Supreme Court - Daily Orders
The State Of Telangana vs The Quli Qutub Shah Urban Development ... on 26 October, 2018
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.26 COURT NO.9 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
Petition(s) for Special Leave to Appeal (C) No(s).27337/2018
(Arising out of impugned final judgment and order dated 04-07-2018
in WA No.262/2018 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
THE STATE OF TELANGANA & ANR. PETITIONER(S)
VERSUS
THE QULI QUTUB SHAH URBAN
DEVELOPMENT AUTHORITY WORKERS UNION RESPONDENT(S)
(FOR ADMISSION and I.R.)
Date : 26-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s)
Mr.K.Radhakrishnan, Sr.Adv.
Mr.P.Venkat Reddy, Adv.
Mr.Prashant Tyagi, Adv.
M/s.Venkat Palwai Law Associates
For Respondent(s)
Mr.P.Raghavender Reddy, Adv.
Ch.Leela Sarveswar, Adv.
Mr.M.A.Chinnasamy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Chander Bala) Court Master Court Master Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.10.27 13:05:52 IST Reason: