Special Magistrate vs Unknown
2022 Latest Caselaw 5859 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                     MAIN CASE NO.: Crl.A.No.387 of 2022
                              PROCEEDING SHEET

Sl.                                                                      OFFICE
        Date                              ORDER
No.                                                                       NOTE

02    30.08.2022   SRS,J
                                     I.A.No.2 of 2022

                           This petition is filed to condone the delay
                   of 140 days in filing the appeal against the
                   judgment,      dated   04.02.2022     passed    in
                   C.C.No.1561 of 2019 on the file of learned V
                   Special Magistrate, Visakhapatnam.
                           Issue notice to respondent No.2.

Learned counsel for the petitioner is permitted to take out personal notice on respondent No.2 through RPAD and file proof of service by 21.09.2022.

Post on 21.09.2022.

___________ SRS, J IKN