Supreme Court - Daily Orders
State Of Andhra Pradesh And Ors. Etc. vs T. Surya Narayana Reddy And Anr. Etc. on 20 January, 2017
Bench: Dipak Misra, R. Banumathi
SLP(C) 28729-32/16
1
ITEM NO.8 COURT NO.2 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.1-4/2016 In
Petition(s) for Special Leave to Appeal (C) Nos.28729-28732/2016
(Arising out of impugned final judgment and order dated 30/06/2016
in WAMP No. 1357/2016 30/06/2016 in WAMP No. 1369/2016 30/06/2016
in WAMP No. 1370/2016 30/06/2016 in WAMP No. 1371/2016 30/06/2016
in WA No. 503/2016 30/06/2016 in WA No. 506/2016 30/06/2016 in WA
No. 507/2016 30/06/2016 in WA No. 508/2016 passed by the High Court
of Judicature at Hyderabad for The State of Telangana and The State
of Andhra Pradesh)
STATE OF ANDHRA PRADESH AND ORS. ETC. Petitioner(s)
VERSUS
T. SURYA NARAYANA REDDY AND ANR. ETC. Respondent(s)
(For stay of contempt proceedings and office report)
Date: 20/01/2017 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Prerna Singh, Adv.
Mr. Guntur Prabhakar, AOR
For Respondent(s)
Mr. Gunnam Venkateswara Rao, AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A. Nos.1-4 of 2016 Having heard learned counsel for the parties, it is directed that there shall be stay of the proceedings of Signature Not Verified contempt initiated before the High Court till final decision Digitally signed by CHETAN KUMAR Date: 2017.01.23 17:30:04 IST in the special leave petitions.
Reason:The interlocutory applications are, accordingly, disposed of.
SLP(C) 28729-32/16 2 S.L.P.(C) Nos.28729-28732/2016 Let the special leave petitions be listed on 17th April, 2017.
Needless to say, if the respondents succeed, they shall be entitled to get all the benefits.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master