Supreme Court - Daily Orders
A Vidya Sagar vs State Of Andhra Pradesh Rep. By Its ... on 8 March, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.47 COURT NO.9 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.) No(s). 9243/2014
(Arising out of impugned final judgment and order dated 12/09/2014
in CRP No. 4105/2013 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
A VIDYA SAGAR Petitioner(s)
VERSUS
STATE OF ANDHRA PRADESH
REP. BY ITS SECRETARY DEPTT. OF HOME AND ANR Respondent(s)
Date : 08/03/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Sridhar Potaraju,Adv.
Mr. Gaichangpou Gangmei, Adv.
Mr. Arjun Singh, Adv.
Mr. Mukunda Rao Angara, Adv.
For Respondent(s) Mr. D. Mahesh Babu,Adv.
Ms. Suchitra Hrangkhawl, Adv.
Mr. Saravan Kumar, Adv.
Mr. T.V. Bhaskar Reddy, Adv.
Mr. S. Udaya Kumar Sagar,Adv.
Mr. Krishna Kumar Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. However, all the contentions raised in this petition are kept open.
Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2016.03.09 17:12:38 IST Reason: (S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER