Supreme Court - Daily Orders
Chakrapani Vijaya (Dead)Rep. Through ... vs City Municipality Khammam Rep. By Its ... on 22 July, 2016
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.28 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) Diary No(s). 41464/2015
(Arising out of impugned final judgment and order dated 09/09/2015
in SA No. 1036/1998 09/09/2015 in SA No. 66/1999 passed by the High
Court Of Judicature At Hyderabad For The State Of Telangana And The
State Of Andhra Pradesh)
CHAKRAPANI VIJAYA (DEAD)REP. THROUGH HER L.RS Petitioner(s)
VERSUS
CITY MUNICIPALITY KHAMMAM REP. BY ITS CHAIRMAN AND ORS. Respondent(s)
(Office report on default)
Date : 22/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBER]
For Petitioner(s)
Mr. Abid Ali Beeran P,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In case the defects, pointed out by the Registry, are not cured within three weeks from today, the petition(s) will stand dismissed without further reference to the Court.
Any application for refiling/restoration of the petition(s) shall be entertained only subject to payment of costs of Rs.1,000/- to the Supreme Court Legal Services Committee.
Thereafter, the Registry shall proceed further in the Signature Not Verified matter. Digitally signed by PARVEEN KUMAR Date: 2016.07.22 17:02:39 IST Reason: [SHARDA KAPOOR] [SUKHBIR PAUL KAUR] COURT MASTER A.R.-CUM-P.S.