Supreme Court - Daily Orders
Chalam Vishnubhoopal vs Muda Nagabhushanam Gupta on 31 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.7 COURT NO.6 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). 13271/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 07/03/2014
IN CMA NO. 1018/2013 PASSED BY THE HIGH COURT OF A.P. AT HYDERABAD)
CHALAM VISHNUBHOOPAL PETITIONER(S)
VERSUS
MUDA NAGABHUSHANAM GUPTA RESPONDENT(S)
(WITH APPLN. (S) FOR MODIFICATION OF COURT'S ORDER AND OFFICE
REPORT)
Date : 31/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Chander Uday Singh, Sr. Adv.
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Mr. Purushottam Kumar Jha, Adv.
Ms. Supriya Jain, Adv.
Mr. Gaurav Nair, Adv.
Ms. Niharika, Adv.
for M/s K. J. John & Co.
For Respondent(s) Mr. L. Nageswara Rao, Sr. Adv.
Mr. G. Ramakrishna Prasad, Adv.
Mr. Suyodhan Byrapaneni, Adv.
Mr. Wasay Khan, Adv.
Mr. Bharat J. Joshi, Adv.
Ms. Filza Moonis, Adv.
Ms. Tatini Basu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Heard learned counsel for the parties and perused Digitally signed by Vinod Lakhina Date: 2015.03.31 the relevant material. 16:59:15 IST Reason:
Page No.1 of 2We find no good and valid ground for interference. The Special Leave Petition is dismissed. However, we direct the learned trial Court i.e. the Court of Additional District Judge, Nizamabad, to dispose of the suit i.e. O.S. No.27 of 2013 as expeditiously as possible, preferably within a period of four months from the date of receipt of a copy of this order.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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