2021 Mgr vs Unknown
2021 Latest Caselaw 4429 AP

                            HIGH COURT OF ANDHRA PRADESH


MAIN CASE NO.:     CMA.No.261 of 2021

                                  PROCEEDING SHEET
Sl.No.      Date                           ORDER                         OFFICE
                                                                          NOTE

 01.     01.11.2021   MGR,J

                              Notice before admission.
                              Learned counsel for the appellant is
                      permitted to take out personal notices to the
                      respondents by 'RPAD' and file proof of service.

Post on 29.11.2021.

Till then, for the reasons mentioned in the accompanying affidavit filed in support of IA.No.1 of 2021 and as the grounds raised in the appeal require detailed examination, there shall be interim suspension of the operation of decree and judgment dated 08.12.2020 in A.S.No.21 of 2016 on the file of the Court of IV Additional District Judge, Kadapa.

______ MGR, J Vjl