Andhra Pradesh High Court - Amravati
Patnam Venkata Ramana vs B.Ramaiah on 21 September, 2023
HIGH COURT OF ANDHRA PRADESH : AMARAVATI
MAIN CASE: C.R.P.No.2125 of 2023
PROCEEDINGS SHEET
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2. 21.09.2023 KSR,J
Learned counsel for the petitioner states that pursuant to
the order dated 30.08.2023, he has taken out personal notice to
the respondent by registered post with acknowledgment due and
that the same returned unserved with an endorsement 'no such addressee'. Hence, he requests for permission to take out fresh personal notice to the respondent as well as the counsel appearing for the respondent before the trial Court.
Permission is accorded. Let fresh personal notice by registered post with acknowledgment due be served on the respondent as well as the counsel appearing for the respondent before the trial Court, and proof of service be filed.
Post this matter on 19.10.2023.
Interim order passed earlier is extended till then.
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K. SURESH REDDY, J
IBL
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