Andhra Pradesh High Court - Amravati
Sivva Kamaraju Setty Vzm vs Terli Srihari Rao Vizinagaram on 11 September, 2024
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: S.A. No.704 of 2000
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
19. 11.09.2024 TMR, J
Learned counsel for the appellants states
that appellant No.2 died on 10.02.2020. So far
steps have not been taken to implead the legal
representatives of the appellant No.2.
At request of the learned counsel for the
appellants, Post after two weeks.
Appellants are directed to take steps by the
next date of hearing, otherwise the appeal shall be
abated against appellant No.2.
_________
TMR, J
MVA
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.:Crl.P.No.4271 of 2020
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
1.05.10.2020 LK,J ______ LK, J IKN HIGH COURT OF ANDHRA PRADESH MAIN CASE NO.:
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PROCEEDING SHEET Sl.No. Date ORDER OFFICE NOTE 05.10.2020 LK,J ______ LK, J IKN HIGH COURT OF ANDHRA PRADESH MAIN CASE NO.: Crl.P.No. of 2020 PROCEEDING SHEET Sl.No. Date ORDER OFFICE NOTE 17.08.2020 LK,J At request of learned Additional Public Prosecutor, post after one week for obtaining instructions.
Print the name of Sri Suresh Kumar Routhu, learned Special Public Prosecutor for NCB.
_____ LK, J IKN/KA HIGH COURT OF ANDHRA PRADESH MAIN CASE NO.: Crl.P.No. 2253 + 2273 of 2020 PROCEEDING SHEET Sl.No. Date ORDER OFFICE NOTE 17.08.2020 LK,J Learned counsel for the petitioners submits that he has filed some material papers vide S.R.No.25179 of 2020.
List the matter on 20.08.2020. Registry is directed to place all the papers filed by the learned counsel on record.
_____ LK, J IKN/KA