R.Ratnaswamy vs State Of Andhra Pradesh,
2023 Latest Caselaw 6290 AP

Andhra Pradesh High Court - Amravati

R.Ratnaswamy vs State Of Andhra Pradesh, on 29 December, 2023

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

            MAIN CASE No. W.P.Nos.12940 of 2007 and 27076 of
                               2021

                              PROCEEDING SHEET
Sl.                                                                       Office
                                        ORDER

No DATE Note 29.12.2023 GRKP, J I.A.No.2 of 2022 in W.P.No.12940 of 2007 And

I.A.No.1 of 2022 in W.P.No.27076 of 2021

In Note-3 (N.B-3) of the 'Arrangements for the Sitting of the Hon'ble Judges' (Roster) issued on 23.12.2023 with effect from 26.12.2023 would indicate that all the 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'.

2. In this view of the matter, these I.As have become infructuous.

3. Registry may list these Writ Petitions before the Bench as per the Roster.

________________ GRKP, J

VNS