Margadarsi Chit Fund Private ... vs Posam Subramanyam Reddy 4 Ors
2023 Latest Caselaw 1449 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: C.M.A.No. 1040 OF 2011

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE 15.03.2023 VJP, J

Judgment Pronounced (Vide Separate Judgment).

Accordingly, this Civil Miscellaneous Appeal is allowed with costs. The learned Trial Judge is directed to take the suit on file forthwith and dispose of the suit within a period of three (03) months from the date of receipt of the copy of the order.

In case, if the plaint is returned to the plaintiff, the plaintiff is at liberty to submit the plaint within a period of one (01) week from the date of receipt of the copy of this order before the concerned Court.

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                                                                   VJP, J

                   PNS/PND
 SL.   DATE   ORDER   OFFICE
NO.                   NOTE