Kandavalli Prabhakara Rao ... vs State Of Andhra Pradesh,
2022 Latest Caselaw 2461 AP

                     HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: Crl.P.No.3597 of 2022
                              PROCEEDING SHEET
Sl.No.     Date                            ORDER                          OFFICE
                                                                           NOTE
 01.     06.5.2022   DR,J

                            In view of the observations made by the
                     Hon'ble Supreme Court in the judgment
                     reported in between Amarsang Nathaji as
                     Himself and as Karta and Manager vs.
                     Hardik     Harshadbhai       patel   and   others
                     (Civil Appeal No.11120 of 2016), there shall
                     be stay of all further proceedings including
                     appearance       of    the      petitioenrs     in
                     C.C.No.677/2021 on the file of the learned VII
                     Additional Judicial First Class Magistrate,
                     Rajamahendravaram, for a period of eight (08)
                     weeks.
                            Learned standing counsel appearing on
                     behalf of the respondent is directed to file

counter.

Post after six (06) weeks.

_______ DR, J RD