D. Sudhakar Babu vs T.G. Bhaskar
2022 Latest Caselaw 973 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

 MAIN CASE: CIVIL REVISION PETITION No.311 of 2022

                            PROCEEDING SHEET
Sl                                                                           OFFICE
      DATE                               ORDER
No                                                                            NOTE

1.   22.2.2022 NJS, J

                                C.R.P. No.311 of 2022

                    Heard learned counsel for the petitioner.

                    Notice before admission.

                    Issue notice to respondent Nos.1 & 2,

returnable in three weeks.

Learned counsel for the petitioner is permitted to take out personal notice to respondent Nos.1 & 2 and file proof of service.

List the matter on 22.3.2022.

Considering the submissions made by learned counsel for the petitioner and perusing the judgments of the Hon'ble Supreme Court reported in ONGC Ltd. v. Modern Constructiion & Co., (2014) 1 SCC 648 and EXL Careers v. Frankfinn Aviation, (2020) 12 SCC 667, on which reliance is placed, there shall be interim stay as prayed for, for a period of eight weeks.

_________ NJS, J vasu