Supreme Court - Daily Orders
Andhra Pradesh State Council Of Higher ... vs Union Of India And Ors. Etc on 1 March, 2016
Bench: V. Gopala Gowda, Arun Mishra
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ITEM NO.1 COURT NO.9 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1-2/2015 in Petition(s) for Special Leave to Appeal (C) No(s).
14705-14706/2015
(Arising out of impugned final judgment and order dated 01/05/2015
in WP No. 1873/2015 01/05/2015 in WP No. 2882/2015 passed by the High
Court Of Judicature at Hyderabad for the State Of Telangana and the
State Of Andhra Pradesh)
ANDHRA PRADESH STATE COUNCIL OF HIGHER EDUCATION Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. ETC Respondent(s)
(for directions and office report)
Date : 01/03/2016 These applications/matters were called on for
hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. P.P. Rao, Sr. Adv.
Mr. G. Pramod Kumar, Adv.
Mr. Prasanth, Adv.
Ms. Hemantika Wahi,Adv.
For Respondent(s)
Mr. A. V. Rangam,Adv.
Mr. Buddy A. Ranganadhan, Adv.
Mr. D.V. Raghu Vamsy, Adv.
Mr. Basava Prabhu S. Patil, Sr. Adv.
Mr. Guntur Prabhakar,Adv.
Ms. Prerna Singh, Adv.
Signature Not Verified
Digitally signed by
VINOD KUMAR
Date: 2016.03.01
Mr. T.R. Andhyarujina, Sr. Adv.
17:06:15 IST
Reason: Mr. K. Ramakrishna Reddi, AG for Telangana
Mr. S. Udaya Kumar Sagar,Adv.
Mr. Abhishek Reddy, adv.
Mr. Krishna Kumar Singh, Adv.
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Mr. Ranjit Kumar, SG
Ms. Binu Tamta, Adv.
Mr. Tushar Bakshi, Adv.
Ms. S. Usha Reddy, Adv.
Mr. Rajiv Singh, Adv.
Ms. Sushma Suri,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Basava Prabhu S. Patil, learned senior counsel appearing for the State of Andhra Pradesh submits that SLP(C) No.14712 of 2015, filed by the State of Andhra Pradesh is pending before this Court, which pertains to issue involved in the instant petitions, therefore, the same may be heard along with these matters. Request made is accepted.
SLP(C) No.14712 of 2015 is taken on Board and tagged with instant petitions.
Heard Mr. P.P. Rao, learned senior counsel for the petitioner, Mr. Basava Prabhu S. Patil, learned senior counsel for the State of Andhra Pradesh in SLP(C) No.14712 of 2015, Mr. T.R. Andhyarujina, learned senior counsel and Mr. K. Ramakrishna Reddi, learned Advocate General for 3 the State of Telangana and Mr. Ranjit Kumar, learned Solicitor General for the Union of India.
As prayed, Mr. K. Ramakrishna Reddi, learned Advocate General for the State of Telangana is granted three days' time for filing written submissions, if any.
Hearing concluded.
Judgment reserved.
(VINOD KUMAR) (MADHU NARULA)
COURT MASTER COURT MASTER
Acts/Citations
Andhra Pradesh State Council of Higher Education Act (Act 16 of 1988) The Andhra Pradesh Re-organisation Act, 2014 (Act 6 of 2014 w.e.f. 02.06.2014)