Avula Satyanarayana vs Bellamkonda Nancharamma
2022 Latest Caselaw 2711 AP

  HIGH COURT OF ANDHRA PRADESH::AMARAVATI
MAIN CASE No: S.A.NO.248 OF 2022
                                    PROCEEDINGS SHEET
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       DATE                                           ORDER
2.    23.06.2022   KSR,J

                                                S.A.NO.248 OF 2022

                     Heard Sri Sai Gangadhar Chamarti, learned counsel for the
                   appellant.

                     As seen from the judgment of the first appellate court, there was
                   no proper compliance of Order XL1 Rule 31 CPC. In view of the
                   above,     the   following    substantial   question   of   law   arises    for
                   determination in this Appeal:-

                     "Whether the judgment of the first appellate court is in compliance
                   of Order XL1 Rule 31 CPC or not?

                     Hence, ADMIT the Second Appeal.

                                                                          _________________
                                                                          K.SURESH REDDY,J


                                                I.A.NO.1 OF 2022

                      Notice.

                       The learned counsel for the petitioner is permitted to take out
                   personal     notice   to   the   respondents   by   registered    post     with

acknowledgment due and to file proof of service into Registry.

Post on 25-07-2022.

_________________ K.SURESH REDDY,J

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