Andhra Pradesh High Court - Amravati
Union Of India And 3 Other vs The Registrar And 10 Others on 24 April, 2023
HIGH COURT OF ANDHRA PRADESH: AT AMARAVATI
MAIN CASE No. W. P. 887 of 2019
PROCEEDING SHEET
Sl. DATE ORDER OFFICE
No. NOTE
(10) 24-4-2023 CMR, J. Transferred
to I.O.
Folder.
Delete the name of Smt. K. Aruna,
Standing Counsel for Railways.
At the time of hearing the writ petition,
it is noticed that notices to respondents 7 to 11
are not yet served. Therefore, issue fresh
notices to respondents 7 to 11.
Learned counsel for the petitioners is also
permitted to take out personal notice by RPAD
to respondents 7 to 11 and file proof of service
in the Registry.
List the matter on 09-5-2023.
There shall be interim stay of the
impugned order till the next date of hearing.
_________
CMR, J.
__________ VGKR, J.
Ak