Andhra Pradesh High Court - Amravati
A. Ramanaiah, vs The Government Of Andhra Pradesh, on 11 March, 2022
HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI
MAIN CASE No.: WP No.27249 of 2008
PROCEEDING SHEET
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5) 11.03.2022 KVL, J
IA No.2 of 2022
This petition is filed seeking to implead the
legal representatives of the deceased 5th respondent as
party respondents 6 to 9 to the Writ Petition.
Learned counsel for the writ petitioners does not have any objection for the same.
In view of the same and for the reasons stated in the affidavit filed in support of the implead petition, the IA is ordered.
______ KVL, J WP No.27249 of 2008 Both the learned counsel for the petitioners and respondents request that the matter be referred to the Lok Adalat for settlement.
Accordingly, Registry is directed to place the matter before the Lok Adalat.
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KVL, J
Nsr
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