Chinthapalli Anitha vs Chinthapalli Srinivasa Reddy
2023 Latest Caselaw 2953 AP

        HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: A.S.No.168 of 2023

                         PROCEEDING SHEET

Sl.                                                                           OFFICE
        DATE                           ORDER
No.                                                                            NOTE
      08.05.2023 DVSS,J & SV,J

                        Heard learned counsel for the petitioner.
                        Considered     the       affidavit    and      the
                 additional affidavit filed.
                        There shall be interim suspension as
                 prayed for of the Judgment and Decree in
                 H.M.O.P.No.33 of 2019, dated 15.02.2023 till
                 19.06.2023.
                        List on 19.06.2023.
                        In the interim period, learned counsel is
                 permitted to take out personal notice on the
                 sole   respondent    and      file   proof   of    service

positively.

________ DVSS,J

________ SV,J KK