Dasu Adinarayana Murthy Tataji vs Dasu Lakshmi
2022 Latest Caselaw 2467 AP

              HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                           MAIN CASE No.A.S.No.8 of 2022
                                     PROCEEDING SHEET

Sl.No     DATE                                                                   Office
                                               ORDER

Note 1 06.05.2022 RRR, J

I.A.No.2 of 2022

For the reasons set out in the affidavit accompanying the application, filing of the certified copy of the judgment is dispensed with for the present. The appellant shall file the certified copy at the earliest.

_________ RRR, J I.A.No.3 of 2022

All further proceedings, pursuant to the preliminary decree, may go on. However, final decree shall not be drawn up, pending further orders.

_________ RRR, J Js.