Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

The Nellore Municipality. vs Syed Siraj Ahmed . on 24 January, 2014

þ
ITEM NO.47                  REGISTRAR COURT.2              SECTION XV


             S U P R E M E     C O U R T   O F    I N D I A
                            RECORD OF PROCEEDINGS

                      BEFORE THE REGISTRAR SUNIL THOMAS

Petition(s) for Special Leave to Appeal (Civil) No(s).37861/2012



THE NELLORE MUNICIPALITY.                            Petitioner(s)

                   VERSUS

SYED SIRAJ AHMED & ORS.                              Respondent(s)


(With appln(s) for c/delay in filing SLP)

Date: 24/01/2014    This Petition was called on for hearing today.


For Petitioner(s)    Mr. Venkateswara Rao Anumolu,Adv.
          Mr. Prabhakar Parnam,Adv.


For Respondent(s)      Mr. K.L. Janjani,Adv.



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

Fresh steps have been taken. Await return of notice of respondent No.5. List the matter on 17.4.2014.

|                            |                         |(SUNIL THOMAS)   |
|mg                          |                         |Registrar        |