Supreme Court - Daily Orders
The Govt. Of Andhra Pradesh vs Ch. Srinivasa Rao on 23 April, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.29 COURT NO.4 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). 11807/2019
(Arising out of impugned final judgment and order dated 05-03-2018
in WP No. 17833/2014 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
THE GOVT. OF ANDHRA PRADESH & ORS. Petitioner(s)
VERSUS
CH. SRINIVASA RAO & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.62110/2019-CONDONATION OF DELAY
IN FILING and IA No.62112/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 23-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Guntur Prabhakar, AOR
Ms. Prerna Singh, Adv.
Mr. Prashant Mathur, Adv.
For Respondent(s) Mr. Venkateshwar Rao Anumolu, Adv.
Mr. Chandra Mohan Anisethy, Adv.
Mr. M. Vijaya Bhaskar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no merit in the Special Leave Petition. Accordingly, the Special Leave petition is dismissed on merits.
Pending application stands disposed of.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.04.24 15:28:35 IST Reason: (ASHA SUNDRIYAL) (ANITA RANI AHUJA) COURT MASTER COURT MASTER