Supreme Court - Daily Orders
Shri G. Hari Hara Reddy vs Security Printing And Minting ... on 10 January, 2020
Bench: Indu Malhotra, Ajay Rastogi
ITEM NO.22 COURT NO.17 SECTION XII-A
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). 6290-6291/2018
(Arising out of impugned final judgment and order dated 13-11-2017
in WA No. 446/2017 13-11-2017 in WA No. 440/2017 passed by the High
Court Of Judicature At Hyderabad For The State Of Telangana And The
State Of Andhra Pradesh)
SHRI G. HARI HARA REDDY & ORS. Petitioner(s)
VERSUS
SECURITY PRINTING AND MINTING CORPORATION OF INDIA LIMITED & ORS.
Respondent(s)
Date : 10-01-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Y. Raja Gopala Rao, AOR
Mr.K.Sharat Kumar,Adv.
Mr.Sourjya Das,Adv.
For Respondent(s) Mr.Manoj Joshi,Adv.
Mr.Rahul Sharma,Adv.
Mr.Abhishek Verma,Adv.
Mrs. Lalita Kaushik, AOR
Mr.Syed Abdul Haseeb,Adv.
Mrs.Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated on behalf of the respondent Nos.1 & 2, adjourn the matter for three weeks.
Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.01.11 12:02:08 IST Reason:(SUSHMA KUMARI BAJAJ) (SUNIL KUMAR RAJVANSHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER