Ponnada Venkata Hari Babu vs Rambha Swarajya Lakshmi
2021 Latest Caselaw 2452 AP

                   HIGH COURT OF ANDHRA PRADESH

                    MAIN CASE: A.S.No.226 of 2021

                         PROCEEDING SHEET

SL.      DATE                           ORDER                       OFFICE
NO.                                                                  NOTE
                                                                    Q2.
3     16.07.2021     JUD,J

                                   I.A.No.1 of 2021
                           Petitioner's counsel states that since
                     this appeal arises out of the judgment and
                     decree passed in the partition suit, usual
                     order is to be passed.
                           Learned counsel for the respondents

requests time.

On his request, post the matter on 27.07.2021.

___________ JUD,J Gk

SL. DATE ORDER OFFICE NO. NOTE