Supreme Court - Daily Orders
Dumpala Dharma Rao,Iind ... vs High Court Of A.P.&Amp Ors on 9 December, 2015
Bench: Chief Justice, A.K. Sikri, R. Banumathi
1
ITEM NO.14 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 403/2014
DUMPALA DHARMA RAO,IIND ADDL.METRP.SE.JU Petitioner(s)
VERSUS
HIGH COURT OF A.P.& ORS Respondent(s)
Date : 09/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. T. Anamika,Adv.
Mr. M.V.K.Moorthy, Adv.
For Respondent(s) Mr. Ranjit Kumar, SG,
Ms. Binu Tamta, Adv.
Ms. Sushma Suri,Adv.
Mr. M. P. Shorawala,Adv.
Ms. Bina Madhavan, Adv.
Mr. T.Suhrakar Reddy, Adv.
Mr. T. V. Ratnam,Adv.
Mr. M.Sowri Dev, Adv.
Mr. Sankara Kaushik, Adv.
Mr. D. Mahesh Babu,Adv.
Mr. Sravan Kumar K., Adv.
Mr. H.P.Raval, Sr. Adv.
Mr. K.Ramaakrishna Reddi, Adv.
Mr. S. Udaya Kumar Sagar,Adv.
Mr. Krishna Kumar Singh, Adv.
Signature Not Verified
Digitally signed by
Shashi Sareen
Date: 2015.12.09
09:55:43 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that since the 2 writ petitioner has already retired from service, this petition has become infructuous and may be dismissed as such. Hence, the writ petition is dismissed as infructuous.
Interim order dated 07.07.2014 shall stand vacated.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master