Supreme Court - Daily Orders
Muppidi Lakshmi Narayana Reddy vs The State Of Andhra Pradesh on 28 March, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.34 COURT NO.6 SECTION II
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 (Crl.) No(s). 2570/2018
(Arising out of impugned final judgment and order dated 14-02-2018
in CRLP No. 15126/2016 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
MUPPIDI LAKSHMI NARAYANA REDDY & ORS. Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.41488/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 28-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr.Shaik Mohamad Haneef, Adv.
Mrs.Rachna Waddepalli, Adv.
Mr.Venkateswara Rao Anumolu, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Dasti service, in addition, is permitted.
(Ashok Raj Singh) (Mala Kumari Sharma) Court Master Court Master Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2018.03.31 10:11:26 IST Reason: