Supreme Court - Daily Orders
B. Prabhakara Reddy vs The Andhra Pradesh Power Generation ... on 21 August, 2017
Bench: Kurian Joseph, Mohan M. Shantanagoudar
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10704 OF 2017
[@ SPECIAL LEAVE PETITION (C) NO. 21502 OF 2017
[DIARY NO. 23781 OF 2017]
B. PRABHAKARA REDDY Appellant (s)
VERSUS
THE ANDHRA PRADESH POWER GENERATION
CORPORATION LTD.& ORS. Respondent(s)
WITH
CIVIL APPEAL NOs. 10705-10706 OF 2017
[@ SPECIAL LEAVE PETITION (C) NO. 21504-21505 OF 2017
[DIARY NO. 24551 OF 2017]
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The issue pertains to the claim made by the appellant(s) for continuance upto 60 years. The connected matters, viz. Civil Appeal No. 10273 of 2017 & batch, have been disposed of by this Court vide Judgment dated 09.08.2017.
3. Therefore, these appeals are disposed of in terms of the above referred Judgment.
No costs.
.......................J. Signature Not Verified [ KURIAN JOSEPH ] Digitally signed by JAYANT KUMAR ARORA Date: 2017.08.26 11:50:22 IST Reason: .......................J. [ MOHAN M. SHANTANAGOUDAR ] New Delhi;
August 21, 2017.
2 ITEM NO.25 COURT NO.5 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 Diary No(s). 23781/2017 (Arising out of impugned final judgment and order dated 10-03-2017 in WP No. 42734/2015 passed by the High Court Of Judicature At Hyderabad For The State Of Telangana And The State Of Andhra Pradesh) B. PRABHAKARA REDDY Petitioner(s) VERSUS THE ANDHRA PRADESH POWER GENERATION CORPORATION LTD.& ORS. Respondent(s) (FOR ADMISSION and I.R.) (CONDONATION OF DELAY IN FILING SLP) (EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) (PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS) WITH D. NO. 24551 OF 2017 (FOR ADMISSION and I.R.) (CONDONATION OF DELAY IN FILING SLP) (EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 21-08-2017 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. Y. Vismai Rao, AOR Mr. K. Sharat Kumar, Adv.
Mr. Y. Raja Gopala Rao, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
The appeals are disposed of in terms of the signed non-reportable Judgment. 3 Pending interlocutory applications, if any, stand disposed of. (JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed non-reportable Judgment is placed on the file)