Andhra Pradesh High Court - Amravati
Kamakshi Extractions, vs Maksen Spinners, on 23 August, 2024
FRIDAY THE TWENTY THIRD DAY OF AUGUST
TWO THOUSAND AND TWENTY FOUR
"PRESENT:
CRIMINAL APPEAL NO: 549 OF 2024
Between:
Kamakshi Extractions, Rep. by its Partner G. Veerabhadrudu, Sfo Krishna
Moorthy, aged 5 years, Oce Cotton Merchants, Rfo DYC Compound Proddatur
Post, Kadapa District, AP.
Appallant/Respondent/Compilainant
AND
1. Maksen Spinners, Rep. by its Managing Partner V. Sreenivasan Ro
Pampatt Road, Peadampalli Past, Coirmbattore-18, Tamilnadu.
he
V. Sreenivasan, S/o. Venkatapathi, Aged about 43 years. Managing
Pariner of Maksen Spinners, Rvo LL38, No 1, Co-Operative Gatony, Perks
school Road, Rajiv Gandhi Nagar, Uppifipate iayam, Goimbatiore-15,
Taminadu State.
Respondenis/Anpellanis/Accused
3. The State of Andhra Pradesh, Rep by is Public Prasecutor, High Court of
Andhra Pradesh at Amaravathi.
Respondent
WHEREAS the Aspellant above named through Hs Advocate SRI M
VENKATA RAMANA REDDY presented this Petifion under Section 419 £4 of
BNSS RAv. Section 27S (4) of CrP.C. praying that in the circumstances stated in
the affidavit fled in support of the Criminal Petition, the High Court may be
Meased ta allow the Appeal by setting aside the Judgment dated 70.05 27004
was wae Re
passed in Cr A No. OF of 2080 on the Me of Principal Sessions Judas, Kadapa,
YSR Kacdana Distric
AND WHEREAS the High Court upon perusing the petition and
memorandum of grounds filed herein and upon hearing the arguments of Si M
VENKATA RAMANA REDDY Acvocats for the Petifoner, ASSISTANT PUBLIC
PROSECUTOR far the Respondent No.3, directed issue of nofice fo ihe
Respondent Nos. 1&2 herein to show cause as to why this CRIMINAL APPEAL
should not be admitted
You Vi
Maksen Spinners, Rep. by its Managing Partner V. Sreenivasan Ro
Pampatti Road, Peadampalll Past Oo imbatiors-16 Tamilnadu.
A
= V. Sreenivasan, S/o. Venkatapathy, Aged about 43 years. Managing
Pariner of Maksen Spinners, R/o U38, No 4, Co-Operative Colony, Perks
school Read, Rajiv Gandhi Nagar, U Ipniipalayam, Colmbsttore-15,
Tamlinadu State.
are be and hereby directed to show cause either appearing in person or through
an Advocate, as fo why in the circumstanoss set out in the betiior and the
memorandum of grounds Med therewi ihtcopy enclosed } this CRININAL
APPEAL should nat be admitted on or before 20.06 2024 to which date the cass
Stands posted for hearing.
The Court made the folowing order:
"lgsue notice to the Respondent Nos. f and 2? .
Learned counsel for the Appellants} is permitted to take out
Personal notice on Respondent Nos.1 anc 2? through RPAD/Courler and fils
roof of the same.
SS
Ta,
aa oO
List the matter on 20.09.2034,"
Sab G. MELA NAIDU
ASSISTANT REGISTRAR
WTRUE COPY /!
SE "OTION ¢ GER
Maksen Spinners, Rep. by its Managing Partner V. Sreenivasan Rio
Pampatti Road, Peedampalli Post, Caimbattore-16, Tamiinadu,
V. Sreenivasan, S/o. Venkatapathi, Aged about 43 years. Managing
Partner of Maksen Spinners, Rio U.38, No 1, Co-Operative Galony, Parks
achoo!l Road, Rajiv Gandhi Nagar, Uppifin palayam, Coimbattore-15,
Tamilnadu State.(1 & 2 by RPAD- along with a capy of petition and
memorandum of grounds}
One GC fo SRI M VENKATA RAMANA REDDY Advocate fORUC]
Two COs to PUBLIC PROSECUTOR, High Court of A. PROUT)
One spare copy
HGH GOURT
YIP ol
DATE 2S a 2024
LIST THE MATTER ON 20.09.2024
NOTICE BEREORE ADNNS SION
GRLA.No.S49 of 2024
