Supreme Court - Daily Orders
Uma Maheswari Boddu vs The State Of Andhra Pradesh on 15 December, 2020
Bench: Uday Umesh Lalit, Vineet Saran, S. Ravindra Bhat
ITEM NO.17 COURT NO.4 SECTION XII-A
(HEARING THROUGH VIDEO CONFERENCING)
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) No.14475/2020
(Arising out of impugned final judgment and order dated 02-09-2020
in WP No.5420/2019 passed by the High Court Of Andhra Pradesh At
Amravati)
UMA MAHESWARI BODDU Petitioner(s)
VERSUS
STATE OF ANDHRA PRADESH & ORS. Respondent(s)
(IA No.122660/2020 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; and, IA No.122661/2020 – FOR EXEMPTION FROM FILING
AFFIDAVIT)
Date : 15-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Gaurav Agrawal, Adv.
Mr. Manan Verma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not see any reason to interfere in the matter. The Special Leave Petition is, accordingly, dismissed.
Pending applications, if any, also stand disposed of.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2020.12.16 (MUKESH NASA) (VIRENDER SINGH)
11:43:45 IST
Reason: COURT MASTER BRANCH OFFICER