Kunchavarapu Srinivasa Rao vs Bodi Gopala Rao Died Per Lrs Rr 2 3
2023 Latest Caselaw 5420 AP

      5IGH COURT OF ANDHRA PRADESH :: AMARAVATI

             MAIN CASE No:A.S.No.617 of 2012

                   PROCEEDING SHEET

SL.     DATE                           ORDER                                 OFFICE
NO.                                                                           NOTE
      09.11.2023 Dr.VRKS, J
                      Earlier   for    respondent      No.2     Kumari

G.K.V.D, learned counsel filed vakalat. Subsequently, Sri P.Bhakvatsala filed vakalat for Respondent Nos.2 and 3. Heard learned counsel for Respondent No.2 representing Kumari G.K.V.D. In these circumstances, delete the name of learned counsel Kumari G.K.V.D.

O.S.No.21 of 2005 is a suit filed for Specific performance seeking a direction to the defendant to execute a registered sale deed. After due contest, by a judgment dated 2.2.2012 learned VII-Addl.District & Sessions Judge (FTC), Vijayawada dismissed the suit. Aggrieved by it, the plaintiff there in filed the present appeal. There is no representation for appellant. The matter has been coming up for final hearing. Today there is also no representation for Sri P.Bhakthavatsal, learned counsel for respondent Nos.2 and 3.

In these circumstances, list the matter 'for hearing' in the regular list on 15.11.2023.

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