Kattula Nageswara Rao, vs Kattula Veerraju
2022 Latest Caselaw 1110 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

 MAIN CASE: CIVIL REVISION PETITION No.392 of 2022

                             PROCEEDING SHEET
Sl                                                                         OFFICE
      DATE                               ORDER
No                                                                          NOTE

1.   02.3.2022 NJS, J

                                  CRP No.392 of 2022

                    Heard learned counsel for the petitioners.
                    Notice before admission.
                    Issue notice to respondent returnable in

three weeks. Learned counsel for the petitioners is permitted to take out personal notice to respondent and file proof of service by the next date of adjournment.

List the matter on 31.3.2022.

_________ NJS, J I.A.No.1 of 2022 Considering the submissions made and perusing the judgment in V.Divakara Rao vs. V.Srinivasa Rao, 2004 (5) ALD 626, on which reliance is placed, there shall be interim stay of as prayed for.

Note:

C.C.

_________ Tomorrow.

NJS, J (B/o) vasu vasu