Sri Yadavalli Sarath Chandra vs M/S Axis Bank Ltd.,
2022 Latest Caselaw 5845 AP

                      HIGH COURT OF ANDHRA PRADESH


MAIN CASE NO: A.S.No.149 of 2016
                                PROCEEDING SHEET
Sl.No.      Date                             ORDER                                  OFFICE
                                                                                     NOTE

         30.08.2022 BSB, J

                            The learned counsel for the appellant
                    still    sought   time    to      file    petition    for
                    amendment of the plaint.
                            Since long time has been given on the
                    same request, this Court does not see any
                    justification to give some more time on that
                    ground.
                            Learned   counsel       for    respondents         is

present.

Hence, post on 02.09.2022 'for judgment'.

_________________ B.S.BHANUMATHI,J PNV