V Ratnavalli vs The State Of Andhra Pradesh
2021 Latest Caselaw 4390 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No: W.P.No.17770 of 2019

PROCEEDING SHEET Sl. OFFICE DATE ORDER No NOTE.

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10. 28.10.2021 NJS, J rred to io Heard the learned counsel for the petitioner. folder before He submits inter alia that the non-consideration of correcti the petitioner's case on the ground that she has not ons.

B/o.

worked on regular basis is not sustainable and in interpreting similar condition, a learned Single Judge allowed W.P.No.149 of 2020 and the said judgment applies to the facts of the present case also.

Per contra, the learned Standing Counsel for APREIS submits that against the order of the learned Single Judge, W.A.No.259 of 2020 has been filed and the same is pending consideration before the Division Bench. He also seeks to rely on a judgment of the Hon'ble Supreme Court and sought for a short adjournment to enable him to file a copy of the same.

List this matter on 03.11.2021.

______ NJS, J BLV