Andhra Pradesh High Court - Amravati
Aitha Vijaya Kumar vs Kampa Siva Pratap on 18 August, 2022
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: Crl.A.No.363 of 2022
PROCEEDING SHEET
Sl. Date ORDER OFFICE
No. NOTE
2. 18.08.2022 RC, J
Admit.
Notice.
Learned counsel for the petitioner is
permitted to take out personal notice to the 1st
respondent by registered post with
acknowledgment due and file proof of service.
Post after two weeks.
________ RC, J SPP