Citation : 2024 Latest Caselaw 1921 AP
Judgement Date : 1 March, 2024
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No. C.R.P. No.1110 of 2019
PROCEEDING SHEET
Sl. DATE ORDER OFFICE
No. NOTE
07. 01.03.2024 KM, J
Pursuant to the order dated
09.01.2024, learned counsel for the
petitioners submit that he has filed an
application in I.A. (Sr). No.9250 of 2024,
seeking to bring on record the legal
representatives of the 2nd respondent. He
further submits that since the 1st respondent is the husband of the 2nd respondent, as he is already on record and as the cause would not abate, he did not file any application, seeking set aside of abatement. However, he states that the application seeking condonation of delay in filing the LR petition was filed but Office has taken an objection as to the maintainability of petition without seeking for set aside of abatement.
The learned counsel for the petitioners relied on the decision of the Hon'ble Supreme Court in the case of Shivshankara & Anr., Vs. H.P.Vedavyasa Char1.
Contd,
2023 LiveLaw (SC) 261
He contends that though said judgment was enclosed to the petition, still the Registry did not number the application.
The learned counsel appearing for the respondent would submit that the copy of the application has not been served upon them.
Post the matter on 15.03.2024.
In the meanwhile, the learned counsel for the petitioners shall serve a copy of the application on the respondent.
Remove the case from the caption "for Dismissal".
_______ KM,J MVK
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