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State of Andhra Pradesh - Section

Section 158 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

158. Notice of application for leave to withdraw:

- Notice of an application for leave to withdraw from a suit, matter, or appeal, shall be given to all parties who have appeared at the first hearing, or, if the application is made before the first hearing, then to all parties who have filed and appointment of an advocate.