C Nagamma vs C Ayyamma
2021 Latest Caselaw 3024 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: AS No. 164 of 2021

                           PROCEEDING SHEET

Sl.
                                        ORDER

No      DATE
                                                                        Transferr
06.   13.8.2021   CPK, J & BKM, J                                       -ed to I/O
                                                                        folder
                                                                        before
                                   I.A.No. 1 of 2021                    correction
                                                                             AMD

Heard Sri P.Rajasekhar, learned counsel for the petitioners/appellants.

Sri Manoj Maharaj Ganji, learned counsel for the respondents gave up his vakalath for the respondent, which is evident from the docket proceedings dated 09.08.2021. On that day, a representation was made that if time is granted, parties will engage another counsel.

Today there is no representation for the respondents.

Having regard to the facts and circumstances of the case and considering the submissions of the learned counsel for the petitioners, leave is granted to bring the legal representatives of the deceased, 4th respondent, on record.

Accordingly, IA is allowed.

___________ CPK, J

___________ BKM, J

Contd..

I.A.No. 2 of 2021 Heard learned counsel for the petitioners. Having regard to the facts and circumstances of the case and considering the submissions, all further proceedings pursuant to the Decree and Judgment dated 27.12.2019 passed in OS No.70 of 2011 on the file of the Court of IV Additional District Judge, Kurnool, shall go on except passing of final decree, which shall be subject to payment of costs within two weeks from today.

List on 03.09.2021.

___________ CPK, J

___________ BKM, J Mjl/*