LAWS(APH)-2021-2-114

KESAVA KUMAR MADIKA Vs. STATE OF ANDHRA PRADESH

Decided On February 23, 2021
Kesava Kumar Madika Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) This Contempt Case is filed alleging violation of the interim order passed by this Court in W.P.No.18164 of 2019, dtd. 19/11/2019.