Supreme Court - Daily Orders
The State Of Andhra Pradesh Chief ... vs A. Bharat Kumar Ifs on 16 March, 2018
Bench: Arun Mishra, Navin Sinha
ITEM NO.21 COURT NO.9 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). 6761/2018
(Arising out of impugned final judgment and order dated 27-04-2017
in WPMP No. 18031/2017 in W.P. No. 14561/2017 passed by the High
Court Of Judicature At Hyderabad For The State Of Telangana And The
State Of Andhra Pradesh)
THE STATE OF ANDHRA PRADESH & ORS. Petitioner(s)
VERSUS
A. BHARAT KUMAR IFS Respondent(s)
(FOR ADMISSION and I.R. and IA No.29070/2018-CONDONATION OF DELAY
IN FILING and IA No.29071/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Date : 16-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Guntur Prabhakar, AOR
Ms. Prerna Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, the operation of the impugned judgment and order shall remain stayed.
(NEELAM GULATI) Signature Not Verified (SUMAN JAIN) COURT MASTER (SH) Digitally signed by BRANCH OFFICER NEELAM GULATI Date: 2018.03.17 10:21:18 IST Reason: