Deepala Lakshmi Kumari, vs Udatha Mohan Anil Krishna,
2024 Latest Caselaw 8464 AP

Andhra Pradesh High Court - Amravati

Deepala Lakshmi Kumari, vs Udatha Mohan Anil Krishna, on 13 September, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

 APHC010340202024
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                          [3206]
                           (Special Original Jurisdiction)

               FRIDAY, THE THIRTEENTH DAY OF SEPTEMBER
                   TWO THOUSAND AND TWENTY FOUR
                                PRESENT

         THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

                       SECOND APPEAL NO: 545/2024

Between:

Deepala Lakshmi Kumari, and Others                          ...APPELLANT(S)

                                      AND

Udatha Mohan Anil Krishna and Others                      ...RESPONDENT(S)

Counsel for the Appellant(S):

1. B V ANJANEYULU

Counsel for the Respondent(S):

1.

The Court made the following Judgment:

Notice before admission.

The learned counsel for the appellant is permitted to take out personal notice to the respondents by RPAD and file proof of service by the next date of hearing.

Post on 04.10.2024.

In the meanwhile, final decree proceedings may go on. However, final decree will not be drawn up.

_______________________ R RAGHUNANDAN RAO, J MJA