M/S. Vetrivel Minerals V.V. ... vs The Government Of India
2022 Latest Caselaw 1439 AP

                   HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI


                        MAIN CASE NO: W.P.No.5445 of 2022

                                    PROCEEDING SHEET
Sl.No.      Date                               ORDER                                    OFFICE
                                                                                         NOTE

 05.     23.03.2022   DVSS,J
                                          I.A.No.3 of 2022
                              I.A.No.3 of 2022 is filed to bring on
                      record to bring on record the proposed 7th
                      respondent. The learned counsels appearing

for contesting respondent do not have any objection. I.A.No.3 of 2022 is allowed.

Office is directed to carryout necessary amendments.

Sri Banu Prasad, learned counsel agrees to file Vakalat for respondent No.7, is also present.

W.P.No.5445 of 2022 After hearing all the learned counsels, this Court is of the opinion that counter affidavits are necessary for progressing further.

Admittedly, W.P.Nos.10705 of 2021 and 10773 of 2021, which have some connection to the issues raised were already reserved for judgments by a coordinate bench.

For counters, finally list on 01.04.2022.

No further orders are passed because newly impleaded 7th respondent . categorically asserts that the earlier order not to finalize the tenders is still operative.

_______ DVSS, J

SSP