Supreme Court - Daily Orders
A.P.State Financial Corp. vs Bandaru China Narayana Murthy on 24 January, 2014
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ITEM NO.38 COURT NO.10 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).34312/2011
(From the judgement and order dated 29/04/2011 in WA No.295/2009 of the
HIGH COURT OF A.P. AT HYDERABAD)
A.P.STATE FINANCIAL CORP.& ANR Petitioner(s)
VERSUS
BANDARU CHINA NARAYANA MURTHY & ORS. Respondent(s)
(With prayer for interim relief and office report)
Date: 24/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. GOKHALE
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Mr. Y. Prabhakara Rao,Adv.
For Respondent(s) Mr. Prabhakar Parnam,Adv.
for Mr. Venkateswara Rao Anumolu,Adv.
Mr. Y. Raja Gopala Rao,Adv.
Ms. Vismai Rao,Adv.
Mr. Hitendra Nath Rath,Adv.
Mr. T.V. Ratnam,Adv.
Mr. Munawar Naseem,Adv.
Mr. M. Sowri Dev,Adv.
UPON hearing counsel the Court made the following
O R D E R
Adjourned by two weeks as requested by the counsel for respondent No.2.
(A.S. BISHT) (SNEH LATA SHARMA) A.R.-CUM-P.S. COURT MASTER