Mukthapuram Chennappa Bhupathi ... vs Mekala Nagalaxmamma,
2024 Latest Caselaw 699 AP

Andhra Pradesh High Court - Amravati

Mukthapuram Chennappa Bhupathi ... vs Mekala Nagalaxmamma, on 24 January, 2024

            HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: S.A.No.43 of 2024

                                 PROCEEDING SHEET

Sl.                                                                         OFFICE
        DATE                              ORDER
No.                                                                          NOTE
01.   24.01.2024   DR.KMR,J

                                    I.A.No.2 of 2024
                           This application is filed to dispense with
                   the certified copy of the Judgment and Decree in
                   O.S.No.566 of 2006, on the file of Junior Civil
                   Judge, Kadiri, dated 06.05.2016.
                           Heard.
                           Considering the submissions and for the
                   reasons stated in the accompanying affidavit
                   filed in support of this application, this IA is
                   allowed and the petitioner is directed to file the
                   original Order Copy within a period of one (01)
                   month from today.
                                                            ________
                                                            DR.KMR,J
                                    S.A.No.43 of 2024
                           Sri   Kari   Basavaiah,     learned   counsel
                   appeared and submitted that on earlier occasion,
                   he filed Caveat and 90 days were completed.
                   Thereafter, the appellant has preferred this
                   Second Appeal. He further submits that he is
                   going    to   file   Vakalat   on    behalf   of   the
                   respondents.

Post the matter on 12.02.2024.

________ DR.KMR,J BMS