Citation : 2022 Latest Caselaw 1024 AP
Judgement Date : 24 February, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No: C.R.P.No.341 of 2022
PROCEEDING SHEET Sl. OFFICE DATE ORDER No NOTE.
Transfe
2. 23.02.2022 NJS, J rred to io folder Heard learned counsel for the petitioner, who before contends that the Court is not justified in not correcti ons.
numbering or returning the plaint though it is re-
B/o.
presented after compliance of the objections raised by the Registry. He placed reliance on the judgments reported in 2010(5) ALT 411, 2005(4) ALT 119 etc., Orders Reserved.
_____ NJS, J BLV
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