The State Of Andhra Pradesh vs Thammineedi Rama Krishna Vara Prasad
2024 Latest Caselaw 196 AP

Andhra Pradesh High Court - Amravati

The State Of Andhra Pradesh vs Thammineedi Rama Krishna Vara Prasad on 4 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                       41 and 42
             HIGH COURT OF ANDHRA PRADESH : AMARAVATI

      MAIN CASE No. W.A.Nos.1251 and 1252 of 2023

                             PROCEEDINGS SHEET

Sl.   DATE                             ORDER                            OFFICE
No.                                                                      NOTE

05. 04.01.2024
                      Learned Government Pleader for Cooperation
                 appearing for the appellants is present.

                      Adjourned at the request of Mr. A. Lalith,
                 learned counsel appearing vice Mr. T. Sai Surya,
                 learned     counsel   for   respondent     No.5/The

Chairman, NABARD Consultancy Service Pvt. Limited in W.A.No.1252 of 2023.

List on 01.02.2024.

The pendency of the present writ appeals shall however, not be an impediment for convening the meeting, in terms of the judgment and order impugned.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

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