Supreme Court - Daily Orders
B. Vijaya Laxmi vs Govt. Of A.P. . on 3 March, 2014
ITEM NO.4 COURT NO.10 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos.7, 4, 5, 6, 8 & I.A. No.....in CIVIL APPEAL NO.9103/2013
B. VIJAYA LAXMI & ORS. Appellant(s)
VERSUS
GOVT. OF A.P. & ORS. Respondent(s)
(For modification of Court’s Order dated 30.09.2011, impleadment as
petitioner and respondent and direction and office report)
WITH
I.A. No. 9 in CIVIL APPEAL NO.9104/2013
(For modification of Court’s Order dated 20.09.2011 and office report)
Date: 03/03/2014 These matters were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. GOKHALE
HON’BLE MR. JUSTICE N.V. RAMANA
For Appellant(s) Mr. A.K. Ganguly,Sr.Adv.
Mr. P. Venkat Reddy,Adv.
For Mr. Anil Kumar Tandale,Adv.
For Respondent(s) Mr. A.T.M. Rangaramanujam,Sr.Adv.
Mr. D. Mahesh Babu,Adv.
Mr. Amit K. Nain,Adv.
Ms. Chitra Hrangkhawl,Adv.
Mr. Amjid Maqbool,Adv.
Mr. B. Rama Krishna Rao,Adv.
Mr. Y. Raja Gopala Rao,Adv.
Mr. Hitendra Nath,Adv.
Mr. Amitesh Kumar,Adv.
Mr. Shashank Shankar,Adv.
Mr. Gopal Singh,Adv.
Ms. Manisha,Adv.
Ms. Purnima Jauhari,Adv.
Mr. Surya Kant,Adv.
UPON hearing counsel the Court made the following
O R D E R
I.A. No.7 in C.A. No.9103/2013:
Mr. Rangaramanujam, learned senior counsel appearing for the State of Andhra Pradesh seeks permission to withdraw this application. Application for modification is dismissed as withdrawn.
I.A. No.4 in C.A. No.9103/2013:
Nobody is present to press this application. I.A. No.4 is rejected.
I.A. No.5 in C.A. No.9103/2013:
Heard the learned counsel appearing for the applicant. Learned counsel restricts this application to join applicant No.1 & 2 as additional respondents. These two applicants are allowed to join as additional respondents. As far as the other respondents are concerned, this application is rejected.
I.A. No.6 in C.A. No.9103/2013:
I.A. No.6 is rejected.
I.A. No.8 in C.A. No.9103/2013:
Heard the learned counsel appearing for the applicant. The main petitioner has no objection to the prayer in this application. Learned counsel for the State of Andhra Pradesh, however, points out that presently the State has a number of difficulties. That being so, all that we can say is that the Government will comply with the order passed by this Court on 30.09.2013 as expeditiously as possible. This I.A. is disposed of.
I.A. No...... in C.A. No.9103/2013:
No orders are required to be passed. This I.A. stands disposed of.
I.A. No.9 in C.A. No.9104/2013:
No orders are required to be passed. This I.A. stands disposed of.
(A.S. BISHT) (SNEH LATA SHARMA) A.R.-CUM-P.S. COURT MASTER