Supreme Court - Daily Orders
K.P. Jayaprakash vs State Of Andhra Pradesh on 14 September, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.43 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 (C) No(s).24889/2015
(Arising out of impugned final judgment and order dated 23/07/2015
in WA No. 217/2015 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
K.P. JAYAPRAKASH AND ORS. Petitioner(s)
VERSUS
STATE OF ANDHRA PRADESH & ORS Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH SLP(C) NO..../2015 CC No.15966/2015
(With appln.(s) for permission to file SLP and Interim Relief and
Office Report)
SLP(C) NO..../2015 CC No.16017/2015
(With appln.(s) for permission to file SLP and Interim Relief and
Office Report)
Date : 14/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Haney Khanna, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Prakhar Sharma, Adv.
Mr. Dipankar Das, Adv.
For Ms. Anu Gupta,Adv.
For Respondent(s)
UPON perusing papers the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the petitioners seeking adjournment as talks are going on with the State Government for settling the dispute, these matters are adjourned for six weeks.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.09.15 10:09:29 IST Reason: (Sanjay Kumar-II) (Indu Pokhriyal) Court Master Court Master