Supreme Court - Daily Orders
Saisudhir Infrastructures Ltd. & Anr. ... vs State Of Telangana & Anr. Etc. Etc. on 13 May, 2016
Bench: Dipak Misra, Shiva Kirti Singh, L. Nageswara Rao
ITEM NO.28 COURT NO.4 SECTION II
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 (Crl.) Nos.3862-3864/2016
(Arising out of impugned final judgment and order dated 28/03/2016
in CRLP No. 797/2015 28/03/2016 in CRLP No. 1230/2015 28/03/2016 in
CRLP No. 1229/2015 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
SAISUDHIR INFRASTRUCTURES LTD. & ANR. ETC. ETC. Petitioner(s)
VERSUS
STATE OF TELANGANA & ANR. ETC. ETC. Respondent(s)
(With interim relief)
Date : 13/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Ankur S. Kulkarni,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for by Mr. V. Giri, learned Senior Counsel appearing for the petitioners, list these matters after the ensuing summer vacation.
(Sanjay Kumar-II) (H.S. Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2016.05.14
15:25:14 IST
Reason: