Andhra Pradesh High Court - Amravati
M/S. Vapi Care Pharma Pvt.Ltd., 2 Others vs The State Of A.P. on 19 March, 2025
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No: Crl.R.C.No.1680 of 2008 PROCEEDING SHEET Sl. DATE ORDER OFFICE No. NOTE
07. 19.03.2025 Dr.YLR,J I.A.Nos.1 and 2 of 2025 These Interlocutory Applications have been filed for recall of N.B.W. issued to petitioner Nos.1 to 3.
For the reasons mentioned in the petitions, the N.B.Ws issued against the petitioner Nos.1 to 3 are recalled.
Accordingly, the I.As. are allowed.
__________ Dr.YLR,J Crl.R.C.No.1680 of 2008 Post on 16.04.2025 for advancing the arguments of learned counsel for the petitioners.
__________ Dr.YLR,J sj