N.Murali Krishna, Vijayawada., vs Nadella Rajya Lakshmi, ...
2023 Latest Caselaw 611 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                     MAIN CASE : CRLA.No.545 of 2016
                           PROCEEDING SHEET

Sl.      Date                             ORDER                                OFFICE
No.                                                                             NOTE

      03.02.2023   VJP,J

                         Learned counsel for the appellant and
                   respondent are present.

As seen from the docket, notice has not been served on respondent No.1 who is accused.

The present appeal is against the Judgment of acquittal.

The learned counsel for the appellant is requested to serve personal noticeto the respondent No.1 by registered post with acknowledgment due and file proof of service.

As the matter is of the year 2016, post on 17.02.2023 for final hearing.

_______ VJP,J MSI