) Heard Sri. Ch. Siva Reddy vs 2) The Appeal Is Filed By The
2023 Latest Caselaw 3725 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE: A.S. No. 150 of 2015
                          PROCEEDING SHEET

Sl.
                                        ORDER

No. DATE

17. 26.07.2023 RNT,J & BVLNC,J

1) Heard Sri. Ch. Siva Reddy, learned Counsel for the Appellant.

2) The Appeal is filed by the Plaintiffs/Appellants against the Judgment and Decree, dated 26.09.2014, passed in O.S. No. 27 of 2006 on the file of III Additional District Judge, Tirupati, dismissing the prayer for appointment of the administrator.

                   3)     Admit.

                   4)     Office to verify and issue notice to the

Respondents, except the Respondent(s) who were served and represented through Counsel(s).

5) Summon the record of O.S. No. 27 of 2006 on the file of the III Additional District Judge, Tirupati.

6) List on 23.08.2023.

_______ RNT, J

_________ BVLNC,J SM/