Supreme Court - Daily Orders
E. Anantha Padmanadbha Reddy vs Chadalavada Srinivas Rao on 13 April, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.69 COURT NO.5 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 6458/2015
(Arising out of impugned final judgment and order dated 02/04/2015
in CCCA No. 43/2015,02/04/2015 in CCAMP No. 151/2015 passed by the
High Court of Judicature at Hyderabad for The State of Telangana
and The State of Andhra Pradesh)
E. ANANTHA PADMANADBHA REDDY Petitioner(s)
VERSUS
CHADALAVADA SRINIVAS RAO AND ANR. Respondent(s)
(With appln. (s) for exemption from filing certified as well as
plain copy of the impugned order and permission to file SLP
without c/copy as well as plain copy of impugned order and interim
relief and office report)
Date : 13/04/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Somanadri Goud, Adv.
Mr. Galav Sharma, Adv.
Ms. Anusha Nagrajan, Adv.
Mr. Shashaank Bhansali, Adv.
for M/s. Parekh & Co.
For Respondent(s) Mr. A.R.L. Sundaram, Sr. Adv.
Mr. K.K. Mani, Adv.
Ms. T. Archana, Adv.
Mr. D. L. Chidananda, AOR
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed on 5th May, 2015.
The interim order passed on the earlier occasion shall remain in force till then.
Signature Not VerifiedA copy of the order passed by the High Court shall Digitally signed by be brought on record by the next date of hearing. Chetan Kumar Date: 2015.04.16 12:43:37 IST Reason:
(Chetan Kumar) (H.S. Parasher) Court Master Court Master