Gajjala Ankal Reddy vs The State Of Andhra Pradesh
2021 Latest Caselaw 3542 AP

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           HIGH COURT OF ANDHRA PRADESH : AMARAVATI

                   MAIN CASE: W.P(PIL)No.313 of 2020
                            PROCEEDINGS SHEET

Sl.     DATE                                   ORDER                          OFFICE
                                                                               NOTE
No.

8.    15.09.2021                     (Through Video-Conferencing)

                          Heard Mr. P. Nagendra Reddy, learned counsel for
                   the petitioner.
                          Also heard Mr. Kasa Jaganmohan Reddy, learned
                   Special Government Pleader appearing for the State
                   respondents, and Mr.J.Ugranarasimha, learned Standing

Counsel appearing for respondent No.3-Andhra Pradesh Industrial Infrastructure Corporation Limited.

Arguments concluded.

Judgment reserved.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J HS