Munnangi Sambi Reddy vs State Of Andhra Pradesh
2024 Latest Caselaw 1036 AP

Andhra Pradesh High Court - Amravati

Munnangi Sambi Reddy vs State Of Andhra Pradesh on 7 February, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                              21

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.P(PIL). No.102 of 2022

                              PROCEEDING SHEET

Sl.     DATE                                                                  OFFICE
                                         ORDER

No                                                                             NOTE

15.    7.2.2024         Sri Gurram Rama Chandra Rao, learned

counsel, appears for the petitioner.

Sri Maheswara Rao Kuncheam, learned Standing Counsel, appears for respondent No.3.

Sri Y. Koteswara Rao, learned Standing Counsel appearing for respondent No.5, has produced resolution passed by the Executive Committee of Guntur Bar Association in its meeting on 16.09.2023 deciding to abide the judgment of the Hon'ble Apex Court rendered in the case of Harish Uppal vs. Union of India [(2003)2 SCC 45]. However, as noticed, earlier, we directed the said respondent Association to place on record copy of the resolution passed in the General Body Meeting held on 27.12.2022.

Learned Standing Counsel for respondent No.5 seeks some time to place on record copy of the said resolution.

List on 06.03.2024.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J AMD