Supreme Court - Daily Orders
Ganuga Ranganath vs Hotel Garudadri (Private) Limited on 3 December, 2018
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.14 COURT NO.8 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 39740/2018
(Arising out of impugned final judgment and order dated 10-11-2017
in APPS No.871/2012 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
GANUGA RANGANATH & ANR. PETITIONER(S)
VERSUS
HOTEL GARUDADRI (PRIVATE) LIMITED RESPONDENT(S)
(IA No.167150/2018-CONDONATION OF DELAY IN FILING and IA
No.167151/2018-EXEMPTION FROM FILING O.T.)
Date : 03-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s)
Mr.Harin P. Raval, Sr.Adv.
Mr.S.Udaya Kumar Sagar, Adv.
Ms.Bina Madhavan, Adv.
Ms.Shreyasi Kanwar, Adv.
M/s.Lawyer S Knit & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Chander Bala)
Court Master Court Master
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2018.12.05
17:08:13 IST
Reason: