Raavi Vijay Kiran, vs Raavi Ganga Ratnam,
2022 Latest Caselaw 6261 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                      MAIN CASE NO.: C.M.A. No.247 of 2022
                               PROCEEDING SHEET


Sl.      Date                               ORDER                             OFFICE
                                                                               NOTE
No.

3.    06.09.2022   SRS, J

                         Proof of service is filed vide USR No.55546. As
                   per the postal track endorsement, the registered post
                   was      returned    with    an     endorsement     that
                   "Door locked".

                         In view of the judgment reported in Ajeet Seeds
                   Limited Vs K. Gopala Krishnaiah, [(2014)12 SCC
                   685], it is deemed service and hence, notice against
                   respondent Nos.1, 3 and 4 is affected.

In so far as respondent No.2 is concerned, as per the postal track report, it was served.

Sri Gandham Siva Prasad, learned counsel, represented that he filed vakalat for respondent No.2.

List the matter on 08.09.2022.

______ SRS,J

ASH