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Proceeding Sheet vs Venkateswara Rao
2022 Latest Caselaw 782 AP

Citation : 2022 Latest Caselaw 782 AP
Judgement Date : 10 February, 2022

Andhra Pradesh High Court - Amravati
Proceeding Sheet vs Venkateswara Rao on 10 February, 2022
         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.321 of 2020

                                PROCEEDING SHEET

Sl.                                                                               OFFICE
                                            ORDER

No DATE NOTE

11. 10.02.2022 CPK, J & Dr. KMR, J Sri Dandugula Satya Siva Darshan, learned counsel for the appellant and Sri Gudapati Venkateswara Rao, learned counsel for the 1st respondent, are present.

An objection came to be raised by Sri Gudapati Venkateswara Rao, learned counsel for the 1st respondent, to the effect that the leave sought for by the appellant for filing the appeal cannot be entertained in view of Section 96 C.P.C. At this stage, Sri Dandugula Satya Siva Darshan, learned counsel for the appellant, seeks a week's time to place on record the judgments in support of his plea.

List on 15.02.2022.

Interim order granted earlier is extended by two (2) weeks.

________________ CPK, J

________________ Dr. KMR, J Ivd

 
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