Batchala Venkata Rao vs The Director General Of Police
2022 Latest Caselaw 6267 AP

HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: W.P.No.17214 of 2021

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

17. 06.09.2022 Dr.KMR,J

As per note put up by the Registrar (Judicial) the Hon'ble the Chief Justice, again placed this matter before this Court.

In view of change of roster, the matter shall stand released as per roster point No.3, which reads as follows:

"All matters, on change of roster, shall stand released and shall be posted before the Bench/s as per the roster, except matters which are reserved for judgment or under the caption "CAV' or the matters which are part- heard".

Therefore, Registry is directed to list this matter before appropriate bench, having roster, after obtaining necessary instructions from the Hon'ble the Chief Justice.

____________ Dr. KMR,J KK