Andhra Pradesh High Court - Amravati
Shakeela Praveen 4 Others vs Land Reforms Tribunal And Revenue ... on 30 September, 2021
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE : C.R.P. No.1851 OF 2013
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE.
4. 30.09.2021
BKM, J
It is represented by the learned counsel for
the petitioners that in this case the 3rd
respondent and 4th respondent are no more and
since their legal heirs are already there on record as petitioners in this Revision, no steps are necessary to be taken afresh for impleading the legal heirs. Hence, R1 and R2 are only the contesting respondents.
The learned Government Pleader for Arbitration takes notice for R1 and R2 and seeks time to get ready with the matter.
The counsel for the petitioners shall serve one set of papers to the learned Government Pleader for Arbitration.
At the request of both the counsels, post on 25.10.2021, finally.
_______ BKM, J Yvk