Sabita Devi vs Sujatha Hazra
2022 Latest Caselaw 1466 AP

    HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. C.M.A.No.92 of 2022

                     PROCEEDING SHEET

Sl. DATE                           ORDER                           OFFICE
No.                                                                 NOTE
01. 24.03.2022 MGR,J

                           C.M.A.No.92 of 2022

                      Notice before admission.
                      Learned counsel for the appellant is
               permitted to take out personal notice to the
               respondents by 'RPAD' and file proof of

service.

Post on 28.04.2022.

_________ MGR,J IA.No.1 of 2022

Heard learned counsel for the petitioner - appellant.

Considering the grounds raised in the memorandum of appeal and the submissions of the learned counsel, which require detailed examination, there shall be interim stay of all further proceedings pursuant to the decree and judgment in AS.No.11 of 2017 dated 07.12.2021 on the file of the VI Additional District Court, Sompeta, till 28.04.2022.

Notice.

________ MGR,J

Vjl