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Supreme Court - Daily Orders

R.Syama Sundara Rao vs U.O.I. . on 18 July, 2014

¦    ITEM NO.58                                       COURT NO.12                  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)......CC   No(s).
    9120-9121/2014

    (Arising out of impugned final judgment and order dated 17/09/2013
    in WP No. 1187/2000 and order dated 29/11/2013 in RWPMP No.
    40041/2013 in WP No. 1187/2000 passed by the High Court Of A.P at
    Hyderabad)

    R.SYAMA SUNDARA RAO                                                           Petitioner(s)

                                                            VERSUS

    U.O.I. & ORS.                                                                 Respondent(s)

    (with appln. (s) for c/delay in filing SLP)

    Date : 18/07/2014                        These petitions were called on for hearing
                                             today.

    CORAM :
                                   HON’BLE MR. JUSTICE MADAN B. LOKUR
                                   HON’BLE MR. JUSTICE C. NAGAPPAN

    For Petitioner(s)                        Mr.   Y. Raja Gopala Rao, Adv.
                                             Mr.   Y. Vismai Rao, Adv.
                                             Mr.   Hitendra Nath Rath, Adv.
                                             Mr.   P. Sudhakar Reddy, Adv.

    For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                   O R D E R

Delay condoned.

We find no merit in the special leave petitions. The special leave petitions are accordingly dismissed.





Signature Not Verified

Digitally signed by
                          (R.NATARAJAN)                                  (JASWINDER KAUR)
Meenakshi Kohli
Date: 2014.07.24
10:42:55 IST
                           Court Master                                    Court Master
Reason: