Andhra Pradesh High Court - Amravati
M/S. Vapi Care Pharma Pvt.Ltd., 2 Others vs The State Of A.P. on 18 February, 2025
HIGHCOURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No: Crl.R.C.No.1680 of 2008 PROCEEDING SHEET Sl. DATE ORDER OFFICE No. NOTE
06. 18.02.2025 Dr.YLR,J No representation for the petitioners, even posted as last chance.
Issue Non Bailable Warrant through the Superintendent of Police concerned to the revisionists 1 to 3.
The Assistant Director, Drugs and Cosmetics, Guntur, is directed to submit the status of accused Nos.2 and 3 in C.C.No.226 of 2004 on the file of the I Additional Judicial First Class Magistrate, Tenali.
Post on 25.03.2025.
__________ Dr.YLR,J sj