Guntur Municipal Corporation, ... vs Parripati Padmaja,
2023 Latest Caselaw 5419 AP

      5IGH COURT OF ANDHRA PRADESH :: AMARAVATI

             MAIN CASE No:A.S.No.870 of 2010

                   PROCEEDING SHEET

SL.     DATE                            ORDER                                   OFFICE
NO.                                                                              NOTE
4     09.11.2023 Dr.VRKS, J
                      O.S.No.190        of   2004      is    a     suit   for
                 declaration that the plaintiffs are the absolute
                 owners of the plaint schedule property and for
                 consequential          permanent                 injunction
                 restraining     the     defendants/              Municipal
                 Corporation     from    interfering        the    plaintiffs
                 possession and enjoyment over the property.
                       After due contest, by judgment dated
                 18.7.2006, learned first additional Senior Civil
                 Judge, Guntur decreed the suit in favour of
                 the plaintiff. Aggrieved by it, Guntur Municipal
                 Corporation preferred this appeal. Today the
                 matter has been coming up 'for hearing' and
                 the learned counsel for respondent is present

and is ready. But the record contains all the vakalats of Sri B.Venkata ratnam, learned standing counsel for Guntur Municipal Corporation.

Registry is directed to verify and print the name of present Standing Counsel for Guntur Municipal Corporation.

List the matter on 10.11.2023.

___________________ Dr.VRKS, J GRL SL. DATE ORDER OFFICE NO. NOTE