J.V.S.N. Sarma, W.G. Dist. vs Prl. Secy., Animal Husbandry 2 ...
2022 Latest Caselaw 813 AP

HIGH COURT OF ANDHRA PRADESH::AMARAVATI MAIN CASE No: W.P.NOs.10383, 7714, 10390 and 10407 of 2015 PROCEEDINGS SHEET Sl. OFFICE NOTE

No.

DATE ORDER

3. 11.02.2022 KSR,J

(Proceedings taken up through video conference)

Sri Jada Sravan Kumar, learned counsel for the petitioners in all these writ petitions states that these writ petitions may be taken up during 'physical hearing' as it takes considerable time and it requires consideration of earlier judgments passed by this court.

Registry is directed to post these writ petitions immediately after resumption of 'physical hearing' of courts. Further, the Registry is also directed to print the name of G.P for Services I.

                                                                        _________________
                                                                        K.SURESH REDDY,J
                   TSNR
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No.
      DATE   ORDER