Andhra Pradesh State Load ... vs Adurjee And Bros. Private ...
2022 Latest Caselaw 710 AP

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HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE: W.A.Nos.383, 384, 388, 392, 393, 394, 396, 401, 423, 424, 433, 435, 436, 440, 441, 443, 444, 445, 446, 447, 452, 463, 470 and 477 of 2019; W.A.Nos.6, 70, 75, 105, 110, 114, 138, 143, 156, 168, 172, 174, 175, 176, 190, 191 of 2020; W.P.No.11461 of 2021; W.A.Nos.880, 909, 910, 935 and 936 of 2021

PROCEEDINGS SHEET

Sl. DATE ORDER OFFICE NOTE No.

08.02.2022 (Through virtual mode)

Heard the arguments of Mr. Puneet Jain, learned counsel for the A.P. State Load Despatch Centre, and Mr. Sanjay Sen, Mr. P. Sri Raghu Ram, Mr. Basava Prabhu Patil, Mr. Sajan Poovayya, and Mr. V.V.S. Murthy, learned senior counsel, Mr. Y. Nagi Reddy, Mr. Challa Gunaranjan, Mr. Aniket Prasoon, Mr. Apoorva Misra, Mr. Karan Singh Chandhiok and Ms. Mazag Andrabi, learned counsel.

Arguments of the learned counsel for the parties in relation to Group-C and Group-D matters are complete.

Reserved for judgment.

PRASHANT KUMAR MISHRA, CJ NINALA JAYASURYA, J

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