Andhra Pradesh High Court - Amravati
Peddapalle Naga Narasimha Reddy vs The State Of Andhra Pradesh on 6 May, 2024
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
APHC010135382024 IN THE HIGH COURT OF ANDHRA Bench
Sr.No:-34
PRADESH [3446]
AT AMARAVATI
WRIT APPEAL NO: 294 of 2024
Peddapalle Naga Narasimha ...Appellant
Reddy
Vs.
The State Of Andhra Pradesh and Others ...Respondent(s)
**********
AISHWARYA NAGULA, Advocate(s) for Petitioner(s) GP FOR MUNCIPAL ADMN URBAN DEV, N RANGA REDDY (SC MC RSEEMA SPSR NLR), Advocate(s) for Respondent(s) CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE R RAGHUNANDAN RAO DATE : 6th May 2024 PC:
Order dated 22.04.2024 has not been complied with by respondent No.2.
Another opportunity is granted to respondent No.2 to comply with the order dated 22.04.2024 failing which costs of Rs.5,000/- (Rupees five thousand only) shall be imposed upon the concerned officer from his person.
List on 30.07.2024.
Interim order granted earlier stands extended till the next date of hearing.
DHIRAJ SINGH THAKUR, CJ R RAGHUNANDAN RAO, J AMD