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Andhra Pradesh High Court - Amravati

Boyapati Amarendra vs The State Of Andhra Pradesh, on 3 August, 2022

Author: D Ramesh

Bench: D Ramesh

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& fa} submitted that WP . Sos. 120) Post this case slong with WP. Nos, 129386 and ' 2 Sperm! % SAE wh, eel past Ww cS 8 8 S Say pet and 22742 of 2022 are connected matters. ~ > a ES the uno®icial respondant( IIIs YB Be " "

tgs Sb Sr, 5, Ban hee Pr 'eee, KEE. vin bs aad é 3 Ee * for the pot nin the Re tl Learned Government Plaader fo get iratructions in he meanwhile.' La a ba) Be [am Wits 'onan vgs "Re Keoe ye, ot"

Bee Be 'e ths $2 1 A a ie i ibs vn, OE BA, SB OR Come a > Giggs & : fee en oS oe Me a 'My pee. is ae yb a te ae ie he ay , "a neti on Te TATE te Ge EE ; 'Siow a pee, fe sy Se TOES B26 | a ha he BRD Yow Se Rae & be et vs és zs a cae Ck Mn oe SS be. ons oy OB. HIGH GOURT OR DATED SOR 2088 NOTE > BOST THE CASE AFTER FOURS) WEEKS. NOTICE BEFORE ADMISSION WE. No. 23888 of 2022