Rallabandi Venkata Srinivas Prasad vs Ponnuru Durga Sastry
2023 Latest Caselaw 6011 AP

Andhra Pradesh High Court - Amravati

Rallabandi Venkata Srinivas Prasad vs Ponnuru Durga Sastry on 12 December, 2023

HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

APPEAL SUIT No.57 OF 2019

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

22. 12.12.2023 AVRB, J:

While perusing the record to prepare the judgment, 10 days back, the Court noticed that the Registry did not place the original documents that were marked. Though a paper book was prepared by the Registry but as the case of both parties revolves around several wills, the Court thought of to look into the originals. Hence, in the light of the controversy involved, when this Court asked the Personal Secretary to put the original documents, and when the Personal Secretary instructed the concerned in the Registry, they put up flaps to all the documents.

Now, as noticed just they made flaps to the xerox copies. Even today in spite of the request from the Personal Secretary to the concerned in the Registry, they are not able to place any information till 03:00 p.m. as to why they did not place the original record. This type of behavior on the part of the concerned in the Registry is causing any amount of inconvenience.

Under the circumstances as the Registry is not able to place the original documents and even not able to furnish any information whether the original record is available or not, delete the matter from the caption of 'Reserved for judgment'.

As both the counsel argued the matter at length, Registry to keep the matter under the caption 'Part heard'. Call for a report from the Registry as to why in spite of the direction, they are not able to place the original documents and the record.

Registrar (Judicial) to look into the issue, call explanation from the concerned and submit a report. Further, the Registry is directed to put up the original documents along with the record. Soon after compliance of the direction, the Court will fix a date for judgment.

List the matter on 20.12.2023 to comply the directions.

____________ AVRB, J

DSH