Muppavarapu Veeraiah Chowdary, vs Sri Valluru Sreeramurthy,
2023 Latest Caselaw 1523 AP

                HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

      MAIN CASE No.: Criminal Revision Case No.1032 of 2006

                              PROCEEDING SHEET

Sl.                                                                       OFFICE
No       DATE                             ORDER                            NOTE

9.    17.03.2023   Dr.VRKS,J

                         No      representation   for    the   revision
                   petitioner.
                         Learned counsel for the respondents is

in attendance.

The matter has been coming up for hearing reply arguments on behalf of the revision petitioner.

Since there is no representation, it is recorded that there are no more arguments for the respondents to be submitted.

Arguments concluded. Judgment reserved.

_____________ Dr.VRKS,J

ANI