Andhra Pradesh High Court - Amravati
The Govt Of Ap., Revenue Exciseiii ... vs M/S.Gowda Brandy Shop, Gudur,Nellore on 8 May, 2023
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HIGH COURT OF ANDHRA PRADESH : AMARAVATI
MAIN CASE: W.A.No.1273 of 2008
PROCEEDINGS SHEET
Sl. DATE ORDER OFFICE
No. NOTE
(Through physical mode)
10. 08.05.2023
As it was reported that the learned counsel for the
respondent/writ petitioner is no more, notice was ordered to the
respondent. Personal notice was also permitted.
The memo of proof of service filed by the appellants would indicate that the notice was served personally on the respondent/writ petitioner.
Despite service of notice, none appeared for the respondent/writ petitioner.
Post this matter for final hearing in the week commencing 10.07.2023.
The name of Mr. Bollepalli Sai Ram Goud, learned counsel, be deleted from the cause-list.
PRASHANT KUMAR MISHRA, CJ NINALA JAYASURYA, J Nn