Sri S.Basha Died 6 Others vs Sri S.Haji Mian And 5 Others
2022 Latest Caselaw 2688 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: A.S.No.697 of 2013

PROCEEDING SHEET Sl.No. Date ORDER OFFICE NOTE

22.06.2022 BSB, J

Sri Sydulu Shaik, learned counsel representing the counsel for the appellant/D-1 is present and sought time. No representation for R-1/first plaintiff.

Sri M.Prasad Babu, learned counsel representing Sri V.V.Satish, learned counsel for R-2 and R-3/plaintiffs 2 and 3 is present.

Notice to R-4/D-2 was returned unserved and the notices were sent to R-5 and R-6/D-3 and D-4 were sent but not returned.

The judgment in the suit shows that R-4, R-6/D-2, D-4 remained ex parte in the suit and that the suit against R-5/D-3 was dismissed.

As such, the learned counsel for the appellant sought time to take appropriate steps.

Post on 01.07.2022.

_________________ B.S.BHANUMATHI,J

PNV