Rastriya Ispat Nigam Limited vs M/S Indo Engineering Works
2024 Latest Caselaw 8828 AP

Andhra Pradesh High Court - Amravati

Rastriya Ispat Nigam Limited vs M/S Indo Engineering Works on 23 September, 2024

Author: R. Raghunandan Rao

Bench: R Raghunandan Rao

 APHC010251162024

                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                          [3488]
                             (Special Original Jurisdiction)

                MONDAY, THE TWENTY THIRD DAY OF SEPTEMBER
                     TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

           THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

                    THE HONOURABLE SRI JUSTICE HARINATH.N

                    CIVIL MISCELLANEOUS APPEAL NO: 624/2024

Between:

Rastriya Ispat Nigam Limited                                      ...APPELLANT

                                      AND

M/s Indo Engineering Works                                     ...RESPONDENT

Counsel for the Appellant:

1. KIRAN KUMAR VADLAMUDI

Counsel for the Respondent:

1. RAMA CHANDRA RAO GURRAM

The Court made the following Order: (per Hon'ble Sri Justice R Raghunandan Rao)

Sri G. Rama Chandra Rao, learned counsel submits that he has filed

vakalat for the respondent. He seeks time for obtaining instructions in the

matter.

Post on 30.09.2024.

In the meanwhile, no coercive steps to be taken in pursuance of the

judgment and decree, dated 14.02.2024, in A.O.P.No.1262 of 2016 passed by the learned Special Sessions Judge for Trial of Cases under SC & ST Cases

(POA) Act-cum-XI Additional District & Sessions Judge, Visakhapatnam.

________________________ R. RAGHUNANDAN RAO, J

______________ HARINATH.N, J KPV