M.Bojji Raju Mittoor Chittoor vs Dt.Col. Chittooranr
2023 Latest Caselaw 5720 AP

Andhra Pradesh High Court - Amravati

M.Bojji Raju Mittoor Chittoor vs Dt.Col. Chittooranr on 29 November, 2023

             HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

                MAIN CASE No.: S.A. No. 1206 of 1999

                                PROCEEDING SHEET
Sl.      DATE                                                                 OFFICE
No                                           ORDER                             NOTE


20    29.11.2023

Dr.VRKS,J

I.A.No.1 of 2017 (S.A.M.P.No.378 of 2017) Heard learned counsel on both sides. No counter was filed.

Though there is huge delay, the learned counsel on both sides intends to argue in the review petition itself.

Delay is condoned and this application is "allowed".

I.A.No.2 of 2017 (S.A.M.P.S.R. No.6602 of 2017) Sri K.S.Gopala Krishnan, learned Senior Counsel appearing online and Sri M.K.Raj Kumar, learned Government Pleader for Arbitration, appearing physically, argued the matter on merits. Both sides also argued about maintainability or otherwise of this review. Therefore, this Court did not deliver the judgment under review.

Reserved "for judgment".

___________ Dr.VRKS,J

SR