Nandigam Suresh vs Nandigam Charumathi Devi Died
2022 Latest Caselaw 4341 AP

                   HIGH COURT OF ANDHRA PRADESH

                 MAIN CASE NO.:C.M.A.No.205 of 2022
                             PROCEEDING SHEET

Sl.    Date                                  ORDER                                   OFFICE
No.                                                                                   NOTE

01. 20.07.2022   SRS, J
                                C.M.A.No.205 of 2022

                        Notice before admission.

                        Learned counsel for the appellants is
                 permitted to take out fresh personal notice to
                 respondents by RPAD and file proof of service in

the Registry within 03.08.2022.

The suit, filed for injunction by the sole plaintiff was dismissed on 29.11.2012 on the file of Principal Junior Civil Judge, Eluru. Aggrieved by the same, the plaintiff filed A.S.No.110 of 2013.

Pending appeal, respondent died and LRs where brought on record. The Appellate Court remanded the appeal to the lower court. Questioning the same the above CMA is filed.

There shall be interim suspension of Decree and Judgment dated 06.05.2022 passed in A.S.No.110 of 2013 on the file of the Court of the I Additional District Judge at Eluru, West Godavari District.

List the matter on 10.08.2022.

________ SRS, J NPA