G.V. Rama Murthy vs Chichhili Ramalinga Reddy
2023 Latest Caselaw 5574 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                       MAIN CASE No.S.A.No.602 of 2023
                                   PROCEEDING SHEET

Sl.No     DATE                                                               Office
                                            ORDER

Note

01. 16.11.2023 RRR, J

Notice Before Admission.

The learned counsel for the Appellants is permitted to take out personal notice to the respondents through RPAD and file proof of service by the next date of hearing.

The judgment/decree of the appellate Court dated 31.07.2023 to the extent of grant of mandatory injunction for demolition of the wall and other structures of the appellants shall remains stayed, for a period of six weeks.

Post on 29.12.2023.

________ RRR, J

BSM/MJA.