Supreme Court - Daily Orders
Mukku Hanumanth Kali Prasad vs State Of A.P on 10 March, 2014
R
ITEM NO.2 COURT NO.6 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Crl.M.P.No.3436 of 2014 in
Petition(s) for Special Leave to Appeal (Crl) No(s).10291/2013
(From the judgement and order dated 12/09/2013 in CRLP No.8299/2013, of The
HIGH COURT OF A.P AT HYDERABAD)
MUKKU HANUMANTH KALI PRASAD Petitioner(s)
VERSUS
STATE OF A.P & ANR Respondent(s)
(With appln(s) for clarification of court’s order and office report)
Date: 10/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. A.T.M. Ranga Ramanujam,Sr.Adv.
Mr. Anil Gaur,ADv.
Ms. Shubada P. Deshpande,Adv.
Mr. Dipankar Das,Adv.
Mr. Devesh Singh,Adv.
Ms. Anu Gupta,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
The deposit of Rupees Five lakhs, in terms of the order passed by the High Court towards maintenance, shall be subject to any further direction which the competent court may issue in regard to the award of maintenance in favour of the complainant-wife and her minor child.
The application (Crl.M.P.No.3436 of 2014) is with that clarification disposed of.
|(Mahabir Singh) | (Veena Khera) | | Court Master | Court Master |