Andhra Pradesh High Court - Amravati
M/S Shilpa Electrification vs The Indian Fruits Private Limited on 12 March, 2025
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: COMCA.No.25 of 2024
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
9. 12.03.2025 RNT,J & MRK,J
It is an admitted appeal.
2. Time was granted for filing counter on
14.10.2024, 04.11.2024, 18.11.2024, 02.12.2024
and 16.12.2024.
3. Today also request has been made on
behalf of learned counsel for the respondents for
further time to file counter affidavit.
4. Post after four (04) months.
______ RNT,J ______ MRK,J AG