Mutyala Satya Rahu, vs The State Of Andhra Pradesh,
2023 Latest Caselaw 546 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

               MAIN CASE No. W.P.No.1507 of 2023
                          PROCEEDING SHEET
Sl.                                                                    Office
                                   ORDER

No DATE Note

1. 31.01.2023 RRR, J The learned counsel for the petitioner is permitted to take out personal notice to the respondents 5 to 8 by RPAD and file proof of service by the next date of hearing.

Post on 15.03.2023.

There shall be an interim direction to the respondents 3 & 4 to grant police protection to the petitioner for the purpose of implementation of the Judgment and Decree in O.S.No.58 of 2021 dated 16.05.2022 issued by the Junior Civil Judge-cum-Judicial Magistrate of I Class, Jangareddigudem, pending further orders.

The said protection is granted as and when the specific request is made by the petitioner.

__________ RRR, J BSM.