Andhra Pradesh High Court - Amravati
National Insurance Company Ltd vs M. Narayana Swamy on 26 April, 2022
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: M.A.C.M.A.No.201 of 2019
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
12. 26.04.2022 SRS,J
I.A.NO.1 of 2019
At request of learned counsel for the
petitioner/s, list on 15.06.2022, for taking steps to
bring the legal representatives of deceased respondent
No.1 on record.
_______ SRS, J ikn HIGH COURT OF ANDHRA PRADESH MAIN CASE NO.:Crl.P.No.4271 of 2020 PROCEEDING SHEET Sl.No. Date ORDER OFFICE NOTE
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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