STATE OF ANDHRA PRADESH Vs. MYNAMPATI PADMAVATHI

JUDGEMENT

(1.) This writ appeal has been preferred by the appellants aggrieved by the interim order dtd. 21/10/2020 passed in W.P.No.19393 of 2020, by which learned single Judge relying upon the order passed in other batch of writ petitions, granted interim stay.

(2.) After hearing the learned Counsel for the appellants, in our considered opinion, this intra-court appeal against the interim order is not maintainable.

(3.) Accordingly, this Writ Appeal is dismissed. No costs. The appellants may take recourse by moving an appropriate application before the writ Court for vacating the interim stay. Consequently, all the pending miscellaneous applications shall stand closed.