Golla Rama Maddileti vs The Station House Officer,
2022 Latest Caselaw 5075 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                 MAIN CASE No.W.P.No.24686 of 2022
                           PROCEEDING SHEET

Sl.                                                                     Office
                                      ORDER

No      DATE                                                            Note
1     08.08.2022 RRR, J

The learned counsel for the petitioner is permitted to take out personal notice to the respondent Nos.6 & 7 by RPAD and file proof of service by the next date of hearing.

The learned Government Pleader for Home seeks time to obtain instructions.

Post on 22.08.2022 in 'motion list'.

In the meanwhile, the respondent Nos. 1 to 4 are directed to consider the request of the petitioner for police protection for complying with the judgment/decree dated 05.02.2013 in O.S.No.11 of 2012 on the file of the Junior Civil Judge, Banaganapelle.

________ RRR, J BSM