Supreme Court - Daily Orders
Uppada Siva Reddy vs Union Of India . on 8 January, 2016
Bench: Chief Justice, A.K. Sikri, R. Banumathi
ITEM NO.17 COURT NO.1 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) No(s). 36141/2015
(Arising out of impugned final judgment and order dated 31/08/2015
in PIL No. 212/2015 passed by the High Court Of A.P. At Hyderabad)
UPPADA SIVA REDDY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file synopsis and list of dates and interim relief)
Date : 08/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
Mr. H. Rajagopal Rao, Adv.
Mr. Narender Kumar Verma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no merit in this special leave petition which is hereby dismissed.
(ASHOK RAJ SINGH) (SAROJ SAINI) Court Master Court Master Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.01.09 16:29:54 IST Reason: