Andhra Pradesh High Court - Amravati
Santhapuri Venkata Jagannadha Rao vs Musunuru Rajya Lakshmi on 8 December, 2021
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: Crl.R.C.No.414 of 2021
PROCEEDING SHEET
Sl.No. Date ORDER OFFICE
NOTE
03. 08.12.2021 DR,J
I.A.No.3 of 2021
This petition is filed seeking extension of time
granted in order, dated 19.07.2021 passed in I.A.No.2
of 2021 in Crl.R.C.No.414, for depositing the amount
by further four weeks.
In view of the reasons mentioned in the affidavit
filed in support of the petition, this I.A. is allowed and
the petitioner shall deposit the amount as directed by
this Court by order dated 19.07.2021 passed in
I.A.No.2 of 2021, within two weeks from today.
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DR,J
ikn
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.:Crl.P.No.4271 of 2020
PROCEEDING SHEET
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NOTE
1.05.10.2020 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.
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