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Venkateswarlu Gadde vs Union Of India . on 5 August, 2016

Bench: Shiva Kirti Singh, R. Banumathi

     ITEM NO.38                                COURT NO.11                 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)                    No(s).    20695/2016

     (Arising out of impugned final judgment and order dated 24/02/2016
     in WPMP No. 23935/2015 in WP No. 8502/2015 passed by the High
     Court Of Judicature At Hyderabad For The State Of Telangana And The
     State Of Andhra Pradesh)

     VENKATESWARLU GADDE                                                   Petitioner(s)

                                                      VERSUS

     UNION OF INDIA & ORS.                                                 Respondent(s)

     (with office report)

     WITH
     S.L.P.(C)...CC No. 14270/2016
     (With appln.(s) for c/delay in filing SLP and Office Report)

     Date : 05/08/2016 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
                           HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                  Mr.   A. Subba Rao,Adv.
                                        Mr.   A. Venkatesh, Adv.
                                        Ms.   Lenin, Adv.
                                        Mr.   Rahul Mishra, Adv.
                                        Ms.   Ashima Goyal, Adv.
     For Respondent(s)


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

Heard.

Delay condoned.

Special Leave Petitions are dismissed. Interlocutory Applications, if any, shall stand Signature Not Verified disposed of.

(NEELAM GULATI) (MADHU NARULA) COURT MASTER COURT MASTER