Kallepalli Sarala vs Medisetti Subba Rao
2023 Latest Caselaw 4753 AP

            HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

                        MAIN CASE No. C.R.P.No.1709 of 2023

                                    PROCEEDING SHEET
                                                                               OFFICE
03.           DATE                              ORDER
                                                                                NOTE
08.        06.10.2023      AVSS,J

                                  It is submitted by Sri N.Siva Reddy,
                           learned counsel for the petitioner that the
                           issue involved in the present Revision is
                           squarely covered by the Judgment of this
                           Court in case of Parchuri Sireesha and
                           another Vs. Challapalli Jalaja1.
                                  Copy of the same is placed on record.
                                  None for the respondent.

Interim order granted earlier is extended by four(4) weeks.

Post after three(3) weeks.

________ AVSS,J TM

2020 (1) ALD 162 (AP)