Supreme Court - Daily Orders
State Of A.P.Etc.Etc. vs Karingula Upender Rao & Anr.Etc.Etc. on 4 July, 2014
Ì SLP(CRL.) NOS. 300-302/2011
ITEM NO.206 COURT NO.11 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). 300-302/2011
(Arising out of impugned final judgment and order dated 24/01/2007 in
CRLP No. 66/2007, CRLP No. 71/2007 and CRLP No. 346/2007 passed by the
High Court of Judicature, Andhra Pradesh at Hyderabad)
STATE OF A.P.ETC.ETC. Petitioner(s)
VERSUS
KARINGULA UPENDER RAO & ANR.ETC.ETC. Respondent(s)
(With application for exemption from filing certified copy of the
impugned judgment, stay and office report)
WITH
SLP(Crl) No. 180/2011
[STATE OF A.P. V. ARAPALLI VARALAKSHMI & ORS.]
(With Office Report)
SLP(Crl) No. 197/2011
[STATE OF A.P. V. KURAPATI BHUPATI RAJU & ANR.]
(With Office Report)
[FOR FINAL DISPOSAL]
Date : 04/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. D. Mahesh Babu, Adv.
Mr. Amit K. Nain, Adv.
Mr. Aditya Jain, Adv.
Mr. Amjid Maqbool, Adv.
Mr. B. Ramakrishna Rao, Adv.
For Respondent(s) Mr. S. Sadasiva Reddy, Adv.
For Rr 1 & 2 in Ms. S. Usha Reddy ,Adv.
SLP 180 & 197
For RR1-3 in SLP 180
Signature Not Verified
Mr. Prakhar Sharma, Adv.
& RR 1 in SLP 197
Digitally signed by
Kalyani Gupta
Date: 2014.07.05
Mr. Shanti Kumar Jaisani, Adv.
16:08:46 IST
Reason: Mr. Devesh Singh, Adv.
Mr. Dipankar Das, Adv.
Ms. Anu Gupta, Adv.
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SLP(CRL.) NOS. 300-302/2011
UPON hearing the counsel the Court made the following
O R D E R
On a request made by the parties, list the matters after four weeks.
(KALYANI GUPTA) (SHARDA KAPOOR) COURT MASTER COURT MASTER PAGE 2 OF 2