Since The Issue Raised In This ... vs Unknown
2023 Latest Caselaw 3128 AP

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: A.S.No.276 of 2023
                       PROCEEDING SHEET
SL.     DATE                                  ORDER                           OFFICE
NO.                                                                            NOTE
1     13.06.2023 DVSS, J & SV,J

                                   A.S.No.276 of 2023
                          Since the issue raised in this Appeal
                 Suit is with regard to allotment of shares, list
                 on 27.06.2023
                          In the meanwhile, learned counsel for
                 the   appellants        is    permitted   to   take    out
                 personal notice to the respondent by RPAD
                 and file proof of service in the Registry.
                          .

__________ DVSS, J

________ SV,J

I.A.No.1 of 2023 Heard learned counsel for the appellants.

In the opinion of this Court, the issue raised by the learned counsel for the appellants is relating to the death of Y.B.Pavan Kumar Reddy and its effect on the shares merits further consideration. Ex.B-2 is the death certificate of the said Y.B.Pavan Kumar Reddy who died after the death of his father.

Learned counsel also drew the attention of this Court to para-9 of the judgment, SL. DATE ORDER OFFICE NO. NOTE wherein the plaintiff admitted that one of her brothers died in the year 1999 without marriage.

In that view of the matter, there shall be an interim suspension as prayed for till 27.06.2023.

__________ DVSS, J

________ SV,J AG/ANS