Nalam Traders vs M/S. Venkataramana Traders The ...
2023 Latest Caselaw 661 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
             MAIN CASE No. CRLRC. No.561 of 2007
                       PROCEEDING SHEET
Sl. DATE                           ORDER                            OFFICE
No.                                                                 NOTE
25. 07.02.2023   Dr. VRKS,J

                        Learned counsel for revision petitioner
                 and learned Public Prosecutor for respondent

No.1 are in attendance.

Heard arguments in continuation.

Respondent No. 1/accused though he is defended by the learned counsel has not been in attendance this day as well as in earlier occasions.

It is in these circumstances, it is recorded that there are no arguments for respondent No.1 to submit.

Arguments from both sides are concluded.

List the matter on 08.02.2023 'for judgment'.

___________ Dr. VRKS, J

MVK