Citation : 2022 Latest Caselaw 7556 AP
Judgement Date : 30 September, 2022
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: F.C.A. No.87 OF 2022
PROCEEDING SHEET
SL. DATE ORDER OFFICE NO. NOTE
01. 30.09.2022 AVSS, J & DVR,J
F.C.A.No.87 OF 2022 Admit.
Notice.
I.A.No.1 OF 2022 Heard.
Having regard to the submissions made by the learned counsel for the appellant/petitioner, taking into account the grounds of appeal and the averments made in the affidavit filed in support of the application, there shall be interim suspension of operation of decree and judgment dated 24.08.2022 passed in F.C.O.P.No.12 of 2017 on the file of the learned Family Court Judge-cum-VI Additional District and Sessions Judge at Kadapa, pending further orders.
_______ AVSS,J
_______ DVR,J
Ks
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