Learned Counsel For The vs Unknown
2022 Latest Caselaw 43 AP

              HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                         MAIN CASE No.A.S.No.398 of 2021
                                      PROCEEDING SHEET

Sl.No     DATE                                                                   Office
                                               ORDER

Note 05.01.2022 RRR, J

I.A.No.2 of 2021

This is an application for dispensing with the filing of certified copy of the judgment in O.S.No.41 of 2016.

For the reasons stated in the affidavit filed in support of the application, this application is allowed.

_________ RRR, J I.A.No.3 of 2021

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 15.02.2022.

All further proceedings pursuant to the preliminary decree dated 14.10.2019 in O.S.No.41 of 2016 may go on, however, final decree shall not be drawn up till further orders of this Court.

_________ RRR, J Js.

Note: Issue C.C. in 2 days. (B/o) Js.