M/S Nagavani Filling Station vs State Of Andhra Pradesh
2024 Latest Caselaw 1114 AP

Andhra Pradesh High Court - Amravati

M/S Nagavani Filling Station vs State Of Andhra Pradesh on 9 February, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                            29

             HIGH COURT OF ANDHRA PRADESH : AMARAVATI

      MAIN CASE No. W.A.No.1300 of 2023

                            PROCEEDINGS SHEET

Sl.   DATE                               ORDER                            OFFICE
No.                                                                        NOTE

04. 09.02.2024
                                   I.A.No.1 of 2023
                       Mr. Ancha Panduranga Rao, learned counsel
                 for the applicant, is present.

                       This is an application seeking dispense with
                 of filing certified copy of the judgment and order
                 dated 12.12.2023 passed in W.P.No.31332 of 2023.

                       Requirement of filing the certified copy of the
                 order, dated 12.12.2023 passed in W.P.No.31332 of
                 2023, is dispensed with.

                       Accordingly, this I.A. is disposed of.

                                 W.A.No.1300 of 2023

                       Learned counsel for the respondents shall be

at liberty to file a detailed affidavit in support of their contentions.

Interim order granted earlier shall continue to operate till the next date of hearing.

List on 20.02.2024.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

SSN