Malleboina Venkateswarlu, vs 1. Shaik Saida,
2022 Latest Caselaw 2051 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

 MAIN CASE: Civil Revision Petition No.822 of 2021

                           PROCEEDING SHEET
Sl                                                                      OFFICE
     DATE                            ORDER
No                                                                       NOTE

13. 26.4.2022 NJS, J

                             C.R.P. No.822 of 2021
                    It is stated by the learned counsel for the 1st
              respondent that subsequent to filing of the present

Revision Petition, the suit was decreed by judgment dated 25.2.2021 and Execution Proceedings are initiated for recovery of the decretal amount.

At the request of learned counsel for the petitioner for securing instructions, list the matter after ten (10) days.

_________ NJS, J vasu