Revu Radha Krishna vs The State Of A.P,
2024 Latest Caselaw 9248 AP

Andhra Pradesh High Court - Amravati

Revu Radha Krishna vs The State Of A.P, on 4 October, 2024

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                                 Crl.P.No.2201 of 2024

                               PROCEEDING SHEET

Sl.
No      DATE                                                                OFFICE
                                          ORDER

NOTE

4. 04.10.2024 VJP, J

At request of learned counsel for the Petitioner for hearing about the maintainability of this petition before this Court in the light of judgment of a Coordinate Bench of this Court in Crl.RC.Nos.1137 & 1247 of 2017, dt: 01.11.2017, wherein it is clearly held that any interim order passed in DVC the appeal would lie U/s 29 before the District Court.

List the matter immediately after Dussehra Vacation-2024.

Interim order granted earlier is extended till then.

______ VJP, J krk