The Automobile Technicians ... vs Malladi Laxminarayana, 2 Others
2024 Latest Caselaw 7929 AP

Andhra Pradesh High Court - Amravati

The Automobile Technicians ... vs Malladi Laxminarayana, 2 Others on 30 August, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

         MAIN CASE No.W.A.Nos.1161 of 2010, W.A.No.1753 of
           2008, W.A.No.522 of 2009, W.A.No.125 of 2010 &
                          W.A.No.1162 of 2010
                                PROCEEDING SHEET

Sl.                                                                         Office
No      DATE                               ORDER                            Note
      30.08.2024 RRR, J & HN,J
                          Heard Sri P. Raja Gopal Rao, learned
                counsel     appearing       for    the    appellant    in
                W.A.No.1753 of 2008, Sri O. Manohar Reddy,
                learned senior counsel appearing for appellant in
                W.A.No.1161 of 2010 and Smt. Iswarya Nagula,
                learned counsel appearing for the appellant in
                W.A.No.1162 of 2010.

                          Reserved for Judgment.

                          Sri    Malladi    Lakshmi      Narayana,    the
                respondent in W.A.No.1753 of 2008, W.A.No.522

of 2009 and W.A.No.125 of 2010 who is appearing as party-in-person sought time to put forward his arguments. He is permitted to file written argument by 06.09.2024. The learned counsel for the appellants in these three appeals may file reply written argument, if thought necessary, by 13.09.2024.

________ RRR,J

_______ HN,J

RJS