HIGH COURT OF ANDHRA PRADESH MAIN CASE: S.A. No. 24 of 2009 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
11. 16.06.2022 RNT, J I.A. No. 1 of 2022 Considered the facts and reasons stated in letter dated 28.05.2022 of the I Addl. Junior Civil Judge, Tenali.
Six months further time, as prayed, is granted for disposing of O.S. No. 720 of 2002, in terms of the Judgment dated 20.11.2019.
The application stands disposed of.
_________ RNT, J Dsr