Vangara Kishore Babu vs Goli Onkaramma Padma
2023 Latest Caselaw 4577 AP

      HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

                   MAIN CASE No. F.C.A.No.108 of 2023

                             PROCEEDING SHEET
Sl.                                                                            OFFICE
        DATE                             ORDER
No.                                                                             NOTE

01.   27.09.2023    AVSS,J & VJP,J


                                 F.C.A.No.108 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

into the Registry.

I.A.No.01 of 2023

Heard.

Having regard to the reasons mentioned in

the supporting affidavit and the grounds of the

appeal and taking into consideration the

submissions of the learned counsel for the

petitioner, there shall be stay of all further

proceedings in Decree and Judgment

dated 10.08.2023, in F.C.O.P.No.08 of 2017

on the file of Judge, Family Court at Gudur,

pending further orders.

________ AVSS,J

_______ VJP,J

TM