Page 30 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT
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(b) Shri Justice R.Subhash Reddy who was a Judge of the common High Court of Judicature at Hyderabad
                    and has been elevated as Judge of the Supreme Court of India, had exercised the option for allocation to High
                    Court for the State of Telangana.”

                    The Following gazette notification dated 27.12.2018 was issued appointing Acting Chief Justice for the High
                    Court of Andhra Pradesh:

                    “Consequent upon the constitution of separate High Court for the State of Andhra Pradesh by the President
                    vide notification dated 26.12.2018, and in exercise of the powers conferred by Article 223 of the Constitution
                    of India, the President is pleased to appoint Shri Chagari Praveen Kumar, senior most Judge of the High Court
                    of Andhra Pradesh, to perform the duties of the office of the Chief Justice of that High Court with effect from
                    01.01.2019.”































































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