Proceeding Sheet vs Unknown
2022 Latest Caselaw 9899 AP

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                      HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO :       C.R.P.No.2784 of 2022
                               PROCEEDING SHEET
Sl.      Date                               ORDER                                  OFFICE
No.                                                                                 NOTE
                   BSB, J
2.    28.12.2022          Notice before admission to the respondents.

Learned counsel for the petitioner is permitted to take out personal notice to the respondents through RPAD and file proof of service.

Post on 06.01.2023.

_________________ B.S.BHANUMATHI,J I.A.No.1 of 2022 This petition is filed to order stay of all further proceedings in O.S.No.21 of 2016 on the file of the Court of the Senior Civil Judge, Bobbili.

Learned counsel for the petitioner submitted that the suit is reserved for judgment and further submitted that though Photostat copy of the certificate of registration of the firm is available with the petitioners, the original, being lost, need not be produced and therefore, sought to file its certified copy, however, the certified copy was not issued by the concerned authority for want of production of report to the police and inspite of the said fact pleaded, the trial Court did not allow the petition and therefore, much hardship and irreparable loss would be caused to the petitioners.

Under these circumstances, interim stay is granted till the next date of hearing i.e., 06.01.2023.

_________________ B.S.BHANUMATHI,J SAB