Andhra Pradesh High Court - Amravati
Deena Elizabeth Tenali, vs The State Of Andhra Pradesh, on 3 July, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010349592021 Bench Sr.No:-61 to 123
IN THE HIGH COURT OF ANDHRA PRADESH [3443]
AT AMARAVATI
WRIT PETITION NO: 21147 of 2021 ALONG WITH WP(PIL).No.213 of
2021, WP.Nos.4050, 18259, 18414, 19236, 19563, 20393, 20768, 20800,
20847, 21418, 21930, 21984, 21993, 22011, 22035, 22125, 22145, 22153,
22302, 22309, 22324, 22395, 22487, 22645, 22684, 22758, 23505, 23520,
23882, 24558, 24648, 25243, 25380, 26608, 26725, 27818, 27951, 28163,
28281, 28380, 28439, 28524, 29302, 29849, 30082, 31376 of 2021, 1300,
1449, 1457, 1504, 1566, 1923, 2117, 2123, 2124, 2794, 3281, 8598, 10584,
15046 and 31609 of 2022
Sri Saraswathi Committee Aided Upper Primary School and Others ...Petitioner(s)
Vs.
The State of A P and others ...Respondent(s)
**********
Sri Jada Sravan Kumar, Advocate for the petitioner in WP.No.19236 of 2021. Smt. S. Pranathi (Special Government Pleader), Advocate(s) for Respondent(s).
CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE NINALA JAYASURYA DATE : 3rd July 2024 PC:
Learned Special Government Pleader seeks some time to take instructions in the matter.
Adjourned.
List on 18.07.2024.
DHIRAJ SINGH THAKUR, CJ NINALA JAYASURYA, J Vjl