Andhra Pradesh High Court - Amravati
Kadali Satyanarayana vs Gubbala Styavathi on 17 August, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: A.S. No.182 of 2022
PROCEEDING SHEET
Sl. Office
DATE ORDER
No Note
1. 17.08.2022 BSB, J
I.A.No.1 of 2022
This petition is filed to stay of all further
proceedings in the appeal suit against the judgment and
decree in O.S. No.72 of 2014, dated 29.11.2021, on the file
of the learned II Additional District Judge, Amalapuram.
Learned counsel for the appellant/plaintiff
represented that for the time being, the petition is not
pressed and requested to permit him to take out personal
notice to respondents/defendants in the appeal.
[ ________ BSB, J A.S.No.182 of 2022 Learned counsel for the appellant/plaintiff is permitted to take out personal notice to respondents 1 and 2 in the appeal through RPAD and file proof thereof in the Registry.
Post on 27.09.2022.
________ BSB, J AKN