Supreme Court - Daily Orders
Mamidi Anil Kumar Reddy vs The State Of Andhra Pradesh on 21 July, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.28 COURT NO.8 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 8180/2023
(Arising out of impugned final judgment and order dated 23-11-2022
in CRLP No. 2768/2022 passed by the High Court of Andhra Pradesh at
Amravati)
MAMIDI ANIL KUMAR REDDY Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH & ANR. Respondent(s)
(IA No.107174/2023-CONDONATION OF DELAY IN FILING and IA
No.107172/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.107176/2023-CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS )
WITH
Diary No(s). 8431/2023 (II)
(IA No.107009/2023-CONDONATION OF DELAY IN FILING and IA
No.107003/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.107010/2023-CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS)
Date : 21-07-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. D. Mahesh Babu, AOR
Mr. Suresh Kumar Potturi, Adv.
Mr. Shishir Pinaki, Adv.
Mr. Dhanaeswar Gudapalli, Adv.
Mr. Desam Sudhakara Reddy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable after four weeks. Let notice be served upon the standing counsel for the State as well.
In the meantime, further proceedings pending before Signature Not Verified Digitally signed by the trial Court shall remain stayed. NEETA SAPRA Date: 2023.07.25 17:06:06 IST Reason: (NEETA SAPRA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)