Smt. Boggarapu Savitramma, vs Smt Boggarapu Chandrakala,
2021 Latest Caselaw 3142 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: S.A.No.296 of 2021
                                PROCEEDING SHEET
Sl.   Date                                ORDER                             OFFICE
No.                                                                          NOTE
03 23.08.2021

MVR,J

Heard Sri B.S.Reddy, learned counsel for the appellants. The learned counsel represents that against the same decree and judgment of the appellate Court, S.A.No.215 of 2021 is preferred by one of the defendants, which was admitted.

List this second appeal along with S.A.No.215 of 2021.

_____ MVR,J I.A.No.1 of 2021

In the meantime to file certified copy of the decree and judgment of the trial Court.

_____ MVR,J RR