Krishnaaveni Media And Anr vs Andhra Pradesh State Fibernet Limited

Admit for being heard along with B P No. 489 of 2021 (Niharika Media Vs Andhra Pradesh State Fibernet Ltd. & Anr.). No notice need be issued

to respondent because it has appeared through Mr. Tulsi Raj Gokul, Advocate and Mr R Krishnamoorthi, Advocate on the basis of advance

notice. Respondent may file its reply within four weeks. Rejoinder, if any, may be filed two weeks thereafter.

During the course of submissions in respect of interim prayer it has been submitted on behalf of respondent that petitioner is unnecessarily

apprehending adverse action when no such action has taken place during the pendency of the Writ Petition and even after its disposal and till date.

On the other hand, learned counsel for the petitioner submits that both the petitioners were also covered by interim protection granted by theÂ

Hon'ble High Court of Andhra Pradesh at Amravathi and therefore a similar interim protection be granted to the petitioners as has been granted to the

petitioner in B P No. 489 of 2021 vide order dated 22.7.2021 (Annexure-P-10). Â

If it is subsequently found on the basis of pleadings that no adverse action is going to take place in respect of petitioners, the petition itself may be

disposed of on that basis after the pleadings are complete. But till then, it is deemed just and proper to continue the interim arrangement made by

the High Court in respect of these two petitioners who are LMOs. As a result, the respondent is directed not to take any coercive steps against the

petitioners codes as LMO to the extent such codes were covered by order of the High Court. This arrangement shall be reconsidered in the light of

pleadings.

Post the matter under the head ""For Directions"" on 20.9.2021.