Garikimukkala Chiranjeevi Ratna Gopal vs Kesapatnapu Narayana Das
2024 Latest Caselaw 4956 AP

Andhra Pradesh High Court - Amravati

Garikimukkala Chiranjeevi Ratna Gopal vs Kesapatnapu Narayana Das on 1 July, 2024

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                               Crl.A.No.236 OF 2018

                               PROCEEDING SHEET

Sl.                                                                     OFFICE
        DATE                              ORDER
No.                                                                      NOTE
3.    01.07.2024   AVRB,J:

                                     I.A.No.1 of 2024
                         Heard.
                         Perused the grounds.
                         Leave is granted to file the Appeal.
                         Registry is directed to take further steps.

                                     I.A.No.2 of 2024
                           At request of learned counsel for the
                   petitioner/appellant, filing of certified copy of
                   judgment of the trial court is dispensed with for
                   the time being.

                                   Crl.A.No.236 of 2018
                          List the matter after four (04) weeks.
                          In the mean time, issue notice to the
                   respondent No.1.

_________ AVRB,J

SAB