Beri Venkata Lakshmi, vs Guduri Krupanandam,
2024 Latest Caselaw 6845 AP

Andhra Pradesh High Court - Amravati

Beri Venkata Lakshmi, vs Guduri Krupanandam, on 7 August, 2024

            HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

      MAIN CASE No.: Civil Revision Petition No.1734 of 2024
                               PROCEEDING SHEET

SL.                                                                          OFFICE
          DATE                              ORDER
NO.                                                                           NOTE
1.     07.08.2024 SRK, J

                            Notice before admission.

                            Learned    counsel    for    the   petitioners

                   herein/judgment-debtors is permitted to take out

                   personal notice on respondents herein/decree-

holders by registered post with acknowledgment

due and file proof of service before the Registry

within a period of three (3) weeks.

There shall be interim stay of all further

proceedings pursuant to the Order passed in

E.A.No.18 of 2023 in E.P.No.28 of 2023 in

O.S.No.37 of 1998 on the file of the Civil Judge

(Senior Division), Kandukur of Prakasam District

for a period of six (06) weeks.

Post the matter after three (03) weeks.

______ SRK, J

DNB