Sai Umamaheswara Trust vs N Suryanarayana Murthy
2022 Latest Caselaw 553 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                  MAIN CASE No.C.R.P.No.255 of 2020
                          PROCEEDING SHEET

Sl.                                                               Office
                                    ORDER

No DATE Note 01.02.2022 RRR, J

When the Judgment was pronounced, it is submitted by Sri G.V.S.Kishore Kumar, learned counsel for the petitioners that he had filed certain Judgments by way of memo earlier and same would be taken into account before a Judgment can be pronounced in the matter.

Accordingly, the pronouncement of Judgment is adjourned.

Reserved for orders.

________ RRR, J BSM