Supreme Court - Daily Orders
Chetteti Srinivasa Rao vs Kapalavai Ramana Rao on 2 July, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.26 Court 8 (Video Conferencing) SECTION XII-A
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(s). 7703/2021
(Arising out of impugned final judgment and order dated 31-12-2020
in CRP No. 2760/2012 passed by the High Court of Andhra Pradesh at
Amravati)
CHETTETI SRINIVASA RAO Petitioner(s)
VERSUS
KAPALAVAI RAMANA RAO & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.68509/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 02-07-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mrs. K. Sarada Devi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned final judgment and order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(JAGDISH KUMAR) (KAMLESH RAWAT)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
JAGDISH KUMAR
Date: 2021.07.02
17:09:59 IST
Reason: