Supreme Court - Daily Orders
V.Narayana Reddy & Ors. Etc. vs Narayan Reddy & Ors. Etc. on 4 July, 2014
2 ITEM NO.16 COURT NO.9 SECTION XIIA
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)......CC No(s).
8209-8210/2014
(Arising out of impugned final judgment and order dated 09/07/2013
in CRP 2786 & 2787/2013 and order dated 20.02.2014 in Review CRPMP
Nos.5432 & 5443/2013 passed by the High Court Of A.P at
Hyderabad)
V.NARAYANA REDDY & ORS. ETC. Petitioner(s)
VERSUS
S. ANJI REDDY & ORS. ETC. Respondent(s)
(with appln. (s) for c/delay in filing slp and office report)
Date : 04/07/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V GOPALA GOWDA
For Petitioner(s) Mrs. D. Bharathi Reddy ,Adv.
For Respondent(s) Mr. D. Mahesh Babu ,Adv.
Mr. Amit K. Nain, Adv.
Mr. Amjid Maqbool, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The learned counsel for the petitioners submits that he would be in a position to file genuine documents to show that there was surrender of tenancy. If he will be able to obtain such documents, it is open to him to file a review before the High Court. The special leave petitions are disposed o f accordingly.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2014.07.12 (USHA BHARDWAJ) 15:10:29 IST Reason: (RENUKA SADANA) AR-CUM-PS (COURT MASTER)