Dr Alluri Madhusudhana Venkata ... vs The State Of Ap
2023 Latest Caselaw 5548 AP

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           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A. No.918 of 2023

                               PROCEEDING SHEET

Sl.      DATE                                                           OFFICE
                                          ORDER

No                                                                       NOTE

04.    16.11.2023         Heard Sri M. Balasubramanyam, learned

counsel for the appellant and Sri Rayaprolu Srikanth, learned counsel for respondent No.5.

Learned counsel for respondent No.5 has placed reliance upon the judgment of the Apex Court rendered in Satya Pal Anand v. State of Madhya Pradesh reported in (2016) 10 SCC 767 to bring home the fact that in a case of unilateral cancellation of a document, the remedy is not before the writ Court but by way of a civil action before a civil Court.

Learned counsel for the appellant seeks some time to examine the judgment relied upon by learned counsel for respondent No.5.

List on 23.11.2023.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

AKN