The Andhra Pradesh Generation ... vs Mattaparthy Veera Swamy
2023 Latest Caselaw 3069 AP

      HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: W.A.No.516 of 2023

                      PROCEEDING SHEET

Sl.                                                                 OFFICE
      DATE                          ORDER
No.                                                                  NOTE
1.

11.05.2023 DVSS,J & SV,J

Learned counsel for the petitioners relying upon two Division Bench Judgments in W.A.No.1033 of 2023 and batch and the earlier Division Bench Judgment in the case of Sri G. Ram Mohan Rao and argued that an interim order can be granted. In fact, they rely upon earlier orders passed in similar matters, which are annexed as material papers.

Learned Senior Counsel, on the other hand, submits that the writ appeal itself is not maintainable. He wishes to produce some case law to argue.

List on 12.05.2023 in the top of the "Motion List".

________ DVSS,J

________ SV,J KK