Chekka Madhuri vs Poosarla Mohana Rao
2022 Latest Caselaw 4618 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: A.S.No.160 of 2022

PROCEEDING SHEET Sl.No. Date ORDER OFFICE NOTE

25.07.2022 BSB, J I.A.No.1 of 2022

Learned counsel for the petitioner/appellant is permitted to take out personal service of notice to R-2 to R-9 through RPAD and file proof thereof. Post the matter on 29.08.2022.

_________________ B.S.BHANUMATHI,J

I.A.No.2 of 2022

This petition is filed to dispense with in filing the certified copy of decree and judgment in O.S.No.33 of 2011 on the file of Principal District Judge, Vizianagaram dated 25.07.2016.

This petition is allowed dispensing with filing of certified copy of decree and judgment in O.S.No.33 of 2011 for the present and directing the petitioner to file its certified copy within two (2) months from today.

_________________ B.S.BHANUMATHI,J

PNV