Citation : 2021 Latest Caselaw 3021 AP
Judgement Date : 12 August, 2021
HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI
MAIN CASE: SECOND APPEAL No.379 of 2021
PROCEEDING SHEET
Sl. Date ORDER OFFICE
No. NOTE
2. 12.8.2021 MVR,J
I.A. No.1 of 2021
Heard.
This is an application to condone the delay of
238 days in resubmission of the appeal memo.
Considering the reasons assigned in the
affidavit filed in support of this petition, the delay is
condoned.
This petition is allowed. No costs.
________
MVR,J
Second Appeal No.379 of 2021
Heard learned counsel for the appellants.
Considering the decrees and judgments of the trial
Court as well as the first appellate Court since the
following substantial question of law arises for
determination in this second appeal, Admit:
Whether the Courts below justified in
following the settled principle of law that
incidental title can be adjudicated in the
suit seeking for simplicitor injunction to
show the possession as on the date of
filing the suit is authorized or not?
Issue notice to the respondents to submit
arguments in respect of the above substantisl questions of law (Arulmighu Nellukadai Mariamman Tirukkoil vs. Tamilarasi (dead) by LRs., Air 2019 SC 3027 followed).
List during the 1st week of November 2021.
________ MVR,J I.A. No.2 of 2021 Notice.
List during the 1st week of November 2021.
________ MVR,J vasu
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