M Subba Rao 40 Others, vs Prl.Secy., Agricl. Coop., Dept., ...
2022 Latest Caselaw 2769 AP

               HIGH COURT OF ANDHRA PRADESH
                    MAIN CASE No:W.P.No.5387 OF 2017
                                PROCEEDING SHEET
Sl.                                                                           OFFICE
      DATE         ORDER
No                                                                            NOTE.
                   RNT,J
6.    24.06.2022           Ms. N.Anula, learned counsel for the respondent

Nos.3 and 4, prays for adjournment.

Learned counsel for the petitioners submits that the controversy involved is squarely covered by the judgment of the Hon'ble Supreme Court in the case of Prem Singh vs. State of Uttar Pradesh, { 2019 Lawsuit SC 1557}.

List on 01.07.2022.

By that time, learned counsel for the respondent Nos.3 and 4 shall look into this aspect of the matter and shall appraise the Court, if the matter is squarely covered or not.

________ RNT,J Scs