I Seetharamaswamy vs The State Of Ap
2024 Latest Caselaw 9466 AP

Andhra Pradesh High Court - Amravati

I Seetharamaswamy vs The State Of Ap on 17 October, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

APHC010417312024
                   IN THE HIGH COURT OF ANDHRA PRADESH Bench Sr.No:-11
                                                           [3446]
                                AT AMARAVATI

                         WRIT APPEAL NO: 849 of 2024

I Seetharamaswamy                                                     ...Appellant

      Vs.

The State of AP and others                                        ...Respondents

                                     **********

Advocate for Appellant : S Appadhara Reddy

Advocate(s) for Respondent(s): Mr. Kirti Teja Kondaveeti, AGP - R.1 & R2

Mr. Srinivas Basava representing Ms. Bobba Vijayalakshmi - R3

CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE R RAGHUNANDAN RAO

DATE : 17th October, 2024

PC:

Mr. Kirti Teja Kondaveeti, learned Assistant Government Pleader, waives service on behalf of respondent Nos.1 & 2.

Issue notice to respondent No.3 returnable on 14.11.2024.

List on 14.11.2024.

The operation of the judgment and order impugned as also the proceedings initiated against the appellant under the provisions of the Andhra Pradesh Co-operative Societies Act, 1964, shall remain stayed.

DHIRAJ SINGH THAKUR, CJ

R RAGHUNANDAN RAO, J

Vjl