Supreme Court - Daily Orders
D.Venkata Krishna Rao . vs Government Of Andhra Pradesh Revenue ... on 25 March, 2014
Ì
ITEM NO.13 COURT NO.8 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. NOS. 1 & 2 & 3 IN
Petition(s) for Special Leave to Appeal (Civil) No(s).30104/2012
(From the judgment and order dated 03/04/2012 in WP No.6148/2007 of the
HIGH COURT OF A.P AT HYDERABAD)
D.VENKATA KRISHNA RAO & ORS. Petitioner(s)
VERSUS
GOVT.OF A.P.TR.PRINL.SEC.& ORS. Respondent(s)
(For impleadment as party respondent & intervention and office report)
Date: 25/03/2014 These applications were called on for hearing today.
CORAM : HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
(IN CHAMBERS)
For Petitioner(s) Mr. Vikas Mehta, Adv.
For Respondent(s)
Mr. Naveen R. Nath, Adv.(N/P)
Mr. S. Wasim A. Qadri, Adv.
Mr. Zaid Ali, Adv.
Mr. Lakshmi Raman Singh, Adv.
Mr. Mrigank Prabhakar, Adv.
Mr. Ejaz Maqbool, Adv.
Mr. Satya Mitra, Adv.
Mr. Amjid Maqbool, Adv.
Mr. Amit K. Nain, Adv.
Mr. D. Mahesh Babu, Adv.
UPON hearing counsel the Court made the following
O R D E R
I.A. NO.1 IN SLP(C) NO.30104/2012 None present on behalf of the applicant. The application is dismissed.
I.A. NOS. 2 & 3 IN SLP(C) NO.30104/2012 Issue notice.
|(VINOD LAKHINA) | |(INDU BALA KAPUR) | |COURT MASTER | |COURT MASTER |