The State Of Andhra Pradesh vs Sri Krishnadevaraya University ...
2024 Latest Caselaw 1011 AP

Andhra Pradesh High Court - Amravati

The State Of Andhra Pradesh vs Sri Krishnadevaraya University ... on 6 February, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

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                   HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

          MAIN CASE No. W.A.Nos.888, 889 of 2021, WP.Nos.21454 &
                             29037 of 2021

                                     PROCEEDINGS SHEET

Sl.       DATE                                                                 OFFICE
                                           ORDER

No                                                                              NOTE

      06.02.2024         Learned counsel for the parties to furnish data

for the last three years and more particularly after the judgment, dated 27.08.2021 passed in WP.No.8551 of 2021, reflecting the amount which was paid to the mothers on account of tuition fee under the two schemes i.e., Jagananna Vidya Deevena (RTC) and Jagananna Vasathi Deevena (MTF) as also data of the unpaid amount by the mothers to the concerned institutions, to see as to what has been the extent of default on account of the mothers of students to pay the institutions.

List on 27.02.2024.

Interim order granted earlier in WA.No.888 of 2021 stands extended till the next date of hearing.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

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