Duppala Srinivasa Rao, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4303 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No: W.P.No.19094 of 2019

PROCEEDING SHEET OFFIC Sl.

        DATE                           ORDER                              E
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6.    25.10.2021 NJS, J                                               rred to
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Heard the learned counsel for the petitioner. folder before The learned counsel submits that the matter can be correcti disposed of in terms of the judgment rendered by ons.

B/o.

the learned Single Judge in the Writ Petition No.19999 of 2018 dated 28.09.2018.

It is stated that Mr. B.Prakasam, learned Senior Standing Counsel for AMC is not well.

In view of the same, list this matter after two (2) weeks.

______ NJS, J BLV