Supreme Court - Daily Orders
T. Ramchander Rao vs State Of A.P. on 10 January, 2014
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ITEM NO.54 COURT NO.8 SECTION II
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 (Crl) No(s).1503/2013
(From the judgement and order dated 20/12/2012 in T.CRL.P. No.196 of 2012
of The HIGH COURT OF A.P AT HYDERABAD)
T. RAMCHANDER RAO Petitioner(s)
VERSUS
STATE OF A.P. & ANR. Respondent(s)
(With appln(s) for stay and office report)
Date: 10/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Prakhar Sharma, Adv.
Mr. Anil Gaur, Adv.
Mr. Dipankar Das, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s) Mr. D. Mahesh Babu,Adv.
Ms. Suchitra Hrangkhawl, Adv.
Mr. Amjit Maqbool, Adv.
Mr. Amit K. Nain, Adv.
Mr. Aditya Jain, Adv.
Mr. Ramakrishna Rao, Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner seeking adjournment on the ground of personal difficulty of the arguing counsel, the matter is adjourned by two weeks.
| (S.K. Rakheja) | |(Indu Satija) | |Court Master | |Assistant Registrar |