Supreme Court - Daily Orders
Kandrukonta Venkataratnam (A-1) vs State Of Andhra Pradesh, Thr Its ... on 20 July, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.30 COURT NO.11 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.)...... CRLMP
No(s). 11209/2015
(Arising out of impugned final judgment and order dated 13/12/2013
in CRLRC No. 1417/2006 passed by the High Court of A.P. at
Hyderabad)
KANDRUKONTA VENKATARATNAM (A-1) AND ORS. Petitioner(s)
VERSUS
STATE OF ANDHRA PRADESH, THR ITS SECRETARY, Respondent(s)
HOME DEPARTMENT, SECRETARIAT HYDERABAD, ANDHRA PRADESH
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date: 20/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. G. N. Reddy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned.
The Special Leave Petition is dismissed.
(VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vishal Anand Date: 2015.07.21 09:38:55 EAST Reason: