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Shri G. Hari Hara Reddy vs Security Printing And Minting ... on 18 November, 2019

Bench: Indu Malhotra, Ajay Rastogi

      ITEM NO.33                            COURT NO.17                  SECTION XII-A

                                  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).   6290-6291/2018

      (Arising out of impugned final judgment and order dated 13-11-2017
      in WA No. 446/2017 13-11-2017 in WA No. 440/2017 passed by the High
      Court Of Judicature At Hyderabad For The State Of Telangana And The
      State Of Andhra Pradesh)

      SHRI G. HARI HARA REDDY & ORS.                                     Petitioner(s)

                                                   VERSUS

      SECURITY PRINTING AND MINTING CORPORATION OF INDIA LIMITED & ORS.
                                                       Respondent(s)


      Date : 18-11-2019 These petitions were called on for hearing today.

      CORAM :               HON'BLE MS. JUSTICE INDU MALHOTRA
                            HON'BLE MR. JUSTICE AJAY RASTOGI


      For Petitioner(s)                Mr.Sourjya Das,Adv.
                                       Mr. Y. Raja Gopala Rao, AOR

      For Respondent(s)                Mr.Manoj Joshi,Adv.
                                       Mr.Akshita Rao,Adv.
                                       Mr.Lakashay Juneja,Adv.
                                       Mr.Rahul Sharma,Adv.
                                       Mr.Abhishek Verma,Adv.
                                       Mrs. Lalita Kaushik, AOR

                                       Mr.Syed Abdul Haseeb,Adv.
                                       Mrs.Anil Kariyar,AOR


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

Four weeks’ time is granted to Mrs.Anil Katiyar,AOR to file vakalatnama and counter affidavit on behalf of respondent No.4.

In view of the letter circulated on behalf of the respondent Nos.1 & 2, list the matter after four weeks.

      (SUSHMA KUMARI BAJAJ)                                           (ANAND PRAKASH)
      SENIOR PERSONAL ASSISTANT                                        BRANCH OFFICER