Gayatri Minerals vs The Government Of Andhra Pradesh,
2021 Latest Caselaw 4396 AP

                      HIGH COURT OF ANDHRA PRADESH

                      MAIN CASE NO. W.P. No.17466 of 2020

                                    PROCEEDING SHEET

Sl.
No      DATE                                                                        OFFICE
                                              ORDER

NOTE

11. 28.10.2021 UDPR, J While preparing the matter for judgment, it is noticed

that the counter of respondents 5 to 7 which is essential for

proper adjudication of the writ petition, is not filed.

Hence, the matter is reopened for counter of the

respondents 5 to 7.

List the matter after two weeks. In the meanwhile,

counter of respondents 5 to 7.

________ UDPR, J MVA