Supreme Court - Daily Orders
The Depot Manager Apsrtc Hyderabad-Ii vs K. Jogi Reddy S/O K.Venkat Reddy on 7 May, 2014
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ITEM NO.2 COURT NO.12 SECTION XV
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)....../2013
CC 19870-19871/2013
(From the judgement and order dated 11/06/2013 in WA
No.1079/2011,WA No.525/2013 of The HIGH COURT OF A.P AT HYDERABAD)
THE DEPOT MANAGER APSRTC HYDERABAD-II Petitioner(s)
VERSUS
K. JOGI REDDY S/O K.VENKAT REDDY Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 07/05/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. G.N.Reddy,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner, we are satisfied that the instant petitions are misuse of the jurisdiction of this Court. No explanation has been tendered in respect of statement made by the TTI, which was the sole basis of consideration by the authorities below.
In view of the above, we find no merit in these petitions. The same are, accordingly, dismissed.
But, on account of the misuse of the jurisdiction of this Court, we consider it just and appropriate to 2 dismiss these petitions with cost. We, accordingly, impose cost, quantified as rupees ten thousand, which shall be deposited with the Supreme Court Advocates on Record Welfare Trust within one month from today.
(Parveen Kr.Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar