Kolli Sita Rama Swamy Naidu vs T Padma Rao Padma,
2022 Latest Caselaw 1711 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                    MAIN CASE No: C.R.P.No.728 of 2021

                                PROCEEDING SHEET
Sl.                                                                        OFFICE
        DATE                               ORDER
No                                                                          NOTE.
                                                                           Transfe
6     08.04.2022   NJS, J                                                  rred to
                                                                           io
                            Heard learned counsel for the petitioner and   folder
                   learned counsel for the respondents, who places         before

correcti reliance on the judgments of Hon'ble Supreme ons. Court in Kasturi v. Iyyamperumal and Others B/o.

(reported in (2005) 6 SCC 733), Shalini Shyam Shetty and Another v. Rajendra Shankar Patil (reported in (2010) 8 SCC 329) and also decision of the Madurai Bench of Madras High Court in C.R.P.PD(MD) No.1664 of 2012 and M.P.(MD)Nos.1 of 2012.

Orders Reserved.

_____ NJS, J BLV