Smt. Shaik Fajunnisa Begum Smt. ... vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2837 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No: W.P.No.14937 of 2021 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE 03.08.2021 DVSS, J

WP.No.14937 of 2021 Notice before admission. List after four weeks.

____________ DVSS,J I.A.No.2 of 2021

Heard learned counsel for the petitioner and Government Pleader Services-I. Considering the law on the subject including the judgments of the Hon'ble Supreme Court, particularly as there are no personal allegations against the present petitioner as being responsible for the alleged higher pension being drawn, there shall be an interim suspension of the order dated 30.03.2021 for a period of four (4) weeks to enable the Government Pleader for Services-I to file his counter.

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