I.Suryanarayana Murthy vs The State Of Andhra Pradesh
2024 Latest Caselaw 1259 AP

Andhra Pradesh High Court - Amravati

I.Suryanarayana Murthy vs The State Of Andhra Pradesh on 14 February, 2024

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                MAIN CASE No.W.P.No.41889 of 2022

                             PROCEEDING SHEET

Sl.     DATE                                                                       Office
                                          ORDER

No Note

02. 14.02.2024 GRKP, J Heard Sri K. Rama Subba Rao, Learned Counsel (appearing through video conference) for the Writ Petitioners, Sri S. Raju, Learned Assistant Government Pleader for Services - I appearing for the Respondent Nos.1 and 2 and Sri K. Sai Sreenadh, Learned Counsel appearing on behalf of Sri Anup Koushik Karawadi, Learned Standing Counsel appearing for Respondent No.3.

2. Learned Counsel for the Writ Petitioners has appeared online and cited the Judgment rendered by the Hon'ble Supreme Court in Civil Appeal No.7115 of 2010 in the case of Thomas Daniel Vs. The State of Kerala. However, there is no assistance by the Learned Counsel in-person to pass on the hard copies.

3. Sri S. Raju, Learned Assistant Government Pleader for Services - I also requested a short adjournment. Accordingly, list this matter on 27.02.2024.

________________ GRKP, J KPV