Supreme Court - Daily Orders
A. Raja Reddy vs K. R. Subramanyam & Anr. Etc. on 23 September, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.34 COURT NO.3 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)......./2016
(CC Nos.17366-17367/2016)
(Arising out of impugned final judgment and order dated 07/01/2016
in CRP No. 5217/2015 and SA No. 785/2015 passed by the High Court
of Judicature at Hyderabad for the State of Telangana and the State
of Andhra Pradesh)
A. RAJA REDDY Petitioner(s)
VERSUS
K. R. SUBRAMANYAM & ANR. ETC. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 23/09/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Y. Raja Gopala Rao,Adv.
Mr. K.Sharat Kumar,Adv.
Mr. Y.Vismai Rao,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
Pending application, if any, also stands disposed Signature Not Verified Digitally signed byof. ANITA MALHOTRA Date: 2016.09.23 17:33:22 IST Reason: (Anita Malhotra) (Renuka Sadana) Court Master Assistant Registrar