Karreddula Rekha vs The State Of Andhra Pradesh
2024 Latest Caselaw 1105 AP

Andhra Pradesh High Court - Amravati

Karreddula Rekha vs The State Of Andhra Pradesh on 9 February, 2024

                                                                       9 and 10

             HIGH COURT OF ANDHRA PRADESH : AMARAVATI

      MAIN CASE No. W.P.No.17093 and 17257 of 2023

                           PROCEEDINGS SHEET

Sl.   DATE                             ORDER                           OFFICE
No.                                                                     NOTE

06. 09.02.2024
                      Heard Mr. P. Durga Prasad, learned counsel
                 for the petitioners, in W.P.No.17257 of 2023 and
                 Mr.S. Sriram, learned Advocate General, for the
                 respondents.

We had reserved these matters for judgment in the pre-lunch session. However, post-lunch a mention was made by Mr. J. Sudheer, learned counsel for the petitioner in W.P.No.17093 of 2023, that he was not present earlier and wished to be heard. In those circumstances, list the matter for continuation of arguments on 12.02.2024.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

SSN