Supreme Court - Daily Orders
State Of A.P. vs Ch. Swarna Kumari on 6 January, 2014
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ITEM NO.53 COURT NO.14 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).5210/2013
(From the judgement and order dated 19/12/2011 in WP No.16610/2011 of The
HIGH COURT OF A.P AT HYDERABAD)
STATE OF A.P. & ANR. Petitioner(s)
VERSUS
CH. SWARNA KUMARI Respondent(s)
(With appln(s) for c/delay in filing SLP and with prayer for interim relief
and office report)
Date: 06/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Mr.Anup J.Chaudhary, Sr.Adv.
Mr. D. Mahesh Babu, Adv.
Ms.Suchitra Hrangkhawl, Adv.
Mr.Amjid Maqbool, Adv.
Mr.Amit K.Nain, Adv.
Mr.Aditya Jain, Adv.
Mr.Ramakrishna Rao, Adv.
For Respondent(s) Mr. C.S.N. Mohan Rao, Adv.
Mr.R.Santhan Krishnan, Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
In the facts of the case, the special leave petition is dismissed.
However, the question of law is kept open to be decided in an appropriate case.
(Satish K.Yadav) (Phoolan Wati Arora) Court Master Assistant Registrar