Vijayawada Hospitalities Pvt. ... vs The State Of Andhra Pradesh, Rep. ...
2021 Latest Caselaw 3036 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

MAIN CASE No.: W.P.No. 41529 of 2017

PROCEEDING SHEET

Sl. Office DATE ORDER No Note

2. 13.08.2021 MGR, J Transferred to I/O Heard Sri M.Ravindranadh Reddy, learned folder before counsel for the petitioners. correction

After elaborate submissions, learned counsel states that the lis raised in this Writ Petition is squarely covered by the judgment of the Hon'ble Supreme Court reported in 2018 (2) SCC 97.

Learned Assistant Government Pleader for Civil Supplies seeks adjournment to go through the said judgment and make his submissions.

Post on 18.08.2021 under the caption, "For Orders".

________ MGR, J EPS