Supreme Court - Daily Orders
R. Shantha Kumari vs Union Of India on 3 January, 2014
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ITEM NO.43 COURT NO.4 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 (Civil) No(s).3059/2012
(From the judgement and order dated 04/02/2011 in CMA No.4465/2003 of The
HIGH COURT OF A.P AT HYDERABAD)
R. SHANTHA KUMARI & ORS. Petitioner(s)
VERSUS
UNION OF INDIA REP.BY GENL MNGR, A.P. Respondent(s)
Date: 03/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. V. Sridhar Reddy,Adv.
Mr. Ch. Leela Sarveswar,Adv.
Mr. Vineet Mishra,Adv.
Mr. V.N. Raghupathy,Adv.
Mr. A.S. Rao,Adv.
For Respondent(s) Mr. Mohan Jain,ASG
Mr. D.K. Thakur,Adv.
Mr. Radhakanta Tripathi,Adv.
Mr. D.S. Mahra,Adv.
UPON hearing counsel the Court made the following
O R D E R
Four weeks’ time is granted to the respondent to file counter affidavit. List thereafter.
(O.P. Sharma) (M.S. Negi)
Court Master Assistant Registrar