The State Of Ap vs Challa Padma
2023 Latest Caselaw 631 AP

19 to 145

HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE: W.A. Nos.991, 989, 1059, 1067, 1068, 1069, 1070, 1074, 1076, 1079 of 2022, 4, 5, 6, 7, 8, 9, 10, 14, 22, 23, 24, 25, 27, 32, 34, 35, 36, 37, 40, 41, 43, 44, 47, 48, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 61, 62, 63, 64, 65, 66, 67, 68, 69, 70, 71, 73, 74, 75, 76, 77, 78, 79, 80, 81, 82, 83, 84, 85, 86, 87, 88, 90, 91, 92, 93, 95, 96, 119, 120, 121, 122, 123, 124, 125, 126, 127, 128, 129, 130, 131, 132, 133, 134, 136, 137, 138, 141, 142, 143, 144, 147, 148, 149, 150, 151, 152, 153, 155, 156, 159, 160, 166, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 191, 199, 201 of 2023 PROCEEDINGS SHEET

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(Through Physical Mode)

06.02.2023 Post these cases for hearing at the stage of admission on 14.03.2023.

Post W.A.No.724 of 2021 and batch also on the next date of hearing.

Learned Advocate General undertakes to file note for facilitating hearing of the matters as also compilation of statutes and judgments they would be relying upon in the course of hearing, separately in two batches.

                   PRASHANT KUMAR MISHRA, CJ                 NINALA JAYASURYA, J

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HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE: W.A. No.1010 of 2022

PROCEEDINGS SHEET

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(Through Physical Mode)

15.12.2022 HCJ & NJS,J

The writ appeal is dismissed vide separate order.

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