Kosaraju Seetharama Rao vs Stressed Assets Stabilizations ...
2022 Latest Caselaw 552 AP

HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE No.C.R.P.No.210 of 2020

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

13) 01-02-2022 CPK, J & Dr.KMR, J (proceedings taken up through video conferencing)

Sri Vedula Srinivas, learned counsel for the petitioner seeks time to place on record the recent judgment of the Hon'ble Apex Court.

Hence, list on 09.02.2022. Interim order granted earlier is extended by three weeks.

_____________________ C. PRAVEEN KUMAR, J

_______________________ Dr.K.MANMADHA RAO, J Rns