Supreme Court - Daily Orders
State By Cbi vs A.V Ramana Murthy on 28 March, 2014
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ITEM NO.74 REGISTRAR COURT.2 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M.K. HANJURA
Petition(s) for Special Leave to Appeal (Crl) No(s).1694/2014
THE STATE BY CBI,HYDERABAD Petitioner(s)
VERSUS
A.V RAMANA MURTHY Respondent(s)
(With appln(s) for stay,exemption from filing c/c of the impugned order and
office report ))
Date: 28/03/2014 This Petition was called on for hearing today.
For Petitioner(s) Ms. Upasana Nath,Adv.
Mr. B.V. Balaram Das,Adv.
For Respondent(s) Mr. Guntur Prabhakar,Adv.
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the petitioner is present. Mr. Guntur Prabhakar, Ld. Advocate has appeared on behalf of the sole respondent. He seeks six weeks’ time to file the vakalatnama and the counter affidavit. Time as prayed for is given to him.
The Learned counsel for the respondent has stated that the learned counsel for the petitioner has not provided the copies of the pleadings to him. The learned counsel for petitioner is directed to provide the copies of the pleadings to the learned counsel for respondent within a weeks’ time and file proof.
List again on 21.7.2014.
| | | (M.K. HANJURA) | |mg | |Registrar |