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State of Andhra Pradesh - Section

Section 57 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

57. Out of order petition:

–Whenever it is intended to move the application as an urgent (out of order) application, the copy of the application served on the Advocate or the party appearing in person shall contain an endorsement stating that the application is intended to be moved as an urgent application on the day specified in the endorsement.