Supreme Court - Daily Orders
Prabhunath Vasireddy vs The Union Of India . on 13 January, 2014
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ITEM NO.53 COURT NO.3 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 (Civil) No(s).33461-33462/2013
(From the judgement and order dated 07/06/2013 in PIL No.227/2012,PIL
No.228/2012 of the HIGH COURT OF JUDICATURE OF A.P. AT HYDERABAD)
PRABHUNATH VASIREDDY Petitioner(s)
VERSUS
THE UNION OF INDIA AND ORS. Respondent(s)
(With appln(s) for directions, permission to appear and argue in person and
prayer for interim relief and office report )
[I.A.Nos.1-2 & 3-4 is "for direction to the Respondent Nos.1 to 4 to
disclose the information pertaining to the selection and recommendations of
the R.No.5 and direct the R.No.1 not to appoint the 5th Respondent as a
permanent Judge of the High Court of Andhra Pradesh in each of the S.L.P.s)
Date: 13/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Petitioner-In-Person.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Application for permission to appear and argue in person is allowed. Heard the petitioner in person.
The Special Leave Petitions are dismissed.
(G.V.Ramana) (Vinod Kulvi)
Court Master Asstt.Registrar