Karri Himabindu, vs The State Of A.P.
2021 Latest Caselaw 5576 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

 MAIN CASE: WRIT PETITION No.30952 of 2021

                            PROCEEDING SHEET
Sl                                                                     OFFICE
     DATE                          ORDER
No                                                                      NOTE

1. 31.12.2021 NJS,J

                     Heard learned counsel for the petitioner
              and learned Assistant Government Pleader for
              Services-III representing Respondent Nos.1 and

2, who seeks time to file counter.

Office is directed to print the name of Smt.K.Swarna Seshu, learned Counsel for Respondent No.3 in the cause list.

Considering the submissions made by learned counsel for the petitioner and perusing the judgment of the Hon'ble Division Bench in Writ Petition No.21465 of 2008, dated 29.9.2008, there shall be interim stay as prayed for.

List the matter on 28.1.2022.

_________ NJS, J vasu