Andhra Pradesh High Court - Amravati
Chittivalasa Jute Mill Lockout Badhita ... vs The State Of Andhra Pradesh on 30 January, 2025
HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI
MAIN CASE No: W.P.Nos.4815 & 22587 of 2021, 21426, 21432 & 21443 of
2011, 44315 of 2018, 3869 & 10759 of 2019, 18762 of 2020
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
30.01.2025 DR.KMR,J
Mr.N.Ashwani Kumar, learned counsel for
the petitioners appeared in W.P.Nos.21426,
21432, 21443 of 2011 and argued in brief.
Mr.S.Srinivas Reddy, learned counsel for
the respondent(s) in W.P.No.21426 of 2011 is not
present.
None appeared on either side in W.P.No.44315 of 2018.
Learned counsel for the petitioner and Mr.Ghanta Rama Rao, learned Senior Counsel appeared for the respondent(s) in W.P.No.10759 of 2019.
Mr.K.S.Naveen, learned counsel for the respondent(s) in W.P.No.18762 of 2020 is not present.
Mr.Ramachandra, learned counsel appeared on behalf of Mr.M.Pitchaiah and Mr.N.Srinivas, learned counsel for the petitioners in W.P.Nos.4815, 22587 of 2021 and 18762 of 2020 and argued in brief. He further submits that Mr.M.Pitchaiah, learned counsel for the petitioners intends to file some additional documents.
Contd......
2Mr.P.V.V.Satynarayana, learned counsel for the respondent(s) in W.P.No.22587 of 2021 is not present.
For appearance of all the counsels, post on 13.02.2025 under the caption "Part Heard".
_________ DR.KMR,J BMS