Heard Learned Counsel For The vs Learned Counsel For The Appellant ...
2023 Latest Caselaw 3704 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE: S.A.No.329 of 2023

                                 PROCEEDING SHEET

Sl.No                                                                        Office
         DATE                             ORDER                              Note
1.      25.07.2023 UDPR, J
                                      I.A.No.1 of 2023
                        Heard learned counsel for the appellant.
                        Learned counsel for the appellant submits
                  that, pursuant to the impugned Judgment in
                  A.S.No.270 of 2019 on the file of Special Sessions
                  Judge for SC & ST Cases-cum-XI Additional
                  District   &    Sessions      Judge,   Visakhapatnam,
                  E.P.No.156 of 2021 was filed and the matter is
                  posted to 27.07.2023 for delivery. In that view,
                  there shall be stay of all further proceedings
                  pursuant to the Judgment in A.S.No.270 of 2019
                  till 10.08.2023.
                                                              _________
                                                               UDPR, J

                                     S.A.No.329 of 2023
                        Learned       counsel   for   the   appellant   is
                  permitted to take out personal notice on the
                  respondent and file proof of service.

List on 10.08.2023.

_________ UDPR, J

Note: issue cc on 26.07.2023 B/o:PGT