Karri Bapi Reddy vs Inturi Anantha Lakshmi Surya ...
2022 Latest Caselaw 2462 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

 MAIN CASE: CIVIL REVISION PETITION No.962 OF 2022

                            PROCEEDING SHEET
Sl                                                                        OFFICE
      DATE                            ORDER
No                                                                         NOTE

1.   06.5.2022 NJS, J

                               CRP No.960 OF 2022

                    Issue notice to the respondent.

The learned counsel for the petitioner is permitted to take out personal notice on the respondent by registered post with acknowledgement due and file proof of service in the Registry, within a period of four weeks.

List the matter on 04.7.2022.

_________ NJS, J I.A. No.1 OF 2022

Heard the learned counsel for the petitioner.

Considering the submission that the order impugned has been passed without taking into consideration the affidavit filed by the daughter of the Judgment Debtor on 10.3.2022, there shall be interim stay as prayed for, till 08.7.2022.

_________ NJS, J vasu