Sri Chelluri Ramesh vs Sri Chelluri Srinivasa Rao
2023 Latest Caselaw 5973 AP

Andhra Pradesh High Court - Amravati

Sri Chelluri Ramesh vs Sri Chelluri Srinivasa Rao on 8 December, 2023

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                           S.A.No.621 OF 2023

                          PROCEEDING SHEET

Sl.                                                                         OFFICE
      DATE                           ORDER
No.                                                                          NOTE
01. 04.12.2023 NV,J:

                       Heard      learned        counsel     for     the
               appellants.
                       In view of the submission made by
               learned counsel for the appellants regarding
               substantial     question     of    law   and    further
               pleading that the impugned judgment is a
               reversal judgment and decree passed by the
               trial Court in the Original Suit.
                       In view of the said submission since it is
               reversal    judgment,        the     prayer    of     the
               appellants is considered in respect of the
               admission of the Second Appeal is concerned.
                       Issue notice to respondent(s).

Learned counsel for the appellants is permitted to take out personal notice to the respondents through registered post with acknowledgement due and file proof of service in the Registry.

List the matter after two (2) weeks.

______ NV,J

MH