Andhra Pradesh Education And ... vs M/S.Sri Sai Constructions,
2021 Latest Caselaw 3812 AP

                                                                              63&64

           HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE: W.A.Nos.422 of 2021 and 553 of 2021

                             PROCEEDINGS SHEET

Sl.     DATE                                     ORDER                                OFFICE
                                                                                       NOTE
No.


      28.09.2021                   (Taken up through video conferencing)


                         Heard Mr. G.V.S. Kishore Kumar, learned counsel for
                   the appellants in W.A.No.422 of 2021, and Mr. G. Simhadri,
                   learned counsel for the appellant in W.A.No.553 of 2021.
                         Also heard Mr. A.S.C. Bose, learned counsel appearing
                   for the respondent/writ petitioner.

Mr. G.V.S. Kishore Kumar submits that principal amount has been paid pursuant to the order of the learned single Judge.

Appeals are admitted.

Pending disposal of the appeals, operation of the impugned judgment and order dated 22.04.2021 passed by the learned single Judge in W.P.No.5948 of 2021, so far as it relates to direction to pay interest at the rate of 12% per annum, shall remain suspended.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J

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