Supreme Court - Daily Orders
Kondapalli Chandra Sekhar Rao @ Chandra ... vs The State Of Andhra Pradesh on 13 December, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.5 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.) No(s). 9686/2017
(Arising out of impugned final judgment and order dated 12-10-2017
in CRLP No. 6962/2017 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
KONDAPALLI CHANDRA SEKHAR RAO
@ CHANDRA SEKHAR @ CHANDRAM Petitioner(s)
VERSUS
STATE OF ANDHRA PRADESH Respondent(s)
(FOR I.R. and IA No.134055/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.134058/2017-EXEMPTION FROM FILING O.T.
and IA No.134059/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 13-12-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Tadimalla Baskar Gowtham, Adv.
Mr. Vishal Arun, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending applications are disposed of.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2017.12.14
15:35:57 IST
Reason: