Supreme Court - Daily Orders
M. Venkatarami Reddy vs Tummala Venkata Subbaiah Naidu on 18 January, 2019
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.29 COURT NO.11 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No.38233/2018
(Arising out of impugned final judgment and order dated 23-04-2018
in Criminal Revision Case No.2066/2017 passed by the High Court Of
Judicature At Hyderabad for the State of Telangana and the State of
Andhra Pradesh)
M. VENKATARAMI REDDY Petitioner(s)
VERSUS
TUMMALA VENKATA SUBBAIAH NAIDU & ANR. Respondent(s)
IA 158212/2018-CONDONATION OF DELAY IN FILING
Date : 18-01-2019 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Abhijit Sengupta, AOR (N.P.)
For Respondent(s)
UPON perusing the papers the Court made the following
O R D E R
Delay condoned.
The special leave petition was passed over in the morning session.
Again there is no appearance on behalf of the petitioner. Having perused the impugned judgment of the High Court, we see no reason to entertain this petition. The special leave petition Signature Not Verified is accordingly dismissed.
Digitally signed by POOJA ARORA Date: 2019.01.19 14:13:41 IST Reason: (POOJA ARORA) (SAROJ KUMARI GAUR) COURT MASTER BRANCH OFFICER