Manappuram General Finance And Leasing ... vs The State Of Ap
2024 Latest Caselaw 8461 AP

Andhra Pradesh High Court - Amravati

Manappuram General Finance And Leasing ... vs The State Of Ap on 13 September, 2024

HIGH COURT OF ANDHRA PRADESH Main Case No: W.P.No.20261 of 2024 PROCEEDING SHEET Sl. OFFICE No. Date ORDER NOTE

01. 13.09.2024 BVLNC,J

Heard learned counsel for petitioner. The main grievance of the learned counsel for the petitioner is relating to non-registration of F.I.R. by the police.

Learned Assistant Government Pleader for Home sought time for getting instructions.

List the matter after two (02) weeks.

Meanwhile, police are directed to follow the judgment of Hon'ble Apex Court in Lalita Kumari vs Govt.of U.P. & Ors1 .

________ BVLNC,J Pmk

(2013) 14 SCR 713.