Supreme Court - Daily Orders
M/S Rama Rao & Co. vs Uoi on 18 July, 2014
° ITEM NO.2 COURT NO.8 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1/2014 in
Petition(s) for Special Leave to Appeal (C) No(s). 10497/2014
(Arising out of impugned final judgment and order dated 29/01/2014
in WP No. 18081/2011 passed by the High Court Of A.P at Hyderabad)
M/S RAMA RAO & CO. Petitioner(s)
VERSUS
UOI & ANR. Respondent(s)
(for extension of time to deposit the amount)
Date : 18/07/2014 This application was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Dr. M.V.K. Moorthy, Adv.
Mr.Chandra Mohan Anisetty, Adv.
Mr. V. Chandan, Adv.
Ms. T. Anamika ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Time is extended till end of July, 2014 to comply with the order dated 29.01.2014.
I.A.No.1 is disposed of.
(USHA BHARDWAJ) (RENUKA SADANA)
AR-CUM-PS (COURT MASTER)
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2014.07.18
17:34:56 IST
Reason: