Supreme Court - Daily Orders
Govt. Of A.P vs S. Ramesh Babu on 8 May, 2014
ºSLP(C)Nos.....(CC 5297-5299/2014) 1
ITEM NO.9 COURT NO.12 SECTION XIIA
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 (Civil)....../2014
(CC 5297-5299/2014)
(From the judgement and order dated 28/06/2013 in WAMP No.1348/2012
in WA No.63100/2012 and WA No.63100/2012; and judgment and final
order dated dated 03/10/2013 in RWAMP No.2825/2013 in WA
No.63100/2012 of The HIGH COURT OF A.P AT HYDERABAD)
GOVT. OF A.P & ANR Petitioner(s)
VERSUS
S. RAMESH BABU & ANR Respondent(s)
With I.A.1-3 (C/delay in filing SLP)
Date: 08/05/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr.Anoop G.Chaudhry, Sr.Adv.
Mr. D. Mahesh Babu, Adv.
Mr.Amit K.Nair, Adv.
Ms.Suchitra Hrangkhawl, Adv.
Mr.Amjid Maqbool, Adv.
Mr.Aditya Jain, Adv.
Mr.B.Rama Krishna Rao, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioners. No proper explanation has been given out by the petitioners to condone the delay of 166 days in filing the special leave petitions. The application for condonation of delay is accordingly dismissed.
SLP(C)Nos.....(CC 5297-5299/2014) 2
Even on merits, no ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed on the ground of delay and also on merits.
(Satish K.Yadav) (Phoolan Wati Arora) Court Master Assistant Registrar