Proceeding Sheet vs Unknown
2023 Latest Caselaw 1716 AP

           HIGH COURT OF ANDHRA PRADESH
  MAIN CASE: W.P. Nos. 33988, 16619,21616, 25165, 26807,
 28108, 29614, 30036, 30742, 30801, 32559, 32605, 32609,
 36442, 36883, 37271, 37272, 37273, 37274, 37275, 38328,
                  40830 and 42301 of 2022
                             &
W.P.Nos. 506, 1543, 1546, 1572, 1658, 1665, 1666, 2165, 2334,
2601, 2610, 2922, 2935, 3009, 3067, 3315, 3557, 4124, 5617,
                 5800, 7163 & 7246 of 2023

                            PROCEEDING SHEET

SL.     DATE                             ORDER                         OFFICE
NO.                                                                     NOTE

13.   28.03.2023   RNT, J

                          Learned counsels for the petitioners have
                   completed their arguments in reply.
                          Sri    P.     Shreyas    Reddy,    learned
                   Govt.Pleader, attached to the learned Advocate
                   General's Office, representing respondent No.1-

State, has completed his reply submissions to the limited point of sanction under Section 7 of the A. P. Electricity Duty Act.

Arguments concluded. Judgment reserved.

_________ RNT, J Dsr