E.Varshini Reddy vs K.Ananth Rupesh
2023 Latest Caselaw 5273 AP

            HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

      MAIN CASE No.Tr.CMP.No.315 of 2023

                                PROCEEDING SHEET

Sl.      DATE                               ORDER                            OFFICE NOTE
No.
01.   02-11-2023 BSS, J

                  IA No.1 of 2023 in Tr.CMP No.315 of
                                            2023
                          I have heard the learned Counsel
                 Mr.Venkatesh           B     Reddy,       representing
                 M/s.VMR         Legal,      learned       Counsel     for
                 petitioner.
                          A perusal of records, which prima-
                 facie shows that the respondent filed

FCOP No.134 of 2023 on the file of Family Court, Nellore for annulment of marriage, whereas the petitioner also filed FCOP No.199 of 2023 on the file of Family Court, Tirupati under Section 13 (1) (ia) of the Hindu Marriage Act, seeking divorce. Both petitions have to be disposed of by the same Court to avoid conflicting Judgments.

For the reasons stated in the affidavit of the petitioner, all further proceedings including appearance of the petitioner in FCOP No.134 of 2023 on the file of VI Additional District Judge-cum-

Family Court, Nellore are hereby stayed.

The learned counsel for the petitioner is permitted to take out personal notice to the respondent through RPAD, and file proof of service before the Registry within Two (02) weeks.

List the case on 05.12.2023.

________ BSS, J

Tr.CMP No.315 of 2023 Admit.

Issue notice to the respondent. The learned counsel for the petitioner is permitted to take out personal notice to the respondent through RPAD, and file proof of service before the Registry within Two (02) weeks.

List the case on 05.12.2023.

________ BSS, J

Bsv