This Petition Is Filed By The vs Learned Counsel For The Appellant(S) Is
2024 Latest Caselaw 6909 AP

Andhra Pradesh High Court - Amravati

This Petition Is Filed By The vs Learned Counsel For The Appellant(S) Is on 8 August, 2024

                   HIGH COURT OF ANDHRA PRADESH
             MAIN CASE No: Crl.A. (S.R.) No.6956 of 2024
                            PROCEEDING SHEET

SL.   DATE                             ORDER                             OFFICE
NO.                                                                       NOTE
01. 08.08.2024   VJP, J
                                  I.A.No.1 of 2024
                       This petition is filed by the Petitioner(s),
                 seeking to grant leave to prefer appeal against
                 the judgment in C.C.No.127 of 2018 on the file
                 of the Judicial Magistrate of First Class, Special
                 Mobile Court, Nellore, S.P.S.R. Nellore District.
                       Heard.
                       Considering the reasons mentioned in the
                 affidavit and in the interest of justice, petition is
                 allowed.
                       Registry is directed to take further steps
                 in numbering the case.
                                                            ______
                                                            VJP, J
                          Crl.A. (S.R.) No.6956 of 2024
                       Learned counsel for the Appellant(s) is
                 permitted to take out personal notice on
                 Respondent No.2 through RPAD/Courier and

file proof of the same.

List the matter on 28.08.2024.

_______ VJP, J PND