Shaik Khader Mohiddin vs Tanjore Ashif Ahammad
2023 Latest Caselaw 5365 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                  MAIN CASE No.S.A No.38 of 2021
                       PROCEEDING SHEET


Sl.     DATE                            ORDER                          OFFICE
No.                                                                     NOTE

03.   07.11.2023 BSS, J

                       I.A No.1 of 2021 in S.A No.38 of 2021


                         Mr. S.V.Muni Reddy, learned counsel for
                 the petitioner represented the case. He would
                 submit that R2 to R15 are co-defendants and
                 present appeal is filed by the appellant/D1,
                 challenging the Remand Order clause No.2 of
                 Appellate Court Judgment, due to that no
                 notice is necessary for R2 to R15.
                         Mr.   Sohail   Shareef,   learned   counsel
                 representing on behalf of Mr.S. Kaleemulla,
                 learned counsel for R16 and R17, who are legal
                 representatives of deceased/R1/plaintiff. As R2
                 to R15 notice is un-served and as they are co-
                 defendants, no further notice is required in the
                 present petition.
                         The learned counsel for the respondent

No.16 and 17 shall file counter affidavit if any before the Registry within one (1) week.

List the case on 15.11.2023 under the caption of "final hearing".

______ BSS,J

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