Andhra Pradesh High Court - Amravati
Dr. Subramanian Swamy, vs State Of Andhra Pradesh, on 19 July, 2021
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HIGH COURT OF ANDHRA PRADESH : AMARAVATI
MAIN CASE: W.P(PIL).No.70 of 2021
PROCEEDINGS SHEET
Sl. DATE ORDER OFFICE
NOTE
No.
4. 19.07.2021 (Taken up through video conferencing)
Heard Dr. Subramanian Swamy, petitioner No.1-in-
person.
Mr. Satya Sabharwal, petitioner No.2-in-person,
and Mr. V. Maheswara Reddy, learned Government
Pleader for Home appearing for the respondents, are
present.
Dr. Subramanian Swamy has submitted that rejoinder affidavit was filed. However, there is an office note indicating that the same was returned due to office objections.
Mr. Padmarao Lakkaraju, learned counsel who is appearing along with Dr. Subramanian Swamy, submits that he will rectify the defects and re-present the rejoinder affidavit and some time may be granted for the said purpose.
Prayer is allowed.
List this case on 28.07.2021. By then, Mr. Padmarao Lakkaraju will do the needful.
ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J IBL