Andhra Pradesh High Court - Amravati
Kasani Sesha Vani vs District Collector And District ... on 1 May, 2023
HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI
MAIN CASE No: C.R.P.Nos.7336, 5442, 6717, 6719, 6725, 6732, 6755, 6766,
6783, 7332, 7368 & 7399 of 2018
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
10. 01.05.2023 Dr. KMR,J
These matters are listed today by way of
mentioning the slip.
Both the counsel present.
Learned counsel for the respondents
sought time stating that he is appointed as Standing Counsel recently and he is not having the bundles of the batch of CRPs and requires some time to take the bundles from the respondent authorities and requested to post the batch of CRPs after summer vacation.
Learned counsel for the petitioners opposed for adjournment after vacation and if at all, time is to be granted, the matters may be adjourned to one week.
Post the batch of the matters on 19.06.2023.
_____________ Dr. KMR,J CSR