Supreme Court - Daily Orders
Dammalapati Subba Rao vs Bobbili Peda N.Prasad (D) Thr.Lrs.. on 24 February, 2015
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.1 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 (C) No(s). 13336/2011
(Arising out of impugned final judgment and order dated 06/08/2009
in FA No. 1319/1992 passed by the High Court Of A.P. At Hyderabad)
DAMMALAPATI SUBBA RAO Petitioner(s)
VERSUS
BOBBILI PEDA N.PRASAD (D) THR.LRS.& ORS. Respondent(s)
(with appln. (s) for permission to file additional documents and
interim relief and office report)
Date : 24/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Manu Shanker Mishra, Adv.
Mr. Nishant Kumar, Adv.
For Respondent(s)
Mr. C. K. Rai, Adv.
Mr. V. Giri, Sr. Adv.
Mr. Gunnam Venkateswara Rao, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(Nidhi Ahuja) (Suman Jain) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.02.28 15:08:34 IST Reason: