Supreme Court - Daily Orders
Chakilam Rajeshwar Rao vs The State Of Telangana on 2 November, 2018
Bench: Madan B. Lokur, A.M. Khanwilkar, R. Subhash Reddy
ITEM NO.34 COURT NO.2 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).27344/2018
(Arising out of impugned final judgment and order dated 09-08-2018
in WPPIL No. 84/2018 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
CHAKILAM RAJESHWAR RAO Petitioner(s)
VERSUS
THE STATE OF TELANGANA & ORS. Respondent(s)
(WITH I.R. and IA No.146216/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 02-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Raju Ramachandran, Sr. Adv.
Mrs. Aarthi Rajan, AOR
Mr. S. Santanam Swaminadhan, Adv.
Ms. Nishtha Khurana, Adv.
Ms. Hamsini Shankar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending application, if any, stands disposed of. (SANJAY KUMAR-I) (KAILASH CHANDER) Signature Not Verified AR-CUM-PS ASSISTANT REGISTRAR Digitally signed by SANJAY KUMAR Date: 2018.11.03 13:15:30 IST Reason: