J.Lokanath Reddy, vs Smt.Vidya Latha,
2023 Latest Caselaw 4998 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE NO.: F.C.A.No.118 of 2023

                      PROCEEDING SHEET

Sl.      Date                        ORDER                              OFFICE
No.                                                                      NOTE


1     13.10.2023 AVSS,J & TMR,J

                               F.C.A.No. 118 of 2023

                     Admit.
                     Notice.
                     Learned counsel for the appellant is
                permitted to take out personal notice to the
                respondent      by     registered        post    with

acknowledgment due and file proof of service in the Registry.

List the matter after eight (8) weeks.

I.A.No. 1 of 2023

Heard learned counsel for the petitioner/appellant.

Having regard to the submissions made by the learned counsel for the petitioner/appellant and taking into consideration the grounds of appeal and the averments made in the affidavit filed in support of the application, there shall be interim suspension of the decree and judgment, dated 27.02.2023, passed by the Judge, Family Court-cum-VII Additional

District Judge, Anantapuram, in F.C.O.P.No. 146 of 2020, until further orders.

_________ AVSS, J

________ TMR, J cbs