Padala Leelavathi vs P.Mangayamma
2021 Latest Caselaw 3348 AP

         HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE: SECOND APPEAL No.1327 of 2011

                          PROCEEDING SHEET

Sl.                                                                     OFFICE
    DATE                             ORDER
No.                                                                     NOTE.

12. 03.9.2021   MVR, J

                                 I.A.No.1 of 2021

                      Sri M.Radha Krishna, learned counsel for
                the petitioner represents that notices to the
                proposed respondents are served and he filed

memo in USR No.44583 of 2021 on 01.9.2021. Registry is directed to place it on record.

Sri M.Radha Krishna further represents that by way of abundant caution he has filed petition under Section 5 of Limitation Act, and the present petition is filed under Order XXII Rule 4 CPC basing on the judgment of this Court to bring the legal representatives of the deceased-sole respondent.

On behalf of Sri S.Rajan, learned counsel for the respondent, time is requested to file vakalat for the proposed respondents.

List this matter on 09.9.2021.

_______ MVR,J vasu