Supreme Court - Daily Orders
Eragam Janardhana Reddy vs High Court Of Judicature At Hyderabad ... on 8 October, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.23 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
Petition(s) for Special Leave to Appeal (C) No(s). 26465/2018
(Arising out of impugned final judgment and order dated 30-07-2018
in WP No. 16398/2017 passed by the High Court of Judicature At
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
ERAGAM JANARDHANA REDDY Petitioner(s)
VERSUS
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE
STATE OF ANDHRA PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 08-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. G. N. Reddy, AOR
Mr. Hemal K. Sheth, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in six weeks.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.10.09
11:04:58 IST
Reason: