Tatikonda Venkateswara Rao, vs Grandhi Sarabhayya,
2022 Latest Caselaw 31 AP

Citation : 2022 Latest Caselaw 31 AP
Judgement Date : 4 January, 2022

Andhra Pradesh High Court - Amravati

Tatikonda Venkateswara Rao, vs Grandhi Sarabhayya, on 4 January, 2022

                    HIGH COURT OF ANDHRA PRADESH

                   MAIN CASE NO.: A.S.No.392 of 2021
                            PROCEEDING SHEET

Sl.      Date                           ORDER                         OFFICE
No.                                                                    NOTE

2.    04.01.2022   RRR, J

                                  I.A.No.1 of 2021

                         For the reasons set out in the affidavit,
                   the delay of 68 days in representing the appeal
                   is condoned.

                                                        ________
                                                         RRR, J
                                  I.A.No.2 of 2021

                         Learned counsel for the petitioners is
                   permitted to take out personal notice to the
                   respondents     by    registered   post    with

acknowledgment due and file proof of service by the next date of hearing.

Post on 03.02.2022.

In the meanwhile, there shall be an interim stay of all further proceedings pursuant to the judgment and decree, dated 28.01.2020, in O.S.No.115 of 2011 on the file of the I Additional District Judge, Rajamahendravaram, East Godavari District, for a period of eight weeks.

________ RRR, J SPP