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M Deenaviolet vs Samagra Shiksha Abhiyan
2022 Latest Caselaw 1800 AP

Citation : 2022 Latest Caselaw 1800 AP
Judgement Date : 13 April, 2022

Andhra Pradesh High Court - Amravati

M Deenaviolet vs Samagra Shiksha Abhiyan on 13 April, 2022

HIGH COURT OF ANDHRA PRADESH MAIN CASE: W.P. No. 11729 of 2020

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

14. 13.04.2022 RNT, J

Heard Sri Peeta Raman, learned counsel, representing Smt. S. Priyanka, learned counsel for the petitioner, and Sri C.B.Adarsh Kumar, learned AGP, representing Sri K.V.Raghu Veer, learned standing counsel for Samagra Siksha Abhiyan.

Judgment reserved.

_________ RNT, J Dsr

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