The State Of Andhra Pradesh, vs P. Ashok Gajapathi Raju,
2021 Latest Caselaw 2387 AP

                                                                                     9
           HIGH COURT OF ANDHRA PRADESH : AMARAVATI

                      MAIN CASE: W.A.No.391 of 2021

                             PROCEEDINGS SHEET

Sl.     DATE                                 ORDER                              OFFICE
No.                                                                              NOTE


1.    13.07.2021                 (Through Video-Conferencing)

                        It is submitted by Mr. P. Sudhakara Reddy, learned
                   Additional   Advocate     General    appearing   for   the
                   appellants, that the State has filed three appeals, being
                   W.A.Nos.391 of 2021, 392 of 2021 and 393 of 2021,
                   against the impugned judgment, but only W.A.Nos.391
                   of 2021 and 393 of 2021 are listed today. He has also
                   submitted that there are three more appeals, being
                   W.A.Nos.398 of 2021, 399 of 2021 and 400 of 2021,
                   filed against the same impugned judgment and the said
                   appeals are preferred by some of the respondents in the

writ petitions.

Accordingly, Mr. P. Sudhakara Reddy submits that this appeal may be taken up along with W.A.Nos.392, 393, 398, 399 and 400 of 2021.

Prayer is allowed.

List this appeal after two weeks along with W.A.Nos.392, 393, 398, 399 and 400 of 2021.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J IBL