Mandimala Jagadeesh Babu vs Mandimala Meenakshi Devi Parre ...
2024 Latest Caselaw 4478 AP

Andhra Pradesh High Court - Amravati

Mandimala Jagadeesh Babu vs Mandimala Meenakshi Devi Parre ... on 18 June, 2024

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: FCA.No.64 of 2024

                      PROCEEDING SHEET

SL.   DATE                            ORDER                          OFFICE
NO.                                                                   NOTE
1.  18.06.2024   RNT,J & KM,J

                        The appellant is challenging the common
                 judgment passed in FCOP.No.463 of 2016 by
                 which the petitioner's petition for divorce has
                 been rejected.
                 2.     Issue notice to the respondent.

3. In addition to the normal mode of service, learned counsel for the appellant is permitted to take out personal notice to the respondent by registered post and acknowledgment due and file proof of service in the Registry.

4. Post on 16.07.2024.

______ RNT,J

_____ KM,J AG