Dharmana Udaya Bhaskara Rao vs Kola Lalita
2022 Latest Caselaw 8314 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                         MAIN CASE NO.: S.A.No.485 of 2022
                               PROCEEDING SHEET


Sl.                                                                   OFFICE
No
         Date                           ORDER                          NOTE


01    03.11.2022   SRS,J

                                   I.A.No.1 of 2022

                           Notice to respondents.

Learned counsel for the petitioner is permitted to take out personal notice to the respondents by RPAD and file proof of service.

List on 02.12.2022.

___________ SRS, J

I.A.No.2 of 2022

For the reasons stated in the affidavit

filed in support of the petition, filing of

certified copy of judgment in suit is dispensed

with for the present.

___________ SRS, J PVD