Veerapaneni Murali Krishna vs Nutakki Brahmeshwari
2024 Latest Caselaw 8750 AP

Andhra Pradesh High Court - Amravati

Veerapaneni Murali Krishna vs Nutakki Brahmeshwari on 20 September, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

 APHC010392132024
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                           [3206]
                           (Special Original Jurisdiction)

               FRIDAY ,THE TWENTIETH DAY OF SEPTEMBER
                   TWO THOUSAND AND TWENTY FOUR
                                  PRESENT
         THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
                      SECOND APPEAL NO: 570/2024
Between:
Veerapaneni Murali Krishna                                       ...APPELLANT
                                     AND
Nutakki Brahmeshwari                                          ...RESPONDENT

Counsel for the Appellant: 1. PONNAM RAVINDRA BABU Counsel for the Respondent: 1.

The Court made the following:

The learned counsel for the appellant is permitted to take out personal

notice to the respondent by RPAD and file proof of service by the next date of

hearing.

2. Post on 18.10.2024.

3. In the meanwhile, there shall be stay of all further proceedings pursuant

to the Judgment and decree of the Trial Court and the order of confirmation in

the appeal of the Appellate Court, for a period of six (06) weeks.

______________________________ R RAGHUNANDAN RAO,J Ksj