Supreme Court - Daily Orders
State Of A.P. vs Bharat Sanchar Nigam Limited on 25 February, 2016
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
ITEM NO.50 COURT NO.10 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C)......CC No.17677/2015
(Arising out of impugned final judgment and order dated
08/09/2011 in WP No. 9829/2008 passed by the High Court Of A.P.
At Hyderabad)
STATE OF A.P. AND ORS. Petitioner(s)
VERSUS
BHARAT SANCHAR NIGAM LIMITED Respondent(s)
(Office report for directions)
WITH
S.L.P.(C)...CC No. 17728/2015
(Office report for directions)
Date : 25/02/2016 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
[IN CHAMBER]
For Petitioner(s) Mr. Krishna K Singh, Adv.
Mr. S Udaya Kumar Sagar, Adv.
Mr. G.N. Reddy,Adv. (NP)
M/s. Venkat Palwai Law Associates,Adv.(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As a last chance, four weeks' time is granted to the petitioners to cure the defects as pointed out by the Registry.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.02.26 14:30:19 IST[ Charanjeet Kaur ] [ Suman Jain ] Reason: A.R.-cum-P.S. Court Master