D. E. Srinivas, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 1993 AP

HIGH COURT OF ANDHRA PRADESH:: AMARAVATI

MAIN CASE No: W.P.No.7781 of 2020 PROCEEDING SHEET Sl. OFFICE DATE ORDER No NOTE.

RNT,J

17. 22.04.2022 Learned counsel for the petitioners submits that the main controversy as involved herein in this writ petition is squarely covered by the judgment dated 05.03.2018 passed by this Court in W.P.No.6949 of 2018.

Learned Assistant Government Pleader for Commercial Tax requests that the matter will be argued by the learned Government Pleader for Commercial Tax and requests that the matter may be listed on 27.04.2022.

List on 27.04.2022.

On that day, learned Government Pleader for Commercial Tax shall also appraise as to whether this matter is squarely covered with that judgment or not.

________ RNT,J Gk