Venkata Krishna Metal Crusher vs. The State Of Ap
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Cause title — parties, addresses and appearances
30.01.2024 Learned counsel for the petitioner(s) submitted that the reply affidavit filed by him was returned with certain objections and requested some time for compliance.
At his request, post after one (01) week.
Interim Order granted by this Court is extended for a period of two (02) weeks.
________ Pnr
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