Smt. Thatisetti Bhanu, vs Thgatisetti Appala Satya ...
2022 Latest Caselaw 3842 AP

                   HIGH COURT OF ANDHRA PRADESH


       MAIN CASE No: F.C.A.No.45 of 2022
                             PROCEEDING SHEET
Sl.                                                                           OFFICE
      DATE         ORDER
No                                                                            NOTE


      08.07.2022   AVSS,J & VS,J

                                      F.C.A.No.45 of 2022
                         Admit.

                         Learned counsel for petitioner/ appellant is
                   permitted to take out personal notice to the
                   respondent      through    Registered     Post     with

Acknowledgment Due and file proof of service in the Registry.

Post after eight (8) weeks.

________ AVSS,J

______ VS,J

I.A.No.1 of 2022

Having regard to the submissions made by the learned counsel for the appellant and taking into consideration the grounds of appeal and the averments made in the affidavit filed in support of the application, there shall be interim suspension of the operation of the judgment and decree passed in F.C.O.P.No.1842 of 2018, dated 06.05.2022, on the file of the Court of the Judge, Family Court-cum-V Additional District Judge, Visakhapatnam.

________ AVSS,J

_______ VS,J VSL