M/S.G.Koti Reddy Sons And ... vs N.Srinivasa Rao,
2022 Latest Caselaw 3158 AP

HIGH COURT OF ANDHRA PRADESH:: AMARAVATI

MAIN CASE No: C.C.No.1081,939,956,969,1421,1432,1437 of
                         2019,
W.P.Nos.40327,41570,41580,42188,44296,44308,44356,4464
                 8,44799,45057 of 2018
                        PROCEEDING SHEET
Sl.                                                                         OFFICE
      DATE         ORDER
No                                                                          NOTE.
                   RNT,J
12.   29.06.2022         Learned counsel for the petitioners submits
                   that the controversy as involved in the present
                   batch of petitions is    covered by the judgment
                   dated 22.01.2021 of this Court in W.P.No.16635
                   of 2018 against which W.A.No.698 of 2021 was
                   also dismissed on 29.12.2021 and as such the
                   petitioners are entitled for the same benefit.
                         Learned    counsel    for   the   respondents

submits that he has to look into that aspect of the matter.

On the joint request made by the learned counsels for the parties, post on 04.07.2022.

________ RNT,J

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