5.2.2022 Njs vs Unknown
2022 Latest Caselaw 852 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

 MAIN CASE: CIVIL REVISION PETITION No.272 of 2022

                             PROCEEDING SHEET
Sl                                                                    OFFICE
      DATE                               ORDER
No                                                                     NOTE

1.

15.2.2022 NJS,J (through Video Conference)

Heard learned counsel for the petitioner and perused the judgments in Smt.Kavitha Balaji v. State of Telangana, 2016(6) ALD 493, Saibaba Kirana and General Merchant v. Manjira Chit Fund Company, 2004 (3) ALD 843, on which reliance is placed. Learned counsel also refers to the judgment in Mohd. Osman Ali v. Second Junior Civil Judge, City Civil Court, Hyderabad, 2010 (4) ALD 273.

List the matter on 21.2.2022 under the caption "For Orders".

_________ NJS, J vasu