Andhra Pradesh High Court - Amravati
The Ap State Road Transport Corporation vs Vudattu Rajani Priya 3 Ors on 19 January, 2023
Author: M.Ganga Rao
Bench: M.Ganga Rao
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: M.A.C.M.A Nos. 1442 of 2007 and 2082 of 2009
PROCEEDING SHEET
Sl.No OFFICE
ORDER
DATE NOTE 11 19.01.2023 MGR, J & SV, J
It is represented by Ms.P.Anuradha, learned counsel representing Sri Sudhakar Rao Ambati, that one of appellants became major and wants to file major declaration petition and also in the connected appeal in MACMA No.2082 of 2009 seeks time to file vakalat for the respondents having appeared for the appellants in MACMA No.1442 of 2007. She further states that the 4th respondent in MACMA No.2082 of 2009 expired and seeks adjournment, however the legal representatives of the 4th respondent are also parties in MACMA No.1442 of 2007.
List on 16.02.2023.
_________ MGR, J _________ SV, J Pab/LSP