Patcha Subrahmanyam, vs Chenna Krishna Rao,
2021 Latest Caselaw 4548 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No. A.S.No.77 of 2017
                             PROCEEDING SHEET

Sl.                                                                   Office
                                     ORDER

No      DATE                                                          Note
12.   08.11.2021 RRR, J
                                 I.A.No.1 of 2021

Based on the letter dated 05.07.2021 addressed by Additional Senior Civil Judge, Eluru West Godavari District to the Registrar (Judicial) of this Court, seeking extension of time to comply with the directions of this Court in the Judgment dated 05.02.2020 in A.S.No.77 of 2017, this I.A.No.1 of 2021 has been put up.

Subsequently, a letter dated 27.10.2021 is also addressed by the Additional Senior Civil Judge, Eluru West Godavari District to the Registrar (Judicial) of this Court, seeking further time of three months from 27.10.2021 to comply with the directions of this Court in the aforesaid Judgment.

For the reasons given in the letter, dated 27.10.2021, further time of three months from 27.10.2021 is granted for complying with the directions of this Court in the Judgment dated 05.02.2020 in A.S.No.77 of 2017.

____________ RRR, J

SDP