Andhra Pradesh High Court - Amravati
Century Panels Ltd. vs State Of Andhra Pradesh, on 19 October, 2024
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE NO.: W.P.No.13433 of 2024 PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE
4. 19.10.2024 NV,J I.A.No.2 of 2024 Heard learned counsel for the petitioner. This interlocutory application is filed under the caption „for being mentioned‟ to enable the petitioner to seek direction to replace "Old Service Connection No.CDP 792, New Service Connection No.CDP 870" in place of "Service Connection No.CDP 792" in the Cause Title of Orders dated 01.07.2024 passed by this Court in W.P.No.13433 of 2024.
For the reasons stated in the accompanying affidavit filed in support of the interlocutory application and having regard to the submissions made by learned counsel for the petitioner, I.A.No.2 of 2024 is ordered.
Therefore, Registry is directed to issue amended copy afresh to both the parties.
_______ NV, J I.A.No.3 of 2024 Heard learned counsel for the petitioner. This interlocutory application is filed by the petitioner to amend the cause title of W.P.No.13433 of 2024 and other ancillary 2 Miscellaneous Petitions in respect of description of Petitioner to the extent of replacing "Service Connection No.CDP 792" with "Old Service Connection No.CDP 792, New Service Connection No.CDP 870".
For the reasons stated in the accompanying affidavit filed in support of the interlocutory application and having regard to the submissions made by learned counsel for the petitioner, I.A.No.3 of 2024 is ordered.
The Registry is directed to make necessary amendments.
_______ NV, J W.P.No.13433 of 2024 Post the matter after one week.
_______ NV, J Knr