Madugula Krishna Rao, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 3763 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

           MAIN CASE No.W.P.Nos.17688 & 26474 of 2021 and
                       C.C.(SR).No.21466 of 2022
                          PROCEEDING SHEET

Sl.                                                                     Office
                                         ORDER

No      DATE                                                            Note
      06.07.2022 RRR, J
                   When       the    matter      was   posted     for
                pronouncement       of    Judgment,    the   learned

counsel for the petitioner sought time on the ground that an application for amending the prayer had been filed and is to be placed before this Court.

Post on 11.07.2022 for being mentioned.

________ RRR, J SRK