Supreme Court - Daily Orders
A.P Industrial Inf. Corp. Ltd vs S.N Raj Kumar on 7 March, 2014
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ITEM NO.19 COURT NO.3 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CC 3807/2014
Petition(s) for Special Leave to Appeal (Civil)....../2014
(From the judgement and order dated 25/06/2013 in WA No.996/2011 of the
HIGH COURT OF JUDICATURE OF A.P. AT HYDERABAD)
A.P INDUSTRIAL INF. CORP. LTD & ANR Petitioner(s)
VERSUS
S.N RAJ KUMAR & ANR Respondent(s)
(With appln(s) for c/delay in filing SLP,c/delay in refiling SLP)
Date: 07/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.N.D.B.Raju, Adv.
Mr. Guntur Prabhakar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that the issue raised in this Special Leave Petition is identical with the issue raised in S.L.P.(C)Nos.22921-22956/2012. Taking note of the statement so made by the learned counsel, we condone the delay, issue notice and order that status quo, as of today, shall be maintained by the parties until further orders and tag with SLP(C)Nos.22921-22956/2012.
(G.V.Ramana) (Vinod Kulvi)
Court Master Asstt.Registrar