Supreme Court - Daily Orders
Vanka Neeraja vs Veerina Sai @ Sairam on 28 August, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.20 COURT NO.10 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....../2015
CC No.15345/2015
(Arising out of impugned final judgment and order dated 26/03/2015
in TCMP No.795/2014 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
VANKA NEERAJA Petitioner(s)
VERSUS
VEERINA SAI @ SAIRAM Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 28/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. G.V.R. Choudary, Adv.
For Mr. K. Shivraj Choudhuri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meanwhile, further proceedings in Original Petition being O.P. No.61 of 2014, pending in the Court of Senior Civil Judge, Narsapuram, West Godavari District, Andhra Pradesh, shall remain stayed.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.08.28
(Sanjay Kumar-II) (Indu Pokhriyal) 16:19:54 IST Reason: Court Master Court Master