Battina Annapoorna vs Vasantha Transport Corporation
2022 Latest Caselaw 7903 AP

                    HIGH COURT OF ANDHRA PRADESH

                    MAIN CASE No. M.A.C.M.A. 265 of 2020

                           PROCEEDING SHEET

 Sl.
 No       DATE                                                          OFFICE
                                       ORDER

NOTE

04. 17.10.2022 BVLNC J

Learned counsel for the appellant requested permission to take fresh notice to R1 to R4. Hence, petitioner is permitted to take out fresh notice to R1 to R4 through registered post with acknowledgement due and for filing proof of service list on 14.11.2022.

Learned counsel for the appellant submitted that there is another connected MACMA 379 of 2019 arising from the same judgment.

Hence, list both the cases on 14.11.2022.

___________ BVLNC, J dvsn