Smt.Kuchipudi Anuradha Died, vs Dasari Chinnamma,
2024 Latest Caselaw 4533 AP

Andhra Pradesh High Court - Amravati

Smt.Kuchipudi Anuradha Died, vs Dasari Chinnamma, on 19 June, 2024

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                           Appeal Suit No.584 of 2017

                              PROCEEDING SHEET

Sl.   DATE                                    ORDER                             OFFICE
No.                                                                              NOTE

19)   19.06.2024 AVRB, J


                         While perusing the record to prepare the
                 judgment, it is found that the learned counsel for the
                 contesting second respondent on 15.03.2024 sought

time to furnish citations in support of his contentions and later he further argued on 22.03.2024 and relied upon Sections 6, 8 and 14 of the Hindu Succession Act.

Now as verified no citations are available on behalf of the second respondent.

Hence, delete the matter under the caption of "reserved for judgment".

Registry is directed to place the citations, if any, filed by the counsel for the second respondent and if it is not filed, the counsel for the second respondent is at liberty to file the citations.

Post the matter after two (02) weeks.

_________ AVRB, J PGR