P.V. RAMANA REDDY Vs. UNION OF INDIA & ORS On 27 May, 2019

Are you looking for a legal research tool ?

Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

P.v. Ramana Reddy v. Union Of India & Ors

(Supreme Court Of India)

Petition for Special Leave to Appeal (Crl.) No. 4430/2019 | 27-05-2019

SLP(Crl.) No. 4430/2019

1. Having heard learned counsel for the petitioner and upon perusing the relevant material, we are not inclined to interfere. The special leave petition is accordingly dismissed.

2. Pending interlocutory applications, if any, shall stand disposed of.

Diary No. 15477/2019, SLP(Crl.) Nos. 4322- 4324/2019, SLP(Crl.) No. 4571/2019 and SLP(Crl.) No. 4546/2019

3. List the matters on 29.5.2019.

Advocate List

Mr. Ranjit Kumar, Sr. Adv. Mr. Parmatma Singh, AOR Mr. Mayank Jain, Adv. Mr. Madhur Jain, Adv. Mr. Vikram Chaudhry, Sr. Adv. Mr. Ashish Batra, Adv. Mr. Sarthak Saurav, Adv. Mr. Wattan Sharma, Adv. Mr. Harshit Sethi, Adv. Mr. Amit K. Nain, AOR Mr. B. Krishna Prasad, AOR
Mr. Tushar Mehta, SG Mr. K.M. Nataraj, ASG Mr. Rupesh Kumar, Adv. Mr. Kanu Agarwal, Adv. Mr. Rajat Nair, Adv. Ms. Shraddha Deshmukh, Adv. Mr. B.V. Balram Das, Adv. Mr. B. Krishna Prasad, AOR Mr. Mukul Rohatgi, Sr. Adv. Mr. Abhishek Rastogi, Adv. Mr. Sanjeev Kumar, Adv. M/s. Khaitan & Co., AOR