Supreme Court - Daily Orders
V S Ganapathi Ram (D) Thr Lrs vs Mrs. A Girija on 28 November, 2014
Bench: Madan B. Lokur, R. Banumathi
(Revised)
ITEM NO.43 COURT NO.9 SECTION XIIA
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). 29693/2013
(Arising out of impugned final judgment and order dated 12/03/2013
in CCCA No. 218/2002 passed by the High Court Of A.P. At Hyderabad)
V S GANAPATHI RAM (D) THR LRS Petitioner(s)
VERSUS
MRS. A GIRIJA Respondent(s)
(with appln. (s) for permission to file additional documents and
interim relief and office report)
Date : 28/11/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. G. Prabhakar, Adv.
Mr. K. Subbarao, Adv.
Mr. Aniruddha P. Mayee,Adv.
For Respondent(s) Mr. Adi Narayana Rao, Sr. Adv.
Mr. Roy Abraham, Adv.
Ms. Reena R., Adv.
Ms. Seema Jain, Adv.
Mr. Himinder Lal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(MEENAKSHI KOHLI) (JASWINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2014.12.02
10:10:38 IST
Reason: