Supreme Court - Daily Orders
B.Rama Raju vs Union Of India Ministry Of Finance ... on 10 January, 2014
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ITEM NO.45 COURT NO.7 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 (Civil) No(s).28394/2011
(From the judgement and order dated 04/03/2011 in WP No.
10765/2010 of The HIGH COURT OF JUDICATURE OF A.P AT HYDERABAD)
B.RAMA RAJU Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With prayer for interim relief and office report )
WITH SLP(C) NO. 28922 of 2011
(With prayer for interim relief and office report)
SLP(C) NO. 29273 of 2011
(With prayer for interim relief and office report)
Date: 10/01/2014 These Petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. S.Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Praseena E.Joseph, Adv.
Mr. Shivendra Singh, Adv.
Mr. Rahul Pandey, Adv. for
M/S. Lawyer’S Knit & Co,Advs.
Ms. Liz Mathew, Adv.
Mr. M.F. Philip, Adv.
For Respondent(s) Mr. Mohan Parasaran, SG
Mr. Arijit Prasad, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Chetan Chawla, Adv.
Mr. Arvind Kumar Sharma,Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of letters circulated by learned counsel for the petitioners, these matters are adjourned for four weeks for filing rejoinder affidavit.
|(Anita Malhotra) | |(Indu Bala Kapur) | |Sr.PA | |Court Master |