Andhra Pradesh High Court - Amravati
M/S. Brawn Laboratories Limited vs The State Of Andhra Pradesh on 5 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
\ IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MONDAY, THE FIFTH DAY OF OCTOBER, TWO THOUSAND AND TWENTY : PRESENT : aT Ry THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI 2s. ~ LA. NO. 1 OF 2019 hea | IN CRL. P.No. 6442 of 2019 Between: 4. Mis. Brawn Laboratories Limited, 13, New Industrial Township, Faridabad -- 121 001, rep by its Authorised Signatory (A1) 2. A.K.Gupta, Director, S/o. Sh. Shri Ram Gupta (A2) 3. Smt. Brij Bala Gupta, S/o. Adarsh Kumar Gupta (A3) _Petitioners/Accused 1,2,3 AND The State of Andhra Pradesh, through Drug inspector, Chirala, Prakasam District, rep. by Public Prosecutor, High Court of AP. at Amaravathi. . 'Respondent/Complainant . Petition under Section 482 of Cr.P.C. praying that in the circumstances stated in the memorandum of grounds filed herein, the High Court may be pleased to grant stay of all further proceedings including Appearance of the Petitioners/Accused 1 to 3 in CC.No. 43 of 2013 on the file of Addl. Munsif Magistrate, Chirala, Prakasam District in the interest of justice, pending disposal of Cri.P.No. 6442/2019 on the file of the High Court. The Petition coming on for hearing upon perusing the petition and grounds filed herein and the order of the High Court dated 11-11-2019, 09-12-2019 ,07- 01-202 and 27-01-2020 made herein and upon hearing the arguments of Sri K.Maheswara Rao Kuncheam, Advocate for the Petitioners and of the Public Prosecutor for the Respondert, the Court made the following ORDER:
(Through Video Conferencing) "Heard learned counsel for the parties Interim order passed earlier shall remain in operation until further orders.
immediately on resumption of physical hearing, the case be listed for further orders."
. a Prakasa Rao | TRUE COPY // : Sd YE STRAR | sec TION OFFICER To The Addl. Munsif Magistrate, Chirala, Prakasam District The Drug Inspector, Chirala, Prakasam District. Two CCs to the Public Prosecutor, High Court, A.P.(OUT) One CC to Sri K. Maheswara Rao Kuncheam, Advocate (OPUC) One Spare copy.
akon > HIGH COURT HC,J DATED:05/10/2020 ORDER | CRLP.No.6442 of 2019 INTERIM ORDER EXTENDED