M/S Atluri And Co vs Sri Gopala Krishna Dwivedi Ias
2023 Latest Caselaw 1001 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.C.No.4266 of 2022

                                    PROCEEDING SHEET

Sl.No    DATE                                                                    OFFICE
                                           ORDER

NOTE 05 21.02.2023 NV, J

I.A.No.1 of 2023

Heard learned counsel for the petitioner and learned counsel for the respondents.

Learned counsel for the respondents submits that he filed I.A.No.1 of 2023 seeking to dispense with the presence of respondent No.2 in view of the judgment passed by this Hon'ble Court in L.P.A. No.1 of 2023 and also in view of the notification dated 24.09.2023 for the elections of Members of Legislative Council. Since, the 2nd respondent is appointed as returning officer for conducing elections, the presence of 2nd respondent is hereby dispensed with till the finalization of I.A.No.1 of 2022.

I.A.No.1 of 2022

At request of the learned counsel for the petitioner(s), for filing counter, list the matter on 28.03.2023.

_________ NV, J BSP