Kandula Chalapathi Rao vs Naidu Adinarayana,
2022 Latest Caselaw 7396 AP

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       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.231 of 2022

                            PROCEEDING SHEET

Sl.
                                        ORDER

No      DATE

1.    26.9.2022   BSB, J

                                   I.A. No.1 of 2022

This petition is filed under 149 C.P.C. to condone the delay of 1024 days in paying the deficit Court fee of Rs.20,916/- in the appeal suit filed against the decree and judgment dated 25.07.2019 passed in O.S.No.26 of 2017 on the file of the learned XIII Additional District Judge at Narasaraopet.

Notice to the respondent.

Learned counsel for the petitioner is permitted to take out personal service of notice to the respondent by registered post with acknowledgment due and file proof thereof.

Post on 21.10.2022.

________________________ B. S. BHANUMATHI, J

I.A. No.2 of 2022

This petition is filed under 151 C.P.C. to condone the delay of 1024 days in re-presenting the appeal suit against the decree and judgment dated 25.07.2019 passed in O.S.No.26 of 2017 on the file of the learned XIII Additional District Judge at Narasaraopet.

Notice to the respondent.

Learned counsel for the petitioner is permitted to take out personal service of notice to the respondent by registered post with acknowledgment due and file proof thereof.

Post on 21.10.2022.

________________________ B. S. BHANUMATHI, J

AMD