Supreme Court - Daily Orders
Penumalli Sulochana vs Harish Rawtani on 17 August, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.47 COURT NO.1 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).22518-22519/2015
(Arising out of impugned final judgment and order dated 31/03/2015
in CRP No. 1296/2014 and CRP No. 3172/2014 passed by the High
Court of Judicature at Hyderabad for the State of Telangana and
the State of Andhra Pradesh)
PENUMALLI SULOCHANA Petitioner(s)
VERSUS
HARISH RAWTANI Respondent(s)
(With interim relief and office report)
Date: 17/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. T. V. Ratnam,Adv.
Mr. B. Venkata Rama Rao, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed.
However, we direct learned trial Judge to complete the trial in O.S. No.172 of 2012 in three months' time positively. Signature Not Verified (Neetu Khajuria) (Vinod Kulvi) Digitally signed by NEETU KHAJURIA
Sr.P.A. Assistant Registrar Date: 2015.08.19 15:53:17 IST Reason: