI & ORS. Respondents
Date : 18-05-2018 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner
Ms. Madhavi Divan, Adv.
Mr. D. Bharat Kumar, Adv.
Mr. Tadimalla Baskar Gowtham, Adv.
Mr. Aman Shukla, Adv.
Mr. Dasari Muralee Mohan, Adv.
Mr. Gopal Jha, AOR
For Respondents
Mr. Prabhjit Jauhar, Adv.
Ms. Upasana Goel, Adv.
Ms. Aishwarya, Adv.
Mr. S.S. Jauhar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Madhavi Divan, learned counsel appearing for the petitioner and Mr. Prabhjit Jauhar, Signature Not Verified learned counsel, who has entered appearance through Digitally signed by DEEPAK GUGLANI caveat.
Date: 2018.05.18 17:01:28 IST Reason:
List the matter on 24.5.2018.
Learned counsel for the parties shall come SLP(C) 12260/2018 2 prepared to argue the matter.
Status quo existing as on today, shall continue.
(Deepak Guglani) (Tapan Kumar Chakraborty) Court Master Court Master