Ch. Naga Malleswara Rao vs The Govt. Of Ap
2022 Latest Caselaw 571 AP

                   HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI


                        MAIN CASE NO: W.P.No.14730 of 2021

                                  PROCEEDING SHEET
Sl.No.      Date                           ORDER                           OFFICE
                                                                            NOTE

6.       02.02.2022   NJS,J (through video conference)

                            Heard     learned     counsel   for     the
                      petitioners.
                            It is stated that reply affidavit is filed
                      to the counter of the respondents. Registry
                      to verify and put up the same along with the
                      record.
                            List the matter after ten (10) days.
                            In the meanwhile, the learned counsel
                      for the petitioners may file copies of the
                      judgments on which he seeks to place
                      reliance.
                                                                  _____
                                                                  NJS, J


                      SCS




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