LAWS(SC)-2017-7-244

A. VEERRAJU Vs. STATE OF ANDHRA PRADESH

Decided On July 31, 2017
A. Veerraju Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Permission to file special leave petition(s) is granted. Delay condoned.

(2.) Issue notice in all fresh matters.

(3.) Dasti service, in addition, is permitted. Learned counsel already appearing for the respondents in this batch of matters waive notice on behalf of the respective respondents in fresh matters.