Citation : 2024 Latest Caselaw 664 AP
Judgement Date : 23 January, 2024
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
M.A.C.M.A.No.1219 OF 2016
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
06. 23.01.2024 AVRB,J:
Sri V.Veerabhadra Chary, learned
counsel, represents that Sri A.Ramakrishna
Reddy, learned counsel for respondent No.2 is
not practicing in Andhra Pradesh High Court that is why he came on record by filing separate vakalath for respondent No.2.
Registry is directed to delete the name of Sri A.Ramakrishna Reddy, learned counsel for respondent No.2.
Heard the arguments of Nalluri Sahithi Aparna, learned counsel, representing Sri Karri Murali Krishna, learned counsel for the appellant and Sri V.Veerabhadra Chary, learned counsel for respondent No.2.
List the matter on 27.03.2024, for pronouncement of judgment.
_________ AVRB,J
MH
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