Nagabhairava Midhun Mohan vs Kantheti Raja Babu
2021 Latest Caselaw 2400 AP

Citation : 2021 Latest Caselaw 2400 AP
Judgement Date : 14 July, 2021

Andhra Pradesh High Court - Amravati

Nagabhairava Midhun Mohan vs Kantheti Raja Babu on 14 July, 2021

                   HIGH COURT OF ANDHRA PRADESH
                           AT AMARAVATI

                     MAIN CASE:A.S.No.38 of 2021

                         PROCEEDING SHEET

SL.      DATE                            ORDER                        OFFICE
NO.                                                                    NOTE

7     14.07.2021     JUD,J

                                   I.A.No.3 of 2021
                           It is submitted by the learned counsel
                     for the petitioners that the notices sent to
                     the respondents returned unserved with an

endorsement no such addressee and he may be permitted to serve notices afresh on them through RPAD to their correct address.

Learned counsel for the appellants further states that A.S.No.1 of 2021 also arises out of the same judgment and the same is to be tagged on to this appeal.

Post on 13.08.2021 along with A.S.No.1 of 2021.

Meanwhile, learned counsel for the petitioners to serve fresh notices on the respondents through R.P.A.D and file proof of service.


                                                       ___________
                                                            JUD,J
                                                               Gk





SL.   DATE       ORDER   OFFICE
NO.                       NOTE