Dara Nireekshana Rao vs Jetty Mersi Helen Ray
2023 Latest Caselaw 5630 AP

Andhra Pradesh High Court - Amravati

Dara Nireekshana Rao vs Jetty Mersi Helen Ray on 27 November, 2023

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   MAIN CASE No.A.S.No.650 of 2009

                           PROCEEDING SHEET

Sl.     Date                                ORDER                             OFFICE
No                                                                             NOTE

      27.11.2023    Dr.VRKS,J

                                O.S.No.802 of 2007 is a suit for
                    declaration and recovery of possession. By a
                    judgment        dated    18.08.2009,     learned      I
                    Additional Senior Civil Judge, Guntur dismissed
                    the suit.
                                Aggrieved by it, plaintiffs preferred the
                    present appeal. There are three respondents in

this appeal. For respondent Nos.1 and 2 Sri V.N. Anangani filed vakalat already. Respondent No.3 is Sri P.Suvarna Pushpanjali. Notice was already served on respondent No.3 also. Thus, this appeal is coming up for final hearing.

Today, there is no representation on both sides. For hearing finally, list after three weeks.

_________ Dr.VRKS,J

Dvs