Supreme Court - Daily Orders
Smt. M. Sabitha vs Brahma Swamulu on 12 February, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.5 COURT NO.11 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1824/2019
(Arising out of impugned final judgment and order dated 27-04-2018
in MACMA No. 2684/2015 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
SMT. M. SABITHA & ORS. Petitioner(s)
VERSUS
BRAHMA SWAMULU & ANR. Respondent(s)
(IA No.18844/2019-CONDONATION OF DELAY IN FILING and IA
No.18845/2019-EXEMPTION FROM FILING O.T. )
Date : 12-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. D. Bharat Kumar, Adv.
Mr. Tadimalla Baskar Gowtham, Adv.
Mr. Aman Shukla, Adv.
Mr. Gopal Jha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for exemption from filing official translation is allowed.
Issue limited notice on the question of multiplier and rate of interest, returnable in four weeks.
Signature Not Verified
Dasti, in addition, is permitted. Digitally signed by NEETU KHAJURIA Date: 2019.02.13 17:26:17 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER