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Smt. T. Seshamma vs The State Of Andhra Pradesh
2021 Latest Caselaw 2723 AP

Citation : 2021 Latest Caselaw 2723 AP
Judgement Date : 29 July, 2021

Andhra Pradesh High Court - Amravati
Smt. T. Seshamma vs The State Of Andhra Pradesh on 29 July, 2021
Bench: Arup Kumar Goswami, Ninala Jayasurya
                                                                                    4, 5 &
           HIGH COURT OF ANDHRA PRADESH : AMARAVATI                                 6

               MAIN CASE: W.A.No.379, 380 & 405 of 2021
                               PROCEEDINGS SHEET

Sl.     DATE                                 ORDER                                OFFICE
No.                                                                                NOTE

      29.07.2021                 (Through Video-Conferencing)

                        Heard Mr. M.V.S. Suresh Kumar, learned Senior
                   Counsel assisted by Mr. Srinivas Karra, learned counsel
                   for the appellants.
                       Also     heard    learned   Government     Pleader   for
                   Municipal    Administration     and    Urban   Development
                   appearing for respondent No.1, Mr. N. Ranga Reddy,

learned Standing Counsel appearing for respondent No.2 and Mr. K.G. Krishna Murthy, learned Senior Counsel assisted by Mr. K. Rama Mohan, learned counsel for respondent No.3. Judgment reserved.

Interim order passed earlier will continue till disposal.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J Nn

 
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