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Lingam Anand Kumar vs The State Of Andhra Pradesh on 5 August, 2022

Bench: S. Abdul Nazeer, J.K. Maheshwari

     ITEM NO.46                           COURT NO.5                SECTION XII-A

                              S U P R E M E C O U R T O F       I N D I A
                                      RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)               No(s).   13262-
     13263/2022

     (Arising out of impugned judgment and order dated 26-07-2022 in IA
     No. 1/2022 and IA No. 2/2022 in W.P. No. 22483 of 2022 passed by
     the High Court of Andhra Pradesh at Amravati)

     LINGAM ANAND KUMAR                                              Petitioner(s)

                                                 VERSUS

     THE STATE OF ANDHRA PRADESH & ORS.                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.105778/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 05-08-2022 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER
                         HON'BLE MR. JUSTICE J.K. MAHESHWARI


     For Petitioner(s)             Mr.   B. Adinarayana Rao, Sr. Adv.
                                   Mr.   Shravanth P., Adv.
                                   Ms.   Tatini Basu, AOR
                                   Mr.   Kumar Shashank, Adv.

     For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                            O R D E R

We decline to entertain these petitions filed under Article 136 of the constitution, which are accordingly dismissed.

However, liberty is reserved to the petitioner to move Digitally signed by Anita Malhotra Date: 2022.08.06 the High Court for appropriate relief. 13:07:31 IST Reason:

(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)