Supreme Court - Daily Orders
K. Raghu Rami Reddy vs Govt. Of Andhra Pradesh on 8 December, 2016
Bench: R.K. Agrawal, R. Banumathi
ITEM NO.14 COURT NO.10 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). 38559/2012
(Arising out of impugned final judgment and order dated 21/11/2012
in WP No. 15496/2012 passed by the High Court of Judicature of A.P.
at Hyderabad)
K. RAGHU RAMI REDDY Petitioner(s)
VERSUS
GOVT. OF ANDHRA PRADESH & ANR. Respondent(s)
(With appln. For permission to file additional documents
and interim relief and office report)
(For final disposal)
Date : 08/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Dr. K.Lakshmi Narsimha,Adv.
Ms. Bina Madhavan,Adv.
Mr. M. P. Shorawala,Adv.
Ms. Ramandeep Kaur,Adv.
For Respondent(s) Mr. Guntur Prabhakar,Adv.
Ms. Prerna Singh,Adv.
Mr. P.Venkat Reddy,Adv.
Mr. Prashant Tyagi,Adv.
For M/s. Venkat Palvai Law Associates,Advs.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondents brought to our notice an order dated 5th May, 2014 passed by this Court the Signature Not Verified then Hon'ble Chief Justice of India (Mr. Justice Digitally signed by ANITA MALHOTRA Date: 2016.12.09 17:29:21 IST Reason: R.M.Lodha), Hon'ble Mr. Justice Madan B.Lokur and Hon'ble Mr. Justice Kurian Joseph wherein similar petitions have 1 been dismissed.
It will be appropriate and in the interest of justice if this matter is also placed before a Bench presided over by either Hon'ble Mr. Justice Madan B.Lokur or Hon'ble Mr. Justice Kurian Joseph.
Office to place the papers before Hon'ble the Chief Justice of India for appropriate orders.
(Anita Malhotra) (Saroj Kumari Gaur)
Court Master Court Master
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