The State Of Andhra Pradesh, vs P Appanna
2022 Latest Caselaw 2451 AP

1 to 4 HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE: W.A.Nos.304, 317, 325 and 344 of 2020

PROCEEDINGS SHEET

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06.05.2022 (Through physical mode)

These appeals were heard and reserved for orders. However, while dictating the judgment, this Court felt that the learned counsel for the parties need to clarify some factual position and, therefore, further hearing is necessary.

Hence, post these matters before regular Bench on 23.06.2022.

PRASHANT KUMAR MISHRA, CJ M. SATYANARAYANA MURTHY, J

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