A.Vijay Nirmala vs P.Adhinarayana Reddy
2022 Latest Caselaw 590 AP

              HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                       MAIN CASE No.C.R.P.No. 178 of 2022
                                    PROCEEDING SHEET

Sl.No     DATE                                                                Office
                                            ORDER

Note 01 02.02.2022 RRR, J

Notice before admission.

Learned counsel for the petitioners is permitted to take out personal notice to the respondents by RPAD and file proof of service by the next date of hearing.

Post on 02.03.2022.

In the meantime, there shall be an interim stay of operation of the judgment and decree dated 11.07.2013 in O.S.No. 170 of 2010 in the Court of Principal Junior Civil Judge, Puttur, for a period of eight (8) weeks.

_________ RRR, J Js.