Supreme Court - Daily Orders
The Chief Staff Officer (P And A) Eastern ... vs Karri Panduranga Rao on 11 April, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel, Prafulla C. Pant
ITEM NO.4 COURT NO.2 SECTION XV
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).3478/2016
(Arising out of impugned final judgment and order dated 20/10/2014
in WA No.2283/2005 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
CHIEF STAFF OFFICER (P&A) EASTERN NAVAL COMMAND,
ANDHRA PRADESH AND ANR. Petitioner(s)
VERSUS
KARRI PANDURANGA RAO Respondent(s)
(With interim relief and office report)
Date : 11/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. N.K. Kaul,ASG
Mr. V. Balaji,Adv.
Mr. R.M. Bajaj,Adv.
Mr. Sanjiv Das,Adv.
For Mr. B.V. Balaram Das,Adv.
For Respondent(s) Mr. A.V.S. Raju,Adv.
For Mr. M.A. Chinnasamy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Ad-interim relief granted earlier shall continue.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2016.04.12 16:33:58 IST Reason: