Dasa Shekar, vs The State Of A.P.
2022 Latest Caselaw 7094 AP

54 to 108 HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE: W.P.Nos.30185, 7336, 8635, 8638, 8717, 10161, 10320, 10500, 11405, 11440, 11480, 11502, 11531, 11543, 11834, 11903, 12059, 12061, 12062, 12087, 12094, 12179, 12277, 12291, 12344, 12793, 12915, 12949, 14416, 14445, 19010 and 21080 of 2021; W.P.Nos.11854, 16172, 16187, 16257, 16699, 16713, 16843, 16935, 17295, 19761, 19765, 19983, 20035, 20108, 20110, 20118, 20534, 20680, 22119, 22120, 22121, 22132 and 22139 of 2022.

                                  PROCEEDINGS SHEET
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      15.09.2022                        (Through Physical Mode)

On the request made by the learned counsel for the parties, post these cases on 10.10.2022.

Before the next date of hearing, both the parties shall prepare and file date chart as also compilation of statutes and judgments they would be relying upon in the course of hearing.

                   PRASHANT KUMAR MISHRA, CJ                  D.V.S.S. SOMAYAJULU, J

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