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Yallapu Nihira, vs Union Of India,
2021 Latest Caselaw 4547 AP

Citation : 2021 Latest Caselaw 4547 AP
Judgement Date : 8 November, 2021

Andhra Pradesh High Court - Amravati
Yallapu Nihira, vs Union Of India, on 8 November, 2021
           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                    MAIN CASE No.: W.P. No.24936 of 2021

                            PROCEEDING SHEET

Sl.                                                                           Office
       DATE                              ORDER
No                                                                            Note

2.    08.11.2021 CPK, J

                      Learned counsel for the petitioners referred to three
                judgments namely Marwari Balika Vidyalaya v. Asha
                Srivastava and others [(2020) 14 Supreme Court Cases
                449]; Roychan Abraham v. State of U.P. and three others
                (Writ Appeal No.63708 of 2014, dated 26 February,
                2019) and Ramesh Ahluwalia v. State of Punjab and
                others (Civil Appeal No.6634 of 2012, dated 13
                September, 2012) in support of his plea.

                      Learned counsel for the respondents seeks time to

verify the same.

List on 09-11-2021.

________ CPK, J ARR

 
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