Korada Rajababu vs The State Of Andhra Pradesh
2022 Latest Caselaw 1630 AP

                                                                                  26 to 28
               HIGH COURT OF ANDHRA PRADESH : AMARAVATI

       MAIN CASE: W.A.Nos.748, 703 of 2021 and W.A.No.145 of 2022


                                 PROCEEDINGS SHEET

Sl.     DATE                                   ORDER                                   OFFICE
                                                                                        NOTE
No.

      06.04.2022                       (Through physical mode)

                       Heard Mr. R. Siva Sai Swarup, learned counsel for the
                   appellants.
                      Also heard the learned Government Pleader for Home
                   appearing for respondents in W.A.Nos.748 & 703 of 2021 and for

respondent Nos.1 to 3 in W.A.No.145 of 2022 and Mr. Maheswara Rao Kuncheam, learned counsel for respondent No.4 in W.A.No.145 of 2022.

Reserved for Judgment.

Interim order passed earlier shall continue till pronouncement of judgment.

PRASHANT KUMAR MISHRA, CJ M. SATYANARAYANA MURTHY, J

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