Andhra Pradesh High Court - Amravati

N.Uday Kiran vs G.Shalini on 1 July, 2024

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(SHOW CAUSE NOTICE BEFORE ADMISSION), *
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAQ
MONDAY, THE FIRST DAY OF JULY
TWO THOUSAND AND TWENTY FOUR
"PRESENT:
THE HONOURABLE SRI JUSTICE G.NARENDAR
&
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
FAMILY COURT APPEAL (FCA) NO: 103 OF gae9
Helween: |
N Uday Kiran, Six N. Subramanyam, Aged about 40 yrs, Occ. Gorntract
Employee, Rio. D. No. 24-10-774-1, Kranthi Nagar, Jeevakona, Trupati,
Chittoor District. 7
co. Appellant
AND
G. Shalini, Wyo. N.Uday Kiran, Dyo. Narayana Chetty, Aged 38 ¥re, Ges.
Soflware Engineer, Rio. RR Street, Kote, SPSR Nellore Distict,
| . .. Raspondant
WHEREAS the Appellant above named ihrough his Advocate SRI OO
PURNACHANDRA REDDY sresented this Appeal under Seefion 19 of the
ramily Courts Act being aggrieved by the Judgment DL 24.04.9093 assed in
FCLOP.NG. 118 of 3019 on the fle of the Judge, Family Court-cum-\
Additional District Judge, Tirupati,

AND WHEREAS the High Court UPON perusing the petition and
Memorandum of grounds fled herein and upon hearing the arguments af Sri bp
PURNACHANDRA REDDY Advocate for the Pelitioner, directed issue of
notice to the Respondents herein fo show cause ag fn why this FAMILY

COURT APPEAL (FCA) should not ba admitted,

You vir:

G. Shalini, Wo. N Uday Kiran, Sve. Nar rayana Chetty, Aged 36 yrs, Gee. Software Engineer, Bro. RR Street, Kota, SPSR Nellore District,

are be and hereby directed to show cause ether appearing in person or through an advocais as to why in the elfoumstances set out in the appeal and the memorandurn of grounds fled therewith {copy enciosed) this FAMILY COURT APPEAL (FCA) should not be admitted .

The Court made the following: ORDER

"issue notice fo the respondent."

~ SEY MLSRINIVAS * ASSISTANT. REGISTRAR AS

TRUE 'copys SECTION OFFICER

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