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Supreme Court - Daily Orders

P.Ram Gopal Rao vs N.M. Reddy . on 24 March, 2014

X
    ITEM NO.51                   COURT NO.3               SECTION XIIA


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


    Petitions for Special Leave to Appeal (Civil) Nos.10625-10626/2010


    (From the judgement and order dated 22/01/2010 in RWPMP
    No.12875/2009,WPMP No.18250/2009 of The HIGH COURT OF A.P        AT HYDERABAD)


    P.RAM GOPAL RAO                                         Petitioner(s)


                       VERSUS


    N.M. REDDY & ORS.                                       Respondent(s)


    (With appln(s) for modification of Court’s Order,impleadment and prayer
    for interim relief and office report)


    WITH SLP(C) NO. 26265 of 2010
    (With office report)


    Date: 24/03/2014 These Petitions were called on for hearing today.


    CORAM :
              HON’BLE MR. JUSTICE H.L. DATTU
              HON’BLE MR. JUSTICE S.A. BOBDE


    For Petitioner(s)         Mr. H.N. Salve, Sr. Adv.
                              Mr. Ramkrishna Reddi, Sr. Adv.
                              Mr. S Udaya Kuamr Sagar, Adv.
                              Ms. Bina Madhavan, Adv.
                              Mr. Rahul Pandey, Adv.
                           for M/S. Lawyer’S Knit & Co,Adv.


    For Respondent(s)           Mr. G.N.Reddy,Adv.


                                Mr.   A.T.M. Rangaramanujam, Sr. Adv.
                                Mr.   D. Mahesh Babu, Adv.
                                Ms.   Suchitra Hrangkhawl, Adv.
                                Mr.   Amjid Maqbool, Adv.
                                Mr.   Amit K Nain, Adv.
                                Mr.   B. Ramakrishna Rao, Adv.
                                Mr.   Aditya Jain, Adv.


                                Ms. C.K. Sucharita, Adv.
                UPON hearing counsel the Court made the following
                                    O R D E R

List the matter for hearing on a non-miscellaneous day after the ensuing summer vacation.

| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar |