Rallabandi Venkata Srinivas ... vs Ponnuru Durga Sastry
2023 Latest Caselaw 1130 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Appeal Suit No.57 of 2019

                             PROCEEDING SHEET

Sl. No
                                          ORDER

DATE

15. 23.02.2023 AVRB, J

I.A. No. 1 of 2022 Heard the learned counsel for the petitioner.

A perusal of the judgment of the Court

and 6 remained ex-parte and the decree passed against them was ex-parte.

As there is a provision of law to dispense with notice to respondent Nos.1, 4, 5 and 6 who remained ex-parte and under the circumstances, the notice to them is dispensed with.

Registry is directed to put up along with the pending Interlocutory Applications, if any.

List it on 06.03.2023.

___________ AVRB, J TJN