S Vijayalakshmi vs Y Nirupkumar Reddy
2022 Latest Caselaw 1025 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                    MAIN CASE No: C.R.P.No.171 of 2022

                              PROCEEDING SHEET
Sl.                                                                           OFFICE
        DATE                              ORDER
No                                                                   NOTE.
                                                                    Transfe
5.    24.02.2022 NJS, J                                             rred to
                                                                    io
                        Heard Mr. V.S.R.Anjanayeulu, learned Senior folder
                                                                    before
                 Counsel appearing for the petitioner.
                                                                    correcti
                        Issue notice to respondents, returnable in ons.

B/o.

three (3) weeks.

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

List this case on 21.03.2022. Considering the submissions made on the basis of judgment of Hon'ble Full Bench reported in AIR 1997 AP 1, there shall be an interim stay as prayed for, for a period of eight(8) weeks.

_____ NJS, J BLV