Andhra Pradesh High Court - Amravati
Ponneganti Koteswara Rao vs Ponneganti Susmitha on 26 June, 2024
(SHOW CAUSE NOTICE BEFORE ADMISSION}
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
WEDNESDAY THE TWENTY SIXTH DAY OF JUNE
TWO THOUSAND AND TWENTY Four
'PRESENT:
THE HONOURABLE SRI JUSTICE G.NARENDAR
AND
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
FAMILY COURT APPEAL {FCA} NO: 87 OF 2024
Setween:
PONNEGANTI KOTESWARA RACK Sio AgoeRao, Hindu. aged about
afyrs.Oce Employes, Ryo. "Pn02-12-83, Rama Sastry Garden,
Stambalagaruvu, Guntur. |
Petitioner/Appsllant
SAND
PONNEGANTI SUSMITHA, Wio.Pénneganti Kolteswara Reo, Dvo. Pati Satya
Narayana, aged about 4% eyes, Rio. 12-7-184, Ganeswarras sireet, Kothepeta,
Cuniuy,
Respondent/Respondent
WHEREAS the Appellant above named throu gh his Advocate Sd KL ON
SWAMY presented this Apnsal uncer section 19 of the ramily Courts Aci
against the Judgment and decree passed by learned Family Court cum-Xiif
Additional District judge Guntur ind FLCOP. No. 2oVeotis dated, O4/01/2004
--
and dissolve the Marriage slo oganized on 21/10/1999 between the partes .
AND WHEREAS the Hig "Court UpoN perusing the petition and
memorandum of grounds filed | herel in and upon hearing the arguments of Sri kK
LN SWAMY Advocate for the Peti Honey, directed issue of nefice to the
Respondents herein io show cause as to why this FAMILY COURT ¢ PPEAL
(FCA) should nat be adimilied,
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HIGH COURT
GN. &
KAJ
DATED (26.06.2024
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