Rongali Dana Hemalatha vs Rongalisrinivasa Rao
2024 Latest Caselaw 497 AP

Andhra Pradesh High Court - Amravati

Rongali Dana Hemalatha vs Rongalisrinivasa Rao on 11 January, 2024

        HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

      MAIN CASE No. F.C.A.No.05 of 2024

                            PROCEEDING SHEET
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         DATE                                  ORDER                                    E
No.                                                                                   NOTE

01     11.01.2024   AVSS,J & JS,J
                          Notice.

                          Learned      counsel     for     the   appellant       is

                    permitted    to    take     out      personal     notice     to

                    Respondent        by       Registered           post       with

acknowledgement due and file proof of service into

the Registry.

Post after Eight (08) weeks.

Considering the submissions of the learned

counsel for the appellant, there shall be interim

stay of operation of Judgment and Decree

dated 12.09.2023 passed in F.C.O.P.No.640 of

2016 on the file of Judge, Family Court-cum-V

Additional District Judge, Visakhapatnam,

pending further orders.

________ AVSS,J

_______ JS,J TM