Supreme Court - Daily Orders
N. Sankarappa vs State Of Andhra Pradesh on 14 October, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.50 COURT NO.9 SECTION II
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 (Crl.)...... CRLMP No(s).
17409/2015
(Arising out of impugned final judgment and order dated 31/12/2014
in CRLA No. 639/2006 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
N. SANKARAPPA Petitioner(s)
VERSUS
STATE OF ANDHRA PRADESH Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 14/10/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. B. Sridhar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.10.15 11:30:33 IST Reason: