Andhra Pradesh High Court - Amravati

K.Achamma, vs U.Nirmala, on 1 May, 2024

     HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

             MAIN CASE No. A.S.No.132 of 2007

                     PROCEEDING SHEET

Sl. DATE                                ORDER                               OFFICE
No.                                                                          NOTE
7.  01-05-2024   VGKR, J
                                   I.A.No.2 of 2019

                       This      application   is   filed   seeking    to
                 discharge Smt. U. Nirmala, as guardian of the
                 petitioner herein, who is the 1st respondent in

A.S.No.132 of 2007.

Heard.

Learned counsel on other side reported no objection.

For the reasons stated in the accompanying affidavit, filed in support of the application, this Interlocutory Application is ordered.

________ VGKR, J

This application is filed seeking to declare the petitioner K. Rohit Reddy, who is the 2 nd respondent in A.S.No.132 of 2007.

Heard.

Learned counsel on other side reported no objection.

For the reasons stated in the accompanying affidavit, filed in support of the

application, this Interlocutory Application is ordered.

________ VGKR, J

This application is filed seeking to return the original document Ex.B1 registered sale deed dated 30.07.1991 and Ex.B2 registered sale deed dated 20.06.2001, substituting them with certified copies in the O.S.No.4 of 2004, on the file of the III Additional District Judge, Ananthapuramu (Fast Track Court), dated 01.12.2006.

Heard both sides.

Learned counsel on other side reported no objection.

For the reasons stated in the accompanying affidavit, filed in support of the application, this Interlocutory Application is closed with a direction to the Registry to transmit the entire trial Court record forthwith, to the trial Court, so that the trial Court will take the necessary steps according to law.

Accordingly, this I.A.No.1 of 2024 is closed.

________ VGKR, J

Cont...

The Appeal Suit is dismissed as abated.

(Vide Separate Judgment)

________ VGKR, J CVD