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Principal Secy Of Ap vs B.Ashok Kumar Amd Prs on 14 July, 2014

$       ITEM NO.11                                   COURT NO.7                         SECTION XII
A

                                        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).
       8573/2014

       (Arising out of impugned final judgment and order dated 19/11/2012
       in WP No. 35148/2012 passed by the High Court of A.P. at Hyderabad)

       PRINCIPAL SECY OF AP AND ANR                                                      Petitioner
(s)
                                                           VERSUS
       B.ASHOK KUMAR AND ORS.                                                            Respondent
(s)

       I.A. No. 1/2014(with c/delay in filing SLP and c/delay in refiling
       SLP)

       Date : 14/07/2014 This application was called on for hearing today.

       CORAM :
                                      HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                                      HON’BLE MR. JUSTICE R.K. AGRAWAL

       For Petitioner(s)                        Mr.A.T.M.Rangaramanujam, Sr.Adv.
                                                Mr.Amjid Maqbool, Adv.
                                                Mr. D. Mahesh Babu, Adv.
                                                Mr.Aditya Jain, Adv.
                                                Mr.T.V.Bhaskar Reddy, Adv.
                                                Mr.B.Ramakrishna Rao, Adv.
       For Respondent(s)

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

Heard learned senior counsel for the petitioners. No proper explanation has been given out by the petitioners to condone the delay of 242 days in filing the special leave petition and 186 days in refiling the special leave petition. The applications for condonation of delay are acco rdingly dismissed.

Even on merits, no ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.

The special leave petition is accordingly dismissed on the ground of delay as also on merits.

(SATISH KUMAR YADAV) (PHOOLAN WATI A RORA) COURT MASTER ASSISTANT REGI STRAR