Gajjala Ankal Reddy vs The State Of Andhra Pradesh
2021 Latest Caselaw 2366 AP

           HIGH COURT OF ANDHRA PRADESH : AMARAVATI                                  26

                   MAIN CASE: W.P (PIL) No.313 of 2020

                            PROCEEDINGS SHEET

Sl.     DATE                                ORDER                                OFFICE
No.                                                                               NOTE


4.    12.07.2021                 (Through Video-Conferencing)

                        Heard Mr. P. Nagendra Reddy, learned counsel for
                   the petitioner.
                         Also heard Mr. Kasa Jaganmohan Reddy, learned
                   Government Pleader for the State respondents and Mr.

J. Ugranarasimha, learned counsel appearing for respondent No.3-APIIC.

Mr. P. Nagendra Reddy prays for time to produce the judgments in support of the petition.

Prayer is allowed.

List this case again on 19.07.2021. Interim order passed earlier shall continue.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J Nn