Supreme Court - Daily Orders
The Depot Manager Apsrtc Hyderabad-Ii vs K. Jogi Reddy S/O K.Venkat Reddy on 6 February, 2014
‘
ITEM NO.61 COURT NO.13 SECTION XV
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 (Civil)....../2013
CC 19870-19871/2013
(From the judgement and order dated 11/06/2013 in WA No.1079/2011,WA
No.525/2013 of The HIGH COURT OF A.P AT HYDERABAD)
THE DEPOT MANAGER APSRTC HYDERABAD-II Petitioner(s)
VERSUS
K. JOGI REDDY S/O K.VENKAT REDDY Respondent(s)
(Office report for directions)
Date: 06/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE KURIAN JOSEPH
(In Chamber)
For Petitioner(s) Mr. G.N.Reddy,Adv.
Mr. M. Bala Shivudu, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
It is submitted by the counsel for petitioner that the documents, as pointed out in the office report, are not necessary for the purpose of the special leave petition.
The Registry to process the case and put up the same before the Court.
[Usha Bhardwaj] [Sneh Lata Sharma]
A.R-cum-P.S. Court Master