Supreme Court - Daily Orders
Pamuru Surendra @ Surendra Reddy vs The State Of Andhra Pradesh on 26 May, 2020
Bench: D.Y. Chandrachud, Hemant Gupta, Ajay Rastogi
ITEM NO.13 Virtual Court-3 SECTION II
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 (CRIMINAL) Diary No(s).5474/2020
(Arising out of impugned final judgment and order dated 30-09-2019
in CRA No. 763/2014 passed by the High Court of Andhra Pradesh at
Amravati)
PAMURU SURENDRA @ SURENDRA REDDY Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH Respondent(s)
(WITH IA No.39187/2020-CONDONATION OF DELAY IN FILING and IA
No.39188/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 26-05-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. A.Sirajudeen, Sr. Adv.
Mr. Brij Bhushan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed. Pending applications, if any, are disposed of.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2020.05.26 18:48:13 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER