PRASADA RAO MIKKILINENI Vs. STATE OF ANDHRA PRADESH
LAWS(SC)-2000-3-66
SUPREME COURT OF INDIA
Decided on March 16,2000

PRASADA RAO MIKKILINENI Appellant
VERSUS
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for the parties finally in this appeal.
(3.) A limited notice was issued at the S. L. P. stage on 10th November 1997 to the following effect: "Delay condoned. Issue notice for final disposal requiring the respondents to show cause why reference as asked for should not be made. ";


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