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Ragipindi Divya vs The State Of Andhra Pradesh
2022 Latest Caselaw 92 AP

Citation : 2022 Latest Caselaw 92 AP
Judgement Date : 6 January, 2022

Andhra Pradesh High Court - Amravati

Ragipindi Divya vs The State Of Andhra Pradesh on 6 January, 2022

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: WRIT PETITION No.30700 of 2021

PROCEEDING SHEET Sl OFFICE DATE ORDER No NOTE

3. 06.1.2022 NJS,J

Heard learned counsel for the petitioner.

To enable the learned Government Pleader for Services-II, to go through the judgment of Hon'ble Division Bench reported in Commissioner of Police, Hyderabad City v. K.Padmaja1, list the matter on 17.1.2022.

_________ NJS, J vasu

2013 (4) ALT 501 (DB)

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