B.Chandrasekhar vs G.Subramanyam
2022 Latest Caselaw 363 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No. A.S.No.21 of 2022
                                PROCEEDING SHEET

Sl.                                                                        Office
                                       ORDER

No DATE Note

1. 25.01.2022 RRR, J

I.A.No.1 of 2022 Learned counsel for the petitioner is permitted to take out personal notice to the respondent by registered post with acknowledgment due and file proof of service by the next date of hearing.

Post on 21.02.2022.

In the meantime, all further steps in pursuance of the judgment and decree, dated 18.06.2021, passed in O.S.No.77 of 2015 on the file of the X Additional District Judge, Tirupathi, Chittoor District, shall remain stayed for a period of eight weeks.

________ RRR, J SPP