In View Of The Submissions Made By ... vs ________
2021 Latest Caselaw 4860 AP

                       HIGH COURT OF ANDHRA PRADESH

                      MAIN CASE NO.: Crl.R.C.No.760 of 2021
                               PROCEEDING SHEET

Sl.No.      Date                             ORDER                                OFFICE
                                                                                   NOTE

  1.     26.11.2021   DR,J


                                         I.A.No.1 of 2021
                             In view of the submissions made by learned
                      counsel for the petitioner, filing of the certified
                      copy of the Judgment dated 19.09.2016 in
                      C.C.No.120 of 2016 (Old C.C.No.600 of 2015) on
                      the file of the Court of learned Junior Civil Judge,
                      Jagareddigudem is dispensed with for the present.


                                                                    ________
                                                                     DR, J
                                      Crl.R.C.No.760 of 2021
                             Admit.
                             Learned Assistant Public Prosecutor takes
                      notice on behalf of the 1st respondent-state.

Learned counsel for the petitioner is permitted to take out notice to the 2nd respondent by RPAD and file proof of service.

Post after three (03) weeks.

_________ DR, J SDP S