Gadiyaram Ravindranath Sarma vs The State Of Ap,
2021 Latest Caselaw 2921 AP

Citation : 2021 Latest Caselaw 2921 AP
Judgement Date : 6 August, 2021

Andhra Pradesh High Court - Amravati

Gadiyaram Ravindranath Sarma vs The State Of Ap, on 6 August, 2021

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                     MAIN CASE NO.:Crl.R.C.No.422 of 2021
                                 PROCEEDING SHEET

Sl.      Date                                    ORDER                                       OFFICE
No.                                                                                           NOTE

10.   06.08.2021   LK,J

                                         I.A.No.1 of 2021
                          This     interlocutory       application       is    filed    to
                   dispense      with   filing    oc    ertified      copy     of    ROC
                   No.CS.1/297/ECA-12/2018               on      the    file    of     the
                   Collector, West Godavari, Eluru and C.M.A. of 2018
                   on the file of the principal District Judge, West
                   Godavari, Eluru.
                          Heard.
                          For the reasons stated, this petiton is ordered.


                                                                               _________
                                                                                     LK, J
                                    Crl.R.C.No.422 of 2021
                          Admit.
                          Learned       Assistant      Public    Prosecutor          takes
                   notice on behalf of respondent No.1-state and learned

Government Pleader for Civil Supplies takes notice on behalf of respondent No.2.

_________ LK, J

I.A.No.2 of 2021

This interlocutory application is filed seeking suspension of judgment dated 01.03.2021 passed in CMA No.25 of 2018 by learned learned Principal District Judge, West Godavari, Eluru partly confirming the order dated 19.07.2018 passed in ROC No.CS.1/297/ECA-12/2018 by the Collector and District Magistrate, West Godavari, Eluru.

Heard.

There shall be stay of all further proceedings pursuant to the judgment dated 01.03.2021 passed in CMA No.25 of 2018 by learned learned Principal District Judge, West Godavari, Eluru.

_______ LK, J IKN