Supreme Court - Daily Orders
State Of A.P. vs B. Manga Rao on 12 January, 2010
ITEM NO.118 COURT NO.8 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 3862 OF 2003
STATE OF A.P. & ANR. Appellant (s)
VERSUS
B. MANGA RAO Respondent(s)
(With office report )
Date: 12/01/2010 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MARKANDEY KATJU
HON’BLE MR. JUSTICE R.M. LODHA
For Appellant(s) Mr. I.Venkatanarayana, Sr. Adv.
Ms. Altaf Fatima, Adv.for
Mr.T.V.George,Adv.
For Respondent(s) Mr. H.S.Guru Raja Rao, Sr. Adv.
Mr. Y. Raja Gopala Rao,Adv.
Ms. Y.Vismai Rao, Adv.
Mr. Y.Ramesh, Adv.
UPON hearing counsel the Court made the following
O R D E R
The Appeal is dismissed. No costs. However, the question of law is kept open.
(Parveen Kr. Chawla) ( Indu Satija)
Court Master Court Master
[Signed Order is placed on the File] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.3862 OF 2003 State of A.P. & Another ..Appellants versus B.Manga Rao ..Respondent O R D E R Heard learned counsel for the parties. We have perused the order impugned before us. On the facts of the case, we are not inclined to interfere with the impugned order. The Civil Appeal is dismissed accordingly. No costs.
However, the question of law is kept open.
...........................J. [MARKANDEY KATJU] NEW DELHI; ...........................J. JANUARY 12, 2010 [R.M. LODHA]