S.Govinda Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 9694 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

               MAIN CASE No.W.P.No.34161 of 2022
                         PROCEEDING SHEET

Sl.                                                                        Office
                                    ORDER

No   DATE                                                                  Note
01 15.12.2022 RRR, J

                    Learned   counsel      for    the   petitioner    is

permitted to take out personal notice to the respondents 5 to 11 by RPAD and file proof of service by the next date of hearing.

Post on 10.02.2023.

Accordingly, the 3rd respondent shall assist the petitioner in ensuring the compliance of the Judgment/decree of the Junior Civil Judge, Palamaner dated 24.06.2016 in O.S.No.278 of 2001, pending further orders.

_________ RRR, J

BSM