Citation : 2022 Latest Caselaw 2689 AP
Judgement Date : 22 June, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
A.S No.214 of 2020
PROCEEDING SHEET
Sl.
No DATE ORDER OFFICE NOTE
14. 22.06.2022 UDPR, J & GRKP, J
Learned counsel for appellants would submit that the connected appeal in A.S.No.212 of 2020 is pending before concerned single bench and for better appreciation and to avoid conflict of judgments, both the appeals need to be heard by the same bench.
In that view, the Registry shall take steps to get permission of Hon'ble the Chief Justice and post both the appeals before one bench.
In view of the urgency expressed by the learned counsel for appellant, the Registry shall take steps immediately.
List the matter on 29.06.2022. Interim order granted earlier is extended for two weeks.
________ UDPR, J
________ GRKP, J
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