Gummadi Stalin Babu vs The State Of Andhra Pradesh,
2023 Latest Caselaw 5993 AP

Andhra Pradesh High Court - Amravati

Gummadi Stalin Babu vs The State Of Andhra Pradesh, on 11 December, 2023

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE: SECOND APPEAL No.631 of 2023

                        PROCEEDING SHEET
Sl.                                                                     OFFICE
No. DATE                              ORDER                              NOTE

 1. 11.12.2023 NJS, J
                               I.A. No.2 of 2023
                    Heard.
                    For the reasons stated in the affidavit
              filed in support of the petition, the delay in
              representation is condoned.
                    Accordingly, I.A.No.2 is ordered.
                               I.A. No.3 of 2023
                    Filing of certified copy of the judgment is
              dispensed with for the present.
                              I.A. No.1 of 2023
                    Issue notice to the respondents.

Learned counsel for the petitioner is permitted to take out personal notice on the respondents by registered post with acknowledgement due and file proof of service in the Registry, by the date of next adjournment.

List on 09.1.2024.

_______ NJS, J vasu