Andhra Pradesh High Court - Amravati
Dr Ysr Aarogyasri Health Care Trust vs A Siva Kumari on 10 May, 2024
HIGH COURT OF ANDHRA PRADESH : AMARAVATI
MAIN CASE: W.A.No.511 of 2024
PROCEEDINGS SHEET
Sl. DATE ORDER OFFICE
No. NOTE
1.10.05.2024 GN, J & HN, J I.A.No.1 of 2024 Dispensed with for the present.
W.A.No.511 of 2024 Post the matter after Summer Vacation, 2024.
I.A.No.2 of 2024 Having heard the learned counsels appearing for the parties, we are of the opinion that as an interim measure, the appellant shall be directed to issue Letter of Credit (LOC) for a further sum of Rs.15,00,000/- (Rupees Fifteen Lakhs only), which shall be subject to final orders in the appeal. The LOC shall be issued within one week from today.
________ GN, J ________ HN, J IBL Sl. DATE ORDER OFFICE No. NOTE