Tyadi Kishore Kumar vs The State Of Ap
2023 Latest Caselaw 5106 AP

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE: W.P.No.27363 of 2023

                          PROCEEDING SHEET
Sl.                                                                           OFFICE
No. DATE                                 ORDER                                 NOTE

 2. 18.10.2023 NJS, J

                        Heard Mr.O.Manohar Reddy, Learned Senior
               Counsel      for    the     petitioner.      Also      heard
               Mr.Sashibhushan Rao, Learned Government Pleader
               attached to the Office of the Learned Additional
               Advocate     General,     who   seeks     time   to   secure
               instructions and file Counter in the matter.

                        Considering the submissions made by the
               Learned Senior Counsel for the petitioner and
               perusing     the   Judgment      dated      23.6.2011     in
               W.A.No.810 of 2004 prima facie this Court is of the
               opinion that the impugned proceedings are not
               sustainable. Hence, there shall be interim suspension
               as prayed for.

                        List this case after four (4) weeks for filing
               Counter Affidavit of the concerned respondents.

_____ NJS, J IS