P.Reddy Rani vs Kasi Reddy Harsha Vardhan Reddy
2022 Latest Caselaw 1533 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                    MAIN CASE No: C.R.P.No.1324 of 2021

                              PROCEEDING SHEET
Sl.                                                                      OFFICE
        DATE                             ORDER
No                                                                      NOTE.
                                                                       Transfe
9     28.03.2022   NJS, J                                              rred to
                                                                       io
                          Heard learned counsel for the petitioner. He folder
                   places reliance on the judgment of Hon'ble Supreme before
                                                                       correcti
                   Court in (2017) 15 SCC 801.                         ons.
                          Despite service of notice, none entered B/o.
                   appearance on behalf of the respondent.

In the light of submissions made by the learned counsel for the petitioner, there shall be interim stay as prayed for.

List this case after four (4) weeks.

_____ NJS, J BLV