Y.V.Raghunandan vs The State Of Andhra Pradesh
2022 Latest Caselaw 8913 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

               MAIN CASE No. Crl.P.No.9232 of 2022
                           PROCEEDING SHEET
Sl.                                                                  Office
                                     ORDER

No    DATE                                                           Note
1   21.11.2022 RRR, J
                    Learned   Public      Prosecutor   has   taken

notice on the 1st respondent and seeks time to obtain instructions.

Issue notice to the 2nd respondent.

The learned counsel for the petitioner is permitted to take out personal notice to the 2nd respondent by RPAD and file proof of service by the next date of hearing.

Post on 25.01.2023.

As the firm has not been made a party in the compliant and in view of the Judgment of the Hon'ble Supreme Court of India in 2012 5 SCC 661, there shall be stay of all further proceedings in C.C.No.3361 of 2021 on the file of the IV Additional Chief Metropolitan Magistrate Vijayawada, pending further orders.

__________ RRR, J BSM