Andhra Pradesh High Court - Amravati
Ms.Ganta Kavitha Devi vs The State Of Andhra Pradesh on 9 November, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No.Crl.P.No.8827 of 2022
PROCEEDING SHEET
Sl. Office
ORDER
No DATE Note 1 09.11.2022 RRR, J The learned Public Prosecutor has taken notice for the 1st respondent/State.
The learned counsel for the petitioners is permitted to take out personal notice to the 2nd respondent by RPAD and file proof of service by the next date of hearing.
In view of the contentions that the cheque itself was an invalid cheque on the date of presentation, due to merger of the cheque issuing bank, there shall be stay of all further proceedings in C.C.No.911 of 2022 for a period of six (06) weeks.
Post on 06.12.2022.
________ RRR, J MJA 2