Notice Before Admission vs Unknown
2022 Latest Caselaw 2393 AP

                       HIGH COURT OF ANDHRA PRADESH :: AMARAVATI



MAIN CASE NO: C.M.A.No.117 of 2022

                       PROCEEDING SHEET

    SL.      DATE                                 ORDER                                  OFFICE NOTE
    NO.
    01.   05.05.2022   MGR,J
                                        C.M.A.No.117 of 2022
                               Notice before admission.
                               Learned     counsel     for      the   Appellant     is
                       permitted to take out personal notice to the
                       respondent         by       registered         post        with

acknowledgment due and file proof of service.

Post on 23.06.2022.

______ MGR,J I.A.No.1 of 2022 Heard.

This Court perused the grounds of appeal and also affidavit filed in support of this application. This Court is prima facie satisfied that the petitioner has shown sufficient cause for grant of interim order.

Accordingly, there shall be stay of all further proceedings arising out of judgment and decree dt.17.02.2020 in O.S.No.605 of 2012 on the file of the V Additional Junior Civil Judge at Vijayawada, till 23.06.2022.

______ MGR,J CSR