Sl. Office vs Unknown
2022 Latest Caselaw 9745 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

               MAIN CASE No.W.P.No.40483 of 2022
                          PROCEEDING SHEET

Sl.                                                                 Office
                                   ORDER

No DATE Note 02 19.12.2022 RRR, J The learned counsel for the petitioner is permitted to take out personal notice to the 9th respondent by RPAD and file proof of service by the next date of hearing.

Post on 23.01.2023.

In the meanwhile, the respondent Nos.6 to 8 shall consider the request of the petitioner for police protection, on the basis of specific request made in this regard. The said police protection extended to the petitioner, shall be for the purpose of ensuring that the judgment and decree of the III Additional Junior Civil Judge, Vijayawada dated 30.06.2022 in O.S.No.2201 of 2021 is enforced.

_________ RRR, J MJA