Palakonda Vijaya Prabhavathi vs Anakapalli Rama Rao
2024 Latest Caselaw 6799 AP

Andhra Pradesh High Court - Amravati

Palakonda Vijaya Prabhavathi vs Anakapalli Rama Rao on 6 August, 2024

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: S.A.No.487 of 2024

                             PROCEEDING SHEET

Sl.No    DATE                                                                OFFICE
                                           ORDER                              NOTE
 01.    06.08.2024   GRKP, J                                                      `

                                      I.A.No.1 of 2024
                           Heard     Sri   Challa    Sreenivas,    learned
                     Counsel       appearing    on      behalf    of   Sri
                     K.B.Ramanna Dora, learned Counsel for the
                     Petitioner.
                     2.    This application is filed for condoning the
                     delay of 185 days.
                     3.    Notice      before       admission     to   the
                     Respondent in this Interlocutory Application.

4. Learned Counsel for the Petitioner is directed to takeout personal Notice in respect of sole Respondent within two weeks from today and file proof of receipt of Notice within two weeks thereafter.

________ GRKP, J

This I.A.No.2 of 2024 is filed for dispensing with filing of certified copy of the Judgment and Decree dated 20.12.2019 in O.S.No.72 of 2017.

2. Learned Counsel for the Petitioner would submit that the Judgment and Decree in O.S.No.72 of 2017 is the photo copy of the original Judgment and Decree.

3. In this view of the matter, I.A.No.2 of 2024 is allowed.

________ GRKP, J

No orders for the time being.

________ GRKP, J

Post on 06.09.2024, for admission.

________ GRKP, J VTS