Supreme Court - Daily Orders
Devarkonda Shankara Murthy (Died) Thr. ... vs Vemula Rajamallu on 18 November, 2020
Bench: Navin Sinha, K.M. Joseph
ITEM NO.2 Court 11 (Video Conferencing) 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 8137/2020
(Arising out of impugned final judgment and order dated 21-01-2020
in IA No. 4/2016 22-01-2016 in SA No. 967/2013 passed by the High
Court Of Judicature At Hyderabad For The State Of Telangana And The
State Of Andhra Pradesh)
DEVARKONDA SHANKARA MURTHY (DIED) THR. HIS LRS. Petitioner(s)
VERSUS
VEMULA RAJAMALLU Respondent(s)
(FOR ADMISSION and I.R. and IA No.70194/2020-CONDONATION OF DELAY
IN FILING)
Date : 18-11-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Ms. K. Radha Maruthi Rao, Adv.
Mr. K. Sriram, Adv.
Mrs. Anjani Aiyagari, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petitions are dismissed.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by R Natarajan Date: 2020.11.18 16:58:06 IST Reason: