STATE OF ANDHRA PRADESH Vs. BOORLAGADDA VENKATASWAMY AND BROTHERS

LAWS(APH)-1999-6-118

HIGH COURT OF ANDHRA PRADESH

Decided on June 18,1999

STATE OF ANDHRA PRADESH Appellant

VERSUS

Boorlagadda Venkataswamy And Brothers Respondents

- (1.) THE TRC is filed against the order of remand. No question of law arises against the order of remand. Hence, TRC is dismissed.;