M/S. Sr Minerals vs M/S. Viswa Jyothi Exim And Logisticsp ...
2023 Latest Caselaw 5614 AP

Andhra Pradesh High Court - Amravati

M/S. Sr Minerals vs M/S. Viswa Jyothi Exim And Logisticsp ... on 27 November, 2023

                  HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

      MAIN CASE No.: CRL.R.C. No.1090 of 2023
                                  PROCEEDING SHEET

SL.        DATE                            ORDER                          OFFICE
NO.                                                                        NOTE
1.

27.11.2023 TMR, J I.A.No.1 of 2023 This application is filed to condone delay of 86 days in representing Crl.R.C.(SR) No.8063 of 2023.

Heard learned counsel for the petitioner and perused the affidavit filed in support of the petition.

Learned Assistant Public Prosecutor submitted that appropriate orders be passed.

For the reasons stated in the affidavit filed in support of the petition, delay of 639 days is condoned.

Accordingly, the petition is allowed.

______ TMR, J

Heard.

Admit.

Notice.

Post the revision after one (01) week.

                                                         ______
                                                         TMR, J




SL.   DATE                               ORDER                              OFFICE
NO.                                                                          NOTE



                   This   is    an       application   filed   by    the

petitioners seeking to suspend the operation of judgment dated 31.10.2016 in C.C.No.467 of 2015 on the file of the Court of Special Magistrate-IV, Visakhapatnam, as confirmed in Crl.A.No.486 of 2016 on the file of the Court of II Additional Metropolitan Magistrate, Visakhapatnam, dated 20.06.2023 and to enlarge the petitioner on bail.

At request of learned counsel for the petitioner, post after one week.

                                                               ______
                                                               TMR, J

             SAB




SL.   DATE       ORDER                    OFFICE
NO.                                        NOTE