Alla Nagireddy Kurnool vs G.Narayana Reddy Mahaboobnagar
2021 Latest Caselaw 2925 AP

HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI MAIN CASE No.: S.A.No.1090 of 1998

Sl. OFFICE No. Date ORDER NOTE

06.08.2021 MVR,J I.A.No.1 of 2021 This petition is closed being unnecessary having regard to nature of I.A.No.1 of 2018.

______ MVR,J I.A.No.1 of 2018

Heard. In fact, the mistake is committed by the Registry of this Court in giving proper description of the Court from which this matter has arisen. Therefore, owning of the responsibility and not to leave this matter for the petitioners to point out, this Court has to necessarily direct amendment as requested in I.A.No.1 of 2018.

Accordingly, this petition is allowed. Registry is directed to carry out necessary amendment not only in the judgment but also in the decree in the second appeal as well as all connected orders and decrees.

______ MVR,J Rns