Supreme Court - Daily Orders
Pattamsetty Venkateswara Rao vs Pattamsetty Vittal Srinivasa Rao on 8 March, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.35 COURT NO.11 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). 6144/2016
(Arising out of impugned final judgment and order dated 17/12/2015
in CMA No. 663/2015 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
PATTAMSETTY VENKATESWARA RAO AND ANR Petitioner(s)
VERSUS
PATTAMSETTY VITTAL SRINIVASA RAO AND ORS Respondent(s)
(with interim relief)
Date : 08/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Venkateswara Rao Anumolu,Adv.
Mr. Goli Rama Krishna, Adv.
Mr. Prabhakar Parnam, Adv.
Mr. Shashwat Goel, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
However, we direct the Trial Court to dispose of the interlocutory application pending before it, on remand by the High Court, as expeditiously as possible and preferably within a period of three months from the date of production of copy of this order.
Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2016.03.08 17:01:22 IST Reason: [RENU DIWAN] [SUKHBIR PAUL KAUR] COURT MASTER A.R.-CUM-P.S.