M/S. Sri Lakshmi Venkateswara ... vs Andhra Pradesh State Cooperative ...
2022 Latest Caselaw 9492 AP

      HIGH COURT OF ANDHRA PRADESH: AT AMARAVATI

     MAIN CASE No. W. P. 34847 of 2022 & batch [+WPs.34789,
                                                34985 and 35096 of 2022]
                               PROCEEDING SHEET
Sl.    DATE                                  ORDER                             OFFICE
No.                                                                             NOTE
(12) 08-12-2022   CMR, J.                                                      Transferred
                                                                               to I.O.
                                                                               Folder.
                         When these matters are taken up during
                  pre-lunch       session,     counsel    for    petitioners
                  requested for a passover.               Therefore, the
                  matters are taken up at 2.30 p.m. Again, when
                  the matters are taken up at 2.30 p.m., they
                  request      for   time.      This     Court    seriously
                  deprecates the same. This has been happening
                  for the last 2 or 3 adjournments.              Therefore,
                  at request of counsel for petitioners, list these
                  matters       finally   on    13-12-2022.         If   the
                  petitioners fail to turn up for hearing on that
                  day, the matters will be posted for judgment.
                         Interim order granted earlier is extended
                  till then.

                                                                  _________
                                                                   CMR, J.

Ak