Vasa Rajesh vs Vasa Latha Latha Vasantha Sobha ...
2023 Latest Caselaw 461 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                        Tr.C.M.P.No.356 of 2022

                           PROCEEDING SHEET

Sl.   DATE                                ORDER                              OFFICE
No.                                                                           NOTE
6)    25.01.2023   AVRB, J

                            Having regard to the judgments of the
                   Hon'ble Supreme Court in K. Bhaskaran v.
                   Sankaran Vaidhyan Balan and another
                   [(1999) 7 Supreme Court Cases 510] and
                   Chairman-cum-Managing Director, Coal
                   India Limited and others v. Ananta Saha
                   and others [(2011) 5 Supreme Court Cases
                   142] and further having gone through Section
                   27 of the General Clauses Act and further
                   having regard to Section 24 of the Code of
                   Civil    Procedure,    where    a   prior   notice   is
                   contemplated, this Court is convinced with the
                   contention of the learned counsel for the
                   petitioner that the endorsement with regard
                   to    postal   cover   of   fifth   respondent   that

"unclaimed" can be taken as service of notice.

For counter of first respondent and third respondent, if any, and for hearing, list it on 06.02.2023.

________ AVRB,J PGR