Supreme Court - Daily Orders
State Of Andhra Pradesh vs M/S Apollo Hospital Enterprises Ltd. on 16 March, 2015
Bench: Chief Justice, M.Y. Eqbal, Arun Mishra
ITEM NO.29 COURT NO.1 SECTION III
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)......CC No(s).
4339-4340/2015
(Arising out of impugned final judgment and order dated 02/09/2013
in TRCMP No. 25/2013,02/09/2013 in TREVC No. 6155/2012 passed by
the High Court Of A.P. at Hyderabad)
STATE OF ANDHRA PRADESH Petitioner(s)
VERSUS
M/S APOLLO HOSPITAL ENTERPRISES LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 16/03/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.P.Venkat Reddy, Adv.
Mr.Sumanth Nookala, Adv.
For M/s. Venkat Palwai Law Associates,Advs.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed only on the ground of delay.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.03.16 17:08:30 IST Reason: