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State Of Andhra Pradesh vs V. Subba Rao & Ors. Etc. Etc. on 10 August, 2015

Bench: Madan B. Lokur, S.A. Bobde

  ITEM NO.45                                   COURT NO.9                    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)......CC
  No(s).12716-12718/2015

  (Arising out of impugned final judgment and order dated 29/10/2011
  in Tax Revision Case Miscellaneous Petition Nos.15679, 15697 and
  16120 of 2005 passed by the High Court of A.P. at Hyderabad)

  STATE OF ANDHRA PRADESH                                                     Petitioner(s)

                                                        VERSUS

  V. SUBBA RAO & ORS. ETC. ETC.                                               Respondent(s)

  I.A. 1-3/2015(with c/delay in filing SLP)

  Date: 10/08/2015 These petitions were called on for hearing today.

  CORAM :
                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                            HON'BLE MR. JUSTICE S.A. BOBDE

  For Petitioner(s)                     Mr.   C.S. Vaidyanathan, Sr. Adv.
                                        Mr.   P. Venkat Reddy, Adv.
                                        Mr.   Prashant Kr. Tyagi, Adv.
                                        for   M/s. Venkat Palwai Law Associates


  For Respondent(s)                     Mr. G. Ramakrishna Prasad, Adv.
                                        Mr. B. suyodhan, Adv.
                                        Mr. Mohd. Wasay Khan, Adv.
                                        Mr. Bharat J. Joshi, Adv.
                                        Ms. Filza Moonis, Adv.
                                        Mr. M.R.K. Chakravarthy, Adv.
                                        Mrs. Anjani Aiyagari, Adv.
                                        Mrs. M.V. Rama, Adv.


                          UPON hearing the counsel the Court made the following
                                                 O R D E R

The special leave petitions are dismissed on the Signature Not Verified Digitally signed by ground of delay.

(SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER