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Andhra Pradesh High Court - Amravati

Vasamsetti Krishna Naresh vs The State Of Andhra Pradesh on 8 December, 2021

                         HIGH COURT OF ANDHRA PRADESH
                       MAIN CASE NO.: Crl.R.C.No.145 of 2020
                                  PROCEEDING SHEET

Sl.No.     Date                               ORDER                               OFFICE
                                                                                   NOTE

  2.     08.12.2021   DR,J

                             Learned    counsel   appearing   on   behalf   of
                      proposed respondent No.2 sought adjournment on the

ground that the matter is comprosmised between the parties and joint memo is filed.

As prayed, post on 15.12.2021, for appearance of the parties.

______ DR,J ikn HIGH COURT OF ANDHRA PRADESH MAIN CASE NO.:Crl.P.No.4271 of 2020 PROCEEDING SHEET Sl.No. Date ORDER OFFICE NOTE

1. 05.10.2020 LK,J ______ LK, J IKN HIGH COURT OF ANDHRA PRADESH MAIN CASE NO.:

PROCEEDING SHEET Sl.No. Date ORDER OFFICE NOTE 05.10.2020 LK,J ______ LK, J IKN HIGH COURT OF ANDHRA PRADESH MAIN CASE NO.:
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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