Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Andhra Pradesh High Court - Amravati

The State Of Andhra Pradesh vs P Md Ismail on 19 December, 2022

               HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: W.A.No.985 of 2022


                                    PROCEEDING SHEET


Sl.                                                                            OFFICE
        DATE                               ORDER
No.                                                                             NOTE
02    19.12.2022

AVSS, J & DVR, J It is brought to the notice of this Court by the learned Government Pleader for Social Welfare that in the connected W.A.No.984 of 2022 a Division Bench of this Court granted an interim suspension. A copy of the order dated 23.09.2022 passed in the said Writ Appeal is placed on record.

Having regard to the facts and circumstances, there shall be an interim suspension as prayed for.

Post along with W.A.No.984 of 2022.

______ AVSS, J ______ DVR, J HS/PMK 2