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Union Of India Rep. By The Secretary To ... vs Smt. M. Swarnalatha on 21 October, 2016

Bench: Shiva Kirti Singh, R. Banumathi

     ITEM NO.8                             COURT NO.11                SECTION XIIA

                                 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 (C)......CC                  No(s).
     18405/2016

     (Arising out of impugned final judgment and order dated 17/03/2016
     in WP No. 8147/2016 passed by the High Court Of Judicature At
     Hyderabad For The State Of Telangana And The State Of Andhra
     Pradesh)

     UNION OF INDIA AND ORS.                                           Petitioner(s)

                                                   VERSUS

     M. SWARNALATHA & ORS                                              Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)
     Date : 21/10/2016 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
                           HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                Mr.   P.S. Narsimah, ASG
                                      Mr.   Ashok Kumar Panda, Sr. Adv.
                                      Mr.   T.N. Razdan, Adv.
                                      Mr.   A.K. Kaul, adv.
                                      Mr.   B. Krishna Prasad,Adv.

     For Respondent(s)                Mr. Nikhil Swami, Adv.
                                      Ms. Divya Swami, Adv.
                                      Mrs. Prabha Swami,Adv.


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

Issue notice.

In the meantime, operation of the impugned order shall remain stayed.

Tag with SLP(C) 21803 of 2014.

(NEELAM GULATI) (MADHU NARULA) COURT MASTER COURT MASTER