Supreme Court - Daily Orders
Binji Manohari vs Kethinedi Venkata Subba Rao on 9 December, 2016
Bench: Ranjan Gogoi, L. Nageswara Rao
ITEM NO.43 COURT NO.5 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).26881-26882/2015
(Arising out of impugned final judgment and order dated 31/07/2013
and 2.12.2014 in TCMP No. 100/2013, TCMP No. 729/2013 passed by
the High Court Of Judicature at Hyderabad for the State of
Telangana and the State of Andhra Pradesh)
BINJI MANOHARI Petitioner(s)
VERSUS
KETHINEDI VENKATA SUBBA RAO Respondent(s)
(with appln. (s) for c/delay in filing SLP, interim relief and
office report)
Date : 09/12/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. G.V.R. Choudary, Adv.
Mr. K. Shivraj Choudhuri,Adv.
Mr. A. Chandra Sekhar, Adv.
Mr. S.M. Subhani, Adv.
For Respondent(s) Mr. Kethinedi V. Subba Rao,
In person (Not present)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the matter has been settled out of Court and the special leave petitions have become infructuous.
In view of the above submission, the special leave petitions are dismissed as having become Signature Not Verified infructuous. Digitally signed by NEETU KHAJURIA Date: 2016.12.10 13:04:59 IST Reason: (Neetu Khajuria) (Tapan Kr. Chakraborty) Court Master Court Master