Smt P. Yeshoda vs Mandal Legal Services Committee ...
2021 Latest Caselaw 2761 AP

    HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. W.P No.14197 of 2021

                     PROCEEDING SHEET

Sl. DATE                          ORDER                       OFFICE
No.                                                            NOTE
                                                             l
2   30.07.2021 CPK, J & BKM, J

                        When the matter is taken up for
               hearing, Sri S. Lakshminarayana Reddy,
               learned   counsel    appearing    for the
               respondents submits that, in view of the

judgments of this Court reported in 2014 (2) ALD 676 and 2018 (6) ALD 684, the present Writ Petition is not maintainable as the petitioner was not a party to the proceedings before the Lok Adalat.

Smt P. Saraswathi, Learned counsel for the petitioner seeks time to verify the same.

List on 06.08.2021.

_______ CPK, J

_______ BKM, J Gvl