C.K.N Rao vs Union Of India
2022 Latest Caselaw 6266 AP

       HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: W.P No.28482 of 2022

                         PROCEEDING SHEET

Sl.                                                                             OFFICE
         DATE                                ORDER
No.                                                                              NOTE

 1    06.09.2022   Dr. KMR,J
                                      W.P.No.28482 of 2022


                           Learned counsel for the petitioner is present.

                           Mr. K. Krishna Bhushan Chowdary, learned

                   counsel represented that he is going to file vakalat on

                   behalf of the respondents and sought time for filing

counter.

For filing counter and for getting instructions,

post the matter on 01.11.2022.

____________ Dr. KMR,J I.A.No.1 of 2022

Heard the learned counsel for the petitioner.

Considering the submissions made by learned

counsel for the petitioner that a departmental enquiry is

initiated on same facts and charges relating to the

Criminal case registered against the petitioner vide FIR

No.89 of 2022 and that his defence available in the

criminal case has to be revealed which causes prejudice to

the petitioner and perusing the judgment of learned Single

Judge reported in N. Shankar Prasad Vs. State of

Andhra Pradesh {(ALD (SC) 2020 (1) 412)}, there shall be

interim direction as prayed for.

____________ Dr. KMR,J

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