Supreme Court - Daily Orders
S.A. Sports Amberpet Cricket Club, Rep. ... vs Hyderabad Cricket Assocaition Rep. By ... on 11 December, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.26 COURT NO.13 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 (C)......CC No(s).
21433-21434/2015
(Arising out of impugned final judgment and order dated 24/07/2015
in CRP No. 2303/2005,12/06/2015 in CRP No. 2303/2005,24/07/2015 in
CRPMP No. 3535/2015 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
S.A. SPORTS AMBERPET CRICKET CLUB,
REP. BY ITS SECRETARY Petitioner(s)
VERSUS
HYDERABAD CRICKET ASSOCAITION REP. BY ITS
SECRETARY AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 11/12/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Venkateswara Rao Anumolu, Adv.
Mr. Prabhakar Parnam, Adv.
Mr. Goli Rama Krishna, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the petitioner seeks leave to withdraw these Special Leave Petitions.
Permission is granted.
The Special Leave Petitions are, accordingly, dismissed as withdrawn.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.12.12 12:06:47 IST Reason: (Jayant Kumar Arora) (Renu Diwan) Sr. P.A. Court Master