Bukke Arjuna Naik vs Andhra Pradesh State Road ...
2023 Latest Caselaw 2054 AP

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: W.A.No.214 of 2023
                     PROCEEDING SHEET
SL.     DATE                        ORDER                             OFFICE
NO.                                                                    NOTE
04.   18.04.2023 DVSS, J & SV,J

                       Heard      learned   counsel     for    the
                 appellant.
                       Relying upon the Judgment in the
                 case of "State of Punjab and others vs.
                 Rafiq Masih (White Washer) and others"
                 in (2015) 4 SCC 334, learned counsel
                 submits that the finding is wrong and that
                 the order must be stayed.
                       No       representation        for      the
                 respondents.

List on 19.04.2023 for continuation of hearing in I.A.No.1 of 2023.

__________ DVSS,J

_________ SV,J

ANI SL. DATE ORDER OFFICE NO. NOTE