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Raghavapudi Venkata Rama Krishna ... vs Raghavapudi Pindikura Phanidra
2022 Latest Caselaw 9302 AP

Citation : 2022 Latest Caselaw 9302 AP
Judgement Date : 5 December, 2022

Andhra Pradesh High Court - Amravati
Raghavapudi Venkata Rama Krishna ... vs Raghavapudi Pindikura Phanidra on 5 December, 2022
Bench: M.Ganga Rao, V Srinivas
IN THE HIGM COURT OF ANDHRA PRADESH > AMARAVAT!

MONDAY, THE FIFTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY TWO
: PRESENT:
THE HONQURABLE SRI JUSTICE M.GANGA RAO
AND
THE HONOURABLE SRI JUSTICE VY SRINIVAS
CIVIL MISCELLANEOUS APPEAL NO: 108 OF 2020
Between: ee
Raghavapud! Venkata Rama Krishna Sastry, Sfo fate Machavarac, Hindu, aged 4
years, Employee Badhrish Constructian Pvt Lic, Residing and working presenily al
Narsipatnam, Vishakepatnam District,
Appellant
AND
Raghavapudi (Pindikura} Phanidra, Dyo late Subbharac, io Sri Raghavapuci
Venkaia Rama Krishna Sasiry, Hindu aged 35 years, Ressling af O No 8-72-9044,
Palice club, Street, Near Indira Nagar Police Station, Gandhi Nagar, Kakinada
Respondent

Petition under Section 28 of the Hindu Marriage Act praying thal ny the
circumstances stated in the affidavil fled In support of the Civi Miscellaneaus
Appeal, ihe High Court may be pleased fo set aside the decres and Judgment dates
99-01-2020 passed in O.P No 7/2014 on the fe of Senior Ohad Judge Peddapuram
(ANG: 7 OF 2080

Batitinns cachar Qastasn t&t SEEN wey Seeyh ipy FA roCree + rege 2
Battion under Seotian 154 CPC praying thal in the circumstances St

the affdayid fled in support of the pehiicn, be pleased to
suspend the operations In Judgment dated §O-01-F020 passed in O.F Now? CH

ha fle of Sertor Ohad Jucige Pacddapuram, pen
he file of the Hig

The petition caming on fer hearing, upon perusing the Petition and the
affidavit fied in support therco? and upon hearing the arquments of SNi VENKAT
CHALLA Advocate for the Petitioner, and SRI TN M RANGA RAG Advocate for
Respondent, ihe Court made the following.

ORDER:

* Ader,

Nation.

Sri T.NUMLRanga Rao, Learned Counsel takes notice for the Respandent,

Learned Counsel for the Respondent prays me to Hie Counter-Aliidavit.

Parties are diracted to appear before the Court for Sounseling in the Court af 10.30 AM. on 28.72.2028,

Learned Counsels shall undertake to inform the same to the parties.

Fost the matier an 26.12.2022". _

Sq} U. SREDEVI ASSISTANT REGISTRAR

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DATED OS age?

POST ON 26.12.2022

ORDER

CAA No 106 of £020

APPEARANCE

 
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