Unknown vs High Court Of Andhra Pradesh
2024 Latest Caselaw 7186 AP

Andhra Pradesh High Court - Amravati

Unknown vs High Court Of Andhra Pradesh on 13 August, 2024

                 HIGH COURT OF ANDHRA PRADESH
            MAIN CASE No: Crl.A.(S.R.) No.7202 of 2024
                             PROCEEDING SHEET

SL.   DATE                             ORDER                             OFFICE
NO.                                                                       NOTE
02. 13.08.2024   VJP, J
                                     I.A.No.1 of 2024
                        Learned counsel for the Appellant(s)
                 would submit that they intend to not press the
                 petition and the same is endorsed on the
                 petition.
                        Recording the same, the petition is
                 dismissed as not pressed.
                                                            ______
                                                            VJP, J

                                  I.A.No.2 of 2024
                        This petition is filed by the Petitioner(s),
                 seeking to grant leave to prefer appeal against
                 the judgment in C.C.No.452 of 2019 on the file
                 of the Court of Special Magistrate of First Class,
                 Excise Court, Ongole, Prakasam 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

                                                             Cont....
 SL.   DATE                       ORDER                         OFFICE
NO.                                                             NOTE
                      Crl.A.(S.R.) No.7202 of 2024
                   Issue notice to Respondent Nos.2 and 3.

Learned counsel for the Appellant(s) is permitted to take out personal notice on Respondent Nos.2 & 3 through RPAD/Courier and file proof of the same.

List the matter on 12.09.2024.

_______ VJP, J PND