Supreme Court - Daily Orders
L.Anantha Rao vs The State Of Andhra Pradesh on 24 May, 2017
Bench: L. Nageswara Rao, Navin Sinha
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ITEM NO. 10 COURT NO. 5 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). 15375/2017
(Arising out of impugned final judgment and order dated 27/04/2017
in WP No. 15264 of 2017 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra Pradesh)
L. ANANTHA RAO …...Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH AND ORS. …...Respondent(s)
With Diary No. 15868/2017
(For permission to file SLP on IA 42160/2017, for exemption from
filing C/C of the impugned judgment on IA 42161/2017, for exemption
from filing O.T. on IA 42162/2017)
Diary No. 16012/2017
Diary No. 16292/2017
Date : 24/05/2017 These matters were called on for hearing today.
CORAM:
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE NAVIN SINHA
(VACATION BENCH)
For Petitioner(s) Mr. Y. Raja Gopala Rao, AOR
Mr. K. Sharat Kumar, Adv.
Mr. Maloji Rao, Adv.
Ms. Manjeet Kripal, Adv.
Ms. Vismai Rao, AOR
Mr. Maloji Rao, Adv.
Signature Not Verified
For Respondent(s)
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.05.24
16:30:17 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
List the matters after summer vacation, 2017.
(DEEPAK MANSUKHANI) (MADHU NARULA) AR-cum-PS Court Master