Supreme Court - Daily Orders
M. Mohan Reddy vs Union Of India, Ministry Of Railways on 27 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.16 COURT NO.5 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 14605/2017
(Arising out of impugned final judgment and order dated 05-12-2016
in WP No. 1689/2015 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
M. MOHAN REDDY & ORS. Petitioner(s)
VERSUS
UNION OF INDIA, MINISTRY OF RAILWAYS & ORS. Respondent(s)
( IA No.121515/2017-CONDONATION OF DELAY IN FILING and IA
No.121517/2017-CONDONATION OF DELAY IN REFILING)
Date : 27-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. T. V. George, AOR
Mr. Dushyant Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed. Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) Signature Not Verified (MALA KUMARI SHARMA) COURT MASTER (SH) Digitally signed by ASHWANI KUMAR Date: 2017.11.30 COURT MASTER 10:52:32 IST Reason: