Andhra Pradesh High Court - Amravati
Sri E.V.V.S.Ravi Kumar vs Sai Kumar on 26 October, 2021
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.:W.P.No.20343 of 2021
PROCEEDING SHEET
Sl.
ORDER
No DATE
2 26.10.2021 CPK, J.
Ms.Pilla Yaswini, learned counsel submits
that she is appearing for the 6th respondent and has
filed vakalat on 21-10-2021.
Sri E.V.V.S.Ravi Kumar, learned counsel for
the petitioner submits that all the required papers
would be served on the learned counsel for the
respondents in due course.
List on 15-11-2021.
Mean while, counters if any shall be filed by
all the respondents.
___________
CPK, J
Pab/Scs
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. No. 7089 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
19.03.2020 CPK, J
The Government Pleader seeks time to get
instructions. As a final chance, post on 23.03.2020
under the same caption.
It is made clear that no further adjournments
will be granted on that day.
_____
CPK, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl. A. No. (SR). 1902 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
01 10.03.2020 CPK, J
I.A. No. 1 of 2020
Notice.
The learned counsel for the petitioner is
permitted to take out notice on the Respondents by
way of R.P.A.D and file proof of service before the
Registry.
Post after service of notice.
_____
CPK, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl. A. No. (SR). 1746 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
04 10.03.2020 CPK, J
I.A. No. 1 of 2020
Notice.
The learned counsel for the petitioner is
permitted to take out notice on the Respondents by
way of R.P.A.D and file proof of service before the
Registry.
Post after service of notice.
_____
CPK, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl.A.No. 2142 of 2018
PROCEEDING SHEET
Sl.N
ORDER
o DATE
02 10.03.2020 CPK, J
It is represented that the entire record is filed
preparing a booklet. However, no such record is
found in the file. The Registry is directed to verify
the same.
Post on 12.03.2020.
_____
CPK, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl.A.No. 1712 of 2009
PROCEEDING SHEET
Sl.N
ORDER
o DATE
02 10.03.2020 CPK, J
No representation.
The Registry is directed to post the matter
under the caption for "Order.
Post on 12.03.2020.
_____
CPK, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl. A. No. 1005 of 2019
PROCEEDING SHEET
Sl.N
ORDER
o DATE
05 10.03.2020 CPK, J
A perusal of the docket order shows that after
filing evidence-in-chief, the complainant was
absent for five [05] adjournments. The same is
disputed by the learned counsel appearing for the
appellant. Hence, the Registry is directed to post
the matter on 16.03.2020., by which date, the
counsel shall place on record the docket entries of
the 05 dates when the case was listed after filing
the chief affidavit of the complainant.
_____
CPK, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl. A. No. 1543 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
03 06.03.2020 CPK, J
I.A. No. 1 of 2020
Notice.
Post after two weeks.
_____
CPK, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl. A. No. 1341 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
04 06.03.2020 CPK, J
I.A. No. 1 of 2020
Heard.
"Leave Granted".
Crl. A. No. 1341 of 2020
"Appeal Admit".
Issue notice to respondents.
_____
CPK, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl. A. No. 669 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
6 06.03.2020 CPK, J
I.A. No. 1 of 2020
Notice.
The learned counsel for the petitioner is
permitted to take out personal notice on the
Respondents by way of R.P.A.D and file proof of
service before the Registry.
Post after two weeks.
_____
CPK, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl. A. No. 367 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
1 06.03.2020 CPK, J
I.A. No. 1 of 2020
Heard.
"Leave Granted".
Crl. A. No. 367 of 2020
"Admit".
Issue notice to unofficial respondent.
_____
CPK, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: C.M.A. No. 312 of 2019
PROCEEDING SHEET
Sl.N
ORDER
o DATE
11 05.03.2020 CPK, J & DEV, J
It is decided with an understanding of both
the counsel that the main appeal will be heard on
10.03.2020. Meanwhile, the counsel for the
appellant shall place on record all the evidence oral
or documentary.
Post 10.03.2020.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: C.R.P. No. 2755 of 2019
PROCEEDING SHEET
Sl.N
ORDER
o DATE
10 05.03.2020 CPK, J & DEV, J
The interim order granted earlier is extended
from today to till 12.03.2020.
Post 10.03.2020.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: C.R.P. No. 643 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
01 05.03.2020 CPK, J & DEV, J
The Registry is directed to print the name of
Sri. Kuncheam Maheshwara Rao, learned Counsel for
respondent no. 1.
Post 06.03.2020.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: L.A.A.S. No. 254 of 2006
PROCEEDING SHEET
Sl.N
ORDER
o DATE
09 05.03.2020 CPK, J & DEV, J
Today when the matter is taken up, it was
noticed that the appeal against second respondent
before this court was dismissed in the year 2015
itself. Under these circumstances, the Counsel
seeks time to verify.
The Registry is directed to print the name of
Government Pleader for Appeals for respondent.
Post after two [02] weeks.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.:F.C.A. No. 1 of 2009 & C.M.A. No. 248 of 2007
PROCEEDING SHEET
Sl.N
ORDER
o DATE
16 05.03.2020 CPK, J & DEV, J
Today when the matter is taken up for
hearing, Smt. Vara Lakshmi, learned Counsel
representing the Appellant in F.C.A. No. 1 of 2009
stated that the brother of the party, by name,
Mr.M.V. Mallikarjuna Rao, took away the bundle
with „no objection‟.
Having regard to the fact that, the court has
already heard the arguments of the Respondent and
to a certain extent the counsel for the Appellant
also, post on 11.03.2020 under the same caption.
It is made clear that, if the party fails to
engage a counsel by then, the Court will proceed
further in the matter.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.:C.M.A. No. 88 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
05.03.2020 CPK, J & DEV, J
The Registry is directed to print the name of
Government Pleader for Commercial Taxes for
Respondents along with C.M.A. No. 90 of 2020,
C.M.A. No. 91 of 2020, C.M.A. No. 93 of 2020,
C.M.A. No. 94 of 2020 & C.M.A. No. 95 of 2020.
Post on 06.03.2020.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: L.A.A.S. No. 1887 of 2005
PROCEEDING SHEET
Sl.N
ORDER
o DATE
28.02.2020 CPK, J & DEV, J
The Government Pleader is directed to bring
the legal representatives of the Respondents on
record.
Post after 10 days.
It is made clear that, no further adjournments
will be granted on that day.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: A.S. No. 444 of 2006
PROCEEDING SHEET
Sl.N
ORDER
o DATE
28.02.2020 CPK, J & DEV, J
The Registry is directed to delete the name of
Sri. Ambadipudi Satyanarayana, Advocate, from the
list.
Post next week.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Criminal Appeal No. 228 of 2017
PROCEEDING SHEET
Sl.N
ORDER
o DATE
7. 28.02.2020 CPK, J & DEV, J
The interim bail granted earlier is extended
by one [01] week, finally.
Post on 02.03.2020.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl. R.C. No. 3129 of 2018
PROCEEDING SHEET
Sl.N
ORDER
o DATE
26.02.2020 CPK, J
The Registry is directed to post the Criminal
Revision Case in usual course, since the Criminal
Revision Case is of the year 2018.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl. R.C. No. 1921 of 2016
PROCEEDING SHEET
Sl.N
ORDER
o DATE
26.02.2020 CPK, J
Registry is directed to post the matter along
with Crl.R.C. No.1958 of 2016.
Interim Order granted earlier is extended by
two weeks.
Post on 2.3.2020
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl. R.C. No. 752 of 2008
PROCEEDING SHEET
Sl.N
ORDER
o DATE
14.02.2020 CPK, J
Sri. Vamshi Krishna, Advocate, seeks time to
engage a new Counsel, since the counsel for the
Petitioner Sri. P. Govind Reddy, Advocate is
representing the Telangana Government before the
Hon‟ble High Court at Telangana.
Post after one [01] week.
_____
CPK, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: A.S. No. 2024 of 2018
PROCEEDING SHEET
Sl.N
ORDER
o DATE
12.02.2020 CPK, J & DEV, J
I.A. No. 2 of 2018
The learned counsel for the petitioner is
permitted to take out notice on the Respondents by
way of R.P.A.D and file proof of service before the
Registry.
Post after two [02] weeks.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: F.C.A. No. 105 of 2018
PROCEEDING SHEET
Sl.N
ORDER
o DATE
10.02.2020 CPK, J & DEV, J
The Registry is directed to delete the matter
from the caption for "appearance".
Post on 02.03.2020.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: F.C.A. No. 08 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
10.02.2020 CPK, J & DEV, J
I.A. No. 1 of 2020
Notice.
The learned counsel for the petitioner is
permitted to take out notice on the Respondents by
way of R.P.A.D and file proof of service before the
Registry.
Post after two [02] weeks.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: A.S. No. 03 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
10.02.2020 CPK, J & DEV, J
The counsel for the Petitioner is directed to
serve papers on the Caveator.
Post on 11.02.2020.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: A.S. No. 81 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
10.02.2020 CPK, J & DEV, J
The counsel for the Petitioner is directed to
serve papers on the Caveator.
Post on 11.02.2020.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: A.S. No. 88 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
10.02.2020 CPK, J & DEV, J
I.A. No. 1 of 2020
Notice.
The learned counsel for the petitioner is
permitted to take out notice on the Respondents by
way of R.P.A.D and file proof of service before the
Registry.
Post after three [03] weeks.
Status Quo as on today with regard to the
property in dispute shall be maintained for a period
of four [04] weeks.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: M.A.C.M.A. No. 131 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
10.02.2020 CPK, J & DEV, J
I.A. No. 1 of 2020
Notice.
The learned counsel for the petitioner is
permitted to take out notice on the Respondents by
way of R.P.A.D and file proof of service before the
Registry.
Post after service of notice.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: f.c.a. No. 52 of 2019
PROCEEDING SHEET
Sl.N
ORDER
o DATE
10.02.2020 CPK, J & DEV, J
On a request made by Smt. N. Sashikala,
Advocate, post after two [02] weeks.
B/o.
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: L.A.A.S. No. 652 of 2006
PROCEEDING SHEET
Sl.N
ORDER
o DATE
10.02.2020 CPK, J & DEV, J
The Registry is directed to print the name of
Sri. J. Ugra Narasimha, Advocate, in-stead of Sri. P.
Roy Reddy, Advocate.
Post on 17.02.2020.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: L.A.A.S. No. 693 of 2006
PROCEEDING SHEET
Sl.N
ORDER
o DATE
10.02.2020 CPK, J & DEV, J
It is represented that, C.S.K.V. Ramana
Murthy is no more.
The Registry is directed to issue notice to the
Appellant.
Post after service of notice.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: F.C.A. No. 67 of 2007
PROCEEDING SHEET
Sl.N
ORDER
o DATE
10.02.2020 CPK, J & DEV, J
On a request made, post on 17.02.2020.
It is made clear that, no further adjournments
will be granted.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: F.C.A. No. 95 of 2007
PROCEEDING SHEET
Sl.N
ORDER
o DATE
10.02.2020 CPK, J & DEV, J
The Registry is directed to print the name of
Sri. Y. Nagi Reddy, Advocate, in-stead of Sri. G.
Vidya Sagar, Advocate for Respondent No. 5 and 6.
Post for Orders, on 17.02.2020.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: F.C.A. No. 115 of 2007
PROCEEDING SHEET
Sl.N
ORDER
o DATE
10.02.2020 CPK, J & DEV, J
No representation on behalf of the
Respondent.
Heard the Counsel for the Petitioner.
The Registry is directed to post the matter
under the caption for "Dismissal".
Post on 12.02.2020.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: F.C.A. No. 121 of 2007
PROCEEDING SHEET
Sl.N
ORDER
o DATE
10.02.2020 CPK, J & DEV, J
No representation on behalf of the
Petitioner.
The Registry is directed to post the matter
under the caption for "Dismissal".
Post on 12.02.2020.
_____
CPK, J
______
DEV, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. No. 383 of 2018
PROCEEDING SHEET
Sl.N
ORDER
o DATE
07.02.2020 CPK, J & MSM, J
The Registry is directed to print the name of
Sri. S. Srinivasa Rao, G.P. for Revenue.
_____
CPK, J
______
MSM, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: C.C. No. 109 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
07.02.2020 CPK, J & CMR, J
Notice.
Post after four [04] weeks.
_____
CPK, J
______
MSM, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: C.C. No. 61 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
07.02.2020 CPK, J & CMR, J
The Government Pleader takes notice and
seeks time to file counter.
It is also brought to the notice that Review
Application was filed and is pending consideration.
Post after three [03] weeks.
_____
CPK, J
______
MSM, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: C.C. No. 1076 of 2019
PROCEEDING SHEET
Sl.N
ORDER
o DATE
07.02.2020 CPK, J & CMR, J
The Government Pleader seeks time to file
counter on behalf of the respondents.
It is made clear that, no further adjournments
will be granted.
Post after three [03] weeks.
_____
CPK, J
______
MSM, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. (PIL) No. 57 of 2016
PROCEEDING SHEET
Sl.N
ORDER
o DATE
07.02.2020 CPK, J & MSM, J
At request made by the counsel for the
Petitioner, post after three [03] weeks.
B/o
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: C.C. No. 788 of 2019
PROCEEDING SHEET
Sl.N
ORDER
o DATE
07.02.2020 CPK, J & MSM, J
Notice.
The learned counsel for the petitioner is
permitted to take out fresh notice on Respondent
No. 1 & 3 by way of R.P.A.D and file proof of
service before the Registry.
The Registry is further directed to post the
matter whenever a Special Bench consisting of
CPK,J & MSM,J is constituted.
_____
CPK, J
______
MSM, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: C.C. No. 646 of 2019
PROCEEDING SHEET
Sl.N
ORDER
o DATE
07.02.2020 CPK, J & MSM, J
Notice.
The learned counsel for the petitioner is
permitted to take out fresh notice on the counsel
for the Respondent by way of R.P.A.D and file proof
of service before the Registry.
The Registry is directed to post the matter
whenever a Special Bench is constituted consisting
of CPK,J & MSM,J.
_____
CPK, J
______
MSM, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: C.C. No. 617 of 2019
PROCEEDING SHEET
Sl.N
ORDER
o DATE
07.02.2020 CPK, J & MSM, J
No representation.
The Registry is further directed to post the
matter whenever a Special Bench consisting of
CPK,J & MSM,J is constituted.
_____
CPK, J
______
MSM, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: C.C. No. 474 of 2019
PROCEEDING SHEET
Sl.N
ORDER
o DATE
07.02.2020 CPK, J & MSM, J
The Registry is directed to print the name of
the Standing Counsel for Municipalities Sri.M.
Manohar Reddy.
The Registry is further directed to post the
matter whenever a Special Bench consisting of
CPK,J & MSM,J is constituted.
______
CPK, J
_______
MSM, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: C.C. No. 328 of 2019
PROCEEDING SHEET
Sl.N
ORDER
o DATE
07.02.2020 CPK, J & MSM, J
The Registry is directed to print the name of
the Standing Counsel for Municipalities Sri.M.
Manohar Reddy.
The Registry is further directed to post the
matter whenever a Special Bench consisting of
CPK,J & MSM,J is constituted.
______
CPK, J
________
MSM, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: C.C. No. 767 of 2019
PROCEEDING SHEET
Sl.N
ORDER
o DATE
07.02.2020 CPK, J & MSM, J
The Registry is directed to post the matter
whenever a Special Bench consisting of CPK,J &
MSM,J is constituted.
_____
CPK, J
______
MSM, J
SM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl. R.C. No. 75 of 2016
PROCEEDING SHEET
Sl.N
ORDER
o DATE
07.02.2020 CPK, J
Heard the Counsel for the Petitioner.
No representation on behalf of the
Respondent.
Having regard to the facts in issue, the
interim order granted earlier is extended for a
period of four [04] weeks.
Post after two [02] weeks.
___________
CPK, J
Note: Issue C.C. today.
B/o.
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: C.C. No. 97 of 2019
PROCEEDING SHEET
Sl.N
ORDER
o DATE
07.02.2020 CPK, J
The Government Pleader seeks time to get
necessary instructions.
The Registry is directed to delete the matter
from the caption for "Judgment".
Post after two [02] weeks.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. No. 1529 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
04.02.2020 CPK, J
Notice before admission.
Post on 10.02.2020. It is made clear that, no
further adjournments are granted.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. No. 1406 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
04.02.2020 CPK, J
Post on 11.02.2020 in Motion List.
Meanwhile, the Government Pleader shall file
counter.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. No. 2434 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
04.02.2020 CPK, J
Notice before admission.
Post on 10.02.2020 in Motion List.
Meanwhile, the Government Pleader shall get
instructions from the concerned. Till such time, the
order impugned shall not be executed.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. No. 2386 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
04.02.2020 CPK, J
Notice before admission.
The Government Pleader seeks time to get
instructions.
Registry is directed to post this case along
with W.P. No. 2367 of 2020 of 2019.
Post on 14/02/2020.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. No. 2354 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
04.02.2020 CPK, J
Notice before admission.
Registry is directed to post this case along
with W.P. No. 2343 of 2020 of 2019.
Post on 11/02/2020.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. No. 2347 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
04.02.2020 CPK, J
Notice before admission.
In view of the order passed by this court in
I.A. No. 1 of 2019 in W.P. No. 16585 of 2019 and the
case on hand similar to the one referred to, there
shall be interim direction as prayed for.
Registry is directed to post this case along
with W.P. No. 16585 of 2019.
Post after two weeks.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. No. 1198 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
04.02.2020 CPK, J
The Interim Order granted earlier is extended
by two [02] weeks.
Post on 07.02.2020.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. No. 2384 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
04.02.2020 CPK, J
Notice before admission.
The Government Pleader seeks time to get
instructions.
Post on 10.02.2020.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. No. 2344 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
04.02.2020 CPK, J
Notice before admission.
The Government Pleader seeks time to get
instructions.
Post on 10.02.2020.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. No. 2311 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
04.02.2020 CPK, J
The main ground urged by the learned counsel
for the Petitioner is that, without passing any
resolution by the Grama Sabha, the authorities are
trying to merge the panchayat.
The same is disputed by the Government
Pleader stating that the resolutions were passed,
which is reflected in the G.Os. itself.
Post on 07.02.2020.
Meanwhile, the Government Pleader is
directed to place on record the resolutions passed
by the Grama Sabha.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl. R.C. No. 103 of 2007
PROCEEDING SHEET
Sl.N
ORDER
o DATE
04.02.2020 CPK, J
It is represented that the Counsel for the
Respondent is unwell. The Registry is directed to
post the matter on 06.02.2020.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl. R.C. No. 371 of 2007
PROCEEDING SHEET
Sl.N
ORDER
o DATE
27.01.2020 CPK, J
On a request made by Sri. V. Sai Kumar,
Advocate, that he has withdrawn his vakalat, post
on 03.02.2020 under the same caption.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl.A. Sr. No. 174 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
24.01.2020 CPK, J
I.A. No. 1 of 2020
Perused the record and having regard to the
issues raised, "Leave Granted".
Crl.A. Sr. No. 174 of 2020
Admit.
Notice.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl.A. Sr. No. 424 of 2020
PROCEEDING SHEET
Sl.N
ORDER
o DATE
24.01.2020 CPK, J
I.A. No. 1 of 2020
Perused the record and having regard to the
issues raised, "Leave Granted".
Crl.A. Sr. No. 424 of 2020
Admit.
Notice.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl.A. No. 406 of 2009
PROCEEDING SHEET
Sl.N
ORDER
o DATE
21.01.2020 CPK, J
The Registry is directed to post the Criminal
Appeal before another Bench after obtaining
necessary orders from the Hon‟ble the Chief
Justice.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: M.A.C.M.A. No. 5258 of 2008
PROCEEDING SHEET
Sl.N
ORDER
o DATE
21.01.2020 CPK, J
The Registry is directed to post the present
M.A.C.M.A. along with M.A.C.M.A. No.5432 of 2008
after obtaining necessary orders from the Hon‟ble
the Chief Justice.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl.A. No. 161 of 2009
PROCEEDING SHEET
Sl.N
ORDER
o DATE
21.01.2020 CPK, J
The Registry is directed to post the Criminal
Appeal before another Bench after obtaining
necessary orders from the Hon‟ble the Chief
Justice.
___________
CPK, J
SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P. No. 16534 of 2017
PROCEEDING SHEET
Sl.N
ORDER
o DATE
09 08.11.2019
CPK, J & CMR,J
In view of the change in roaster, post before regular
Bench after obtaining necessary orders from My
Lord the Hon‟ble the Chief Justice.
___________
CPK, J
___________
CMR, J
Skmr/SM.
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Crl.A.No.952 of 2006
PROCEEDING SHEET
Sl.N
o ORDER
DATE
05. 07.10.2020 CPK, J
It is informed that Smt. M.Renuka, learned
Standing Counsel for ACB is infected with Covid and
she is in quarantine.
Post on 21.10.2020.
___________
CPK, J
Rd
