Annam Sreedhar, vs The Bar Council Of The State Of ...
2023 Latest Caselaw 4710 AP

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE: WRIT PETITION No.26046 of 2023

                    PROCEEDING SHEET
Sl.                                                              OFFICE
No. DATE                           ORDER                          NOTE


 1. 05.10.2023 NJS, J
                            W.P. No.26046 of 2023
                    Heard learned counsel for the petitioner.
                    In the light of the common order dated
              12.9.2023 passed in W.P.Nos.10887 & 10891
              of 2021, as also the order dated 28.3.2022
              passed in I.A. No.1 of 2022 in C.C.No.1012 of
              2021, and in view of the reliance placed on the
              Judgment of the Hon'ble Supreme Court in
              Noratanmal Chouraria vs. M.R.Murli, (2004) 5
              SCC 689, there shall be interim stay, as
              prayed for.
                    List the matter after four (4) weeks.
                    In the meanwhile, learned counsel for
              the petitioner is permitted to take out personal
              notice on respondent No.2 by registered post

with acknowledgement due and file proof of service in the Registry by the date of next adjournment.

_______ NJS, J vasu