Vuyyurukokkilagadda Anusha vs Vuyyuru Ravi Teja
2024 Latest Caselaw 8787 AP

Andhra Pradesh High Court - Amravati

Vuyyurukokkilagadda Anusha vs Vuyyuru Ravi Teja on 23 September, 2024

               HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                      MAIN CASE No: F.C.A.No.70 of 2023
                               PROCEEDING SHEET


Sl.                                                                            OFFICE
        DATE                            ORDER                                   NOTE
No.
14.   23.09.2024 GN,J & KM,J
                                   I.A.No.1 of 2024
                         We have perused the report of the
                 Registrar (Judicial) and the explanation submitted
                 by   Smt.K.Sunitha,     learned       Judge,      Principal
                 Family     Court-IV   Additional       District     Court,
                 Vijayawada.
                         It is submitted by the learned Judicial
                 Officer that the Judgment dated 14.12.2023, was
                 received by the District Court only on 01.04.2024,
                 i.e., after the delay of nearly three (03) months,
                 after this Court passed Judgment. She would
                 submit that, after issuance of notices to both
                 sides    on   02.04.2024    by     her    predecessor,
                 commenced the enquiry on 15.04.2024. She took
                 charge only on 24.04.2024, and the Judgment of
                 this Court was not brought to her notice
                 immediately.
                         It is these omissions by the Registry should
                 have     been    supervised      to    ensure       timely
                 compliance. The excuses set out by the learned
                 Judicial Officer clearly indicate a malice, which
                 unerringly points out finger at the Registry, both
                 at the High Court and the District Court.
                         In that view, the Registrar General is
                       2
directed to draw up S.O.P., for ensuring timely
compliance of the directions issued by this Court.
      The report of the Registrar (Judicial) and
the explanation placed by the learned Judge,
Principal Family Court-IV Additional District Court,
Vijayawada is taken on record.
      The explanation submitted by the learned
Judge,   Principal   Family   Court-IV    Additional
District Court, Vijayawada is accepted.
      We have perused the report of the
Registrar (Judicial). None of the explanations
submitted in the report touched upon the fact of
the delayed communication of the Judgment,
whereunder a timeline was stipulated to complete
an exercise as directed by this Court.
      The explanation submitted in the report,
prima facie, does not appear satisfactory.
      Hence, for 'further orders', list the matter on
01.10.2024

.

In the meanwhile, the Registrar (Judicial) shall also place the report regarding the factors that delayed the communication of the Judgment and Decree to the concerned Court by the Registry of the High Court.

______ GN,J

______ KM,J DNV