The Depot Manager vs Narla Venkateswara Rao,
2023 Latest Caselaw 6019 AP

Andhra Pradesh High Court - Amravati

The Depot Manager vs Narla Venkateswara Rao, on 12 December, 2023

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                   HIGH COURT OF ANDHRA PRADESH

                    MACMA No. 185 of 2021

                            PROCEEDING SHEET

Sl.
                                             ORDER

No      DATE
                   AVRB,J
5     12.12.2023

Leaned counsel for the appellant brought to the

notice of the Court that he filed a Memo, dated

01.12.2023 in the Registry stating that Respondent No.2

is not a necessary party to this appeal.

Today, he submits that notice to Respondent No.2

may be dispensed with.

The Registry placed the Memo dated 01.12.2023

before this Court.

Considering the same, notice to R.2 is dispensed

with as now he is shown as not necessary party.

Heard the arguments of Sri Vinod Kumar Tarlada,

leaned counsel for the appellant and Sri A. Srinath,

learned counsel for the Respondent No.1/claimant

through VC.

For Pronouncement of the judgment, post on

30.01.2024.

,

_ ____ AVRB,J eha