Illapu Killadi Naidu, vs Rayapu Reddy Srimannarayana Siva,
2024 Latest Caselaw 7191 AP

Andhra Pradesh High Court - Amravati

Illapu Killadi Naidu, vs Rayapu Reddy Srimannarayana Siva, on 13 August, 2024

    HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

           MAIN CASE No: A.S.No.610 of 2012

                  PROCEEDING SHEET

SL.   DATE                            ORDER                                OFFICE
NO                                                                          NOTE
.

10 13.08.2024 TMR,J

Learned counsel for respondent requested time to file additional documents petition, when the matter is posted 'for Judgment'. The matter is of the year 2012. It seems that respondent is not acting promptly.

In view of the same, this Court inclined to adjourn the matter by imposing costs. Respondent is directed to pay costs of Rs.500/- to High Court Legal Services Committee, Amaravathi and get ready with additional documents petition.

List after two weeks.

                                                           _________
                                                             TMR, J
                GRL
 SL.   DATE   ORDER   OFFICE
NO                    NOTE
.