Supreme Court - Daily Orders
J Krishna Reddy vs Telangana State Tourism Development ... on 9 May, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.23 COURT NO.2 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 19127/2017
(Against the judgment and order dated 8/3/2017 in WAMP No. 259 of
2017 passed by High Court of Judicature at Hyderabad for the State
of Telangana & the State of Andhra Pradesh)
J KRISHNA REDDY Petitioner(s)
VERSUS
TELANGANA STATE TOURISM DEVELOPMENT
CORPORATION LIMITED REPY BY ITS
MANAGING DIRECTOR HYDERABAD & ANR. Respondent(s)
(Office report on default)
Date : 09-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBER]
For Petitioner(s) Mr. G.V.R. Choudary, Adv.
Mr. K. Shivraj Choudhuri, AOR
Mr. A. Chandra Sekhar, Adv.
Ms. Ayushi Goel, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks’ time, as a last opportunity, is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry failing which the special leave petition shall stand dismissed for non-prosecution without further reference to the Court.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) AR CUM PS Signature Not Verified COURT MASTER Digitally signed by DEEPAK MANSUKHANI Date: 2018.05.10 14:17:21 IST Reason: