Kotakonda Mohana Murali vs Cheluru Venkataramana Reddy
2023 Latest Caselaw 5964 AP

Andhra Pradesh High Court - Amravati

Kotakonda Mohana Murali vs Cheluru Venkataramana Reddy on 8 December, 2023

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                         MAIN CASE No.C.R.P.Nos.3111 of 2023
                                      PROCEEDING SHEET

Sl.No        DATE                                                                 Office
                                                 ORDER

Note

03. 08.12.2023 RRR, J

Notice before admission.

The learned counsel for the petitioner is permitted to take out personal notice to the respondents by RPAD and file proof of service by the next date of hearing.

Post on 05.01.2024.

In view of the Judgment of the Hon'ble Supreme Court of India in the case of Jagtar Singh vs. Pargat Singh & ors1, there shall be stay of all further proceedings in I.A.No.680 of 2015 in A.S.No.49 of 2015 on the file of the II Additional District Judge, Mandanapalle, Chittoor, for a period of six (06) weeks.

________ RRR, J BSM/KPV.

(1996) 11 SCC 586