Chinthapanti Somasekhar Reddy vs Yangareddy Madhusudhan Reddy
2023 Latest Caselaw 1128 AP

Citation : 2023 Latest Caselaw 1128 AP
Judgement Date : 23 February, 2023

Andhra Pradesh High Court - Amravati

Chinthapanti Somasekhar Reddy vs Yangareddy Madhusudhan Reddy on 23 February, 2023

                          HIGH COURT OF ANDHRA PRADESH


MAIN CASE No: C.R.P.No.427 of 2023

                       PROCEEDING SHEET

Sl.                                                                           OFFICE
        DATE                               ORDER
No.                                                                           NOTE.

01.   23.02.2023   RC,J

                                 C.R.P.No.427 of 2023

                          Notice before admission.
                          Learned counsel for petitioner is permitted to
                   take out personal notice on the respondent by

registered post with acknowledgment due and file proof of service in the Registry.

Post on 09.03.2023.

________ RC, J

I.A.No.01/2023

Heard the learned counsel for the petitioner. Perused the orders impugned in this revision petition. The submissions made by the learned counsel for petitioner and the grounds raised in this revision petition prima facie makes out a point for consideration to be decided in this revision petition. In the meantime, if ex-parte decree and judgment is executed, the rights of the revision petitioner would be defeated, as such this Court is inclined to grant the following interim direction:

(Contd..,) There shall be interim stay of all further proceedings, pursuant to exparte decree and judgement dated 09.04.2021 in O.S.No.11/2020 on the file of the Court of the learned Judge, Family Court-cum-VII Additional District & Sessions Court, Ananthapuramu for a period of four(04) weeks.

________ RC, J BRS