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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10704 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 21502 OF 2017 [DIARY NO. 23781 OF 2017]

B. PRABHAKARA REDDY                          Appellant (s)                                 VERSUS

THE ANDHRA PRADESH POWER GENERATION  CORPORATION LTD.& ORS.  Respondent(s)

WITH CIVIL APPEAL NOs. 10705-10706 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 21504-21505 OF 2017 [DIARY NO. 24551 OF 2017]

J U D G M E N T

KURIAN, J. 1. Leave granted. 2. The  issue  pertains  to  the  claim  made  by  the appellant(s)  for  continuance  upto  60  years.   The connected  matters,  viz.  Civil  Appeal  No.  10273  of 2017 & batch, have been disposed of by this Court vide Judgment dated 09.08.2017. 3. Therefore, these appeals are disposed of in terms of the above referred Judgment.

No costs.   .......................J.

             [ KURIAN JOSEPH ]  .......................J.

             [ MOHAN M. SHANTANAGOUDAR ]  New Delhi; August 21, 2017.

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ITEM NO.25               COURT NO.5               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

Diary No(s). 23781/2017 (Arising out of impugned final judgment and order dated  10-03-2017 in WP No. 42734/2015 passed by the High Court Of Judicature At Hyderabad  For  The  State  Of  Telangana  And  The  State  Of  Andhra Pradesh) B. PRABHAKARA REDDY                                Petitioner(s)                                 VERSUS THE ANDHRA PRADESH POWER GENERATION  CORPORATION LTD.& ORS.   Respondent(s) (FOR ADMISSION and I.R.)  (CONDONATION OF DELAY IN FILING SLP) (EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) (PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS) WITH D. NO. 24551 OF 2017 (FOR ADMISSION and I.R.)  (CONDONATION OF DELAY IN FILING SLP)  (EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)   Date : 21-08-2017 These matters were called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. Y. Vismai Rao, AOR

Mr. K. Sharat Kumar, Adv.  Mr. Y. Raja Gopala Rao, AOR                    

For Respondent(s)                      

UPON hearing the counsel the Court made the following                              O R D E R

Delay condoned.   Leave granted.  The  appeals  are  disposed  of  in  terms  of  the  signed

non-reportable Judgment.

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Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (RENU DIWAN)   COURT MASTER                              ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)