Supreme Court - Daily Orders
A.P Transco Ltd vs D.P Satyaprakash on 15 September, 2014
Bench: M.Y. Eqbal, Pinaki Chandra Ghose
ITEM NO.13 COURT NO.13 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 (C) NO......./2014
CC No.6237/2014
(Arising out of impugned final judgment and order dated 29/10/2013
in WA No.346/2013 passed by the High Court Of Judicature At
Hyderabad, Andhra Pradesh)
A.P TRANSCO LTD Petitioner(s)
VERSUS
D.P SATYAPRAKASH & ANR. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 15/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. G. N. Reddy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Until further orders, the operation of the impugned judgment and order dated 29.10.2013 passed by the High Court of Andhra Pradesh in Writ Appeal No.346 of 2013, shall remain stayed.
Signature Not Verified (SANJAY KUMAR) (SNEH LATA SHARMA) Digitally signed by Sanjay Kumar Date: 2014.09.16 COURT MASTER COURT MASTER 16:17:53 IST Reason: