Ponnavinay Kumar vs The State Of Andhra Pradesh
2022 Latest Caselaw 2458 AP

HIGH COURT OF ANDHRA PRADESH MAIN CASE NO.: Crl.P.No.3601 of 2022 PROCEEDING SHEET Sl.No. Date ORDER OFFICE NOTE

01. 06.5.2022 DR,J

Learned Assistant Public Prosecutor takes notice on behalf of R1 and requests time for getting instructions.

Petitioners are permitted to take out personal notice on R2 through RPAD and file proof of service into Registry.

In view of the orders passed by the Superior Court of the State of Arizona vide judgment and decree of dissolution of marriage, there shall be stay of all further proceedings including appearance of the petitioners in DVC No.44/2019 on the file of the learned VI Additional First Class Magistrate, Rajamahendravaram.

Post after summer vacation, 2022.

_______ DR, J RD