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Meera Bai vs Jitendra Raj Sony on 8 August, 2017

Bench: Ranjan Gogoi, Navin Sinha

     ITEM NO.20                              COURT NO.4                   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).       19600/2017

     (Arising out of impugned final judgment and order dated 06-01-2017
     in CR No. 4105/2016 passed by the High Court of Judicature at
     Hyderabad for the State of Telangana and the State of Andhra
     Pradesh)

     MEERA BAI              & ORS.                                         Petitioner(s)

                                                    VERSUS

     JITENDRA RAJ SONY               & ORS.                                Respondent(s)

     (FOR ADMISSION and IA No.65960/2017-DELETING THE NAME OF
     RESPONDENT)

     Date : 08-08-2017 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)               Mr.   Irshad Ahmad Khan, Adv.
                                     Mr.   Brij Ballabh Tiwari, Adv.
                                     Mr.   Anurag Rawat, Adv.
                                     Mr.   Dinesh Rattan Bhardwaj, AOR

     For Respondent(s)

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard the learned counsel for the petitioners and perused the relevant material.

We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.

In view of the above, all pending application(s) stand disposed of.

                            COURT MASTER                              BRANCH OFFICER
Date: 2017.08.10
17:58:54 IST
Reason: