M/S. Pentagon Labs Limited, vs The State Of Andhra Pradesh,
2023 Latest Caselaw 4222 AP

             HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

      MAIN CASE No.: Crl.P.No.6124 of 2022


                               PROCEEDING SHEET

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NO.                                                                                NOTE
4)     12.09.2023 SRK, J

                         Learned Assistant Public Prosecutor takes notice
                  for respondent No.1 and seeks time to get instructions

in the matter.

Issue notice to respondent No.2.

Learned counsel for the petitioners is permitted to take out personal notice to respondent No.2 by RPAD and file proof of service before the Registry within a period of three (3) weeks.

In terms of interim order passed in the State of Andhra Pradesh v. M/s. Seasons Healthcare limited by the Hon'ble Supreme Court in Special Leave Petition arising out of impugned final judgment and order dated 18.04.2022 in Crl.P.No.2340 of 2022 on the file of this Court, there shall be interim stay of all further proceedings including appearance of the petitioners herein in CC No.435 of 2021 on the file of the learned Additional Judicial Magistrate of First Class, Pulivendula, YSR Kadapa district, for a period of eight (8) weeks.

List the matter after six (6) weeks.

                                                                        ______
                                                                        SRK, J
                  Nsr





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