Supreme Court - Daily Orders
C. Nanda Kumar vs Union Of India . on 24 August, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.30 COURT NO.2 SECTION XIIA
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 (C) No(s). 23447/2015
(Arising out of impugned final judgment and order dated 06/07/2015
in WA No. 434/2015,06/07/2015 in WAMP No. 1191/2015 passed by the
High Court Of Judicature At Hyderabad For The State Of Telangana
And The State Of Andhra Pradesh)
C. NANDA KUMAR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 24/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. L.N. Rao,Sr.Adv.
Mr. Guntur Prabhakar,Adv.
Ms. Prerna Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any merit in this special leave petition, which is hereby dismissed.
The High Court is however requested to hear and dispose off expeditiously the appeal pending before it.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Mahabir Singh Date: 2015.08.24 17:12:07 IST Reason: