) 14.07.2023 vs Unknown
2023 Latest Caselaw 3473 AP

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            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                      MAIN CASE NO.: C.R.P.No.1640 of 2023

                                 PROCEEDING SHEET

Sl.     DATE                                 ORDER                                 OFFICE
No.                                                                                 NOTE
                   CMR, J.

1) 14.07.2023 Issue notice to the respondents.

Learned counsel for the petitioners is permitted

to take out personal notice to the respondents by

registered post with acknowledgement due and also

permitted to serve notice on the learned Advocate on

record for the respondents in the lower Court, and

file proof of service in the Registry.

List the matter after two weeks.

I.A.No.1 of 2023

The Court is not inclined to stay further

proceedings of the Suit. However, while allowing the

trial to go on, the trial Court is directed not to

pronounce the judgment in the Suit, till the next date

of hearing.

________ CMR, J.

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