M. RAGHUNANDAN RAO Vs. TELANGANA LEGISLATIVE ASSEMBLY

JUDGEMENT

(1.) Heard Mr. D.Prakash Reddy, learned Senior Counsel for the appellants; and Mr. B.S.Prasad, learned Advocate General for respondent No.2.

(2.) In so far respondents No.1 and 3 are concerned, when the matter was taken up in the morning session, we had issued notice to them to be served by the Registrar (Judicial-II) and to inform them that the appeal would be taken up at 4:00 p.m. today.

(3.) Registrar (Judicial-II) has submitted a report wherefrom we find that respondents No.1 and 3 have been served. However, when we commenced the proceedings at 4:00 p.m., there is no representation on behalf of respondents No.1 and 3.