Andhra Pradesh High Court - Amravati
Ratween vs Mr} {Neyer Cay Pn Ey Soy Yey Ore 2 Mp Ethys on 9 December, 2025
1 3824]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
TUESDAY THE NINTH DAY OF DECEMBER
TWO THOUGAND ANDO TAWENTY FIVE
-PRESENT:
THE HONOURABLE SRI JUSTICE RAVI NATH TILHAR!
AND
THE HONQURABLE SRI JUSTICE MAHESWARA RAD KUNCHEAM
CAVIL MISCELLANEOUS APPEAL NO: 828 OF 2025
Ratween
wR ON ee eee EE cet 3 . : eee XS weey ed fy ge
Rabbi Gangeraju, Sfo. Late Apnalaswarmy, AQEG pars, RYfa,
Sky eerie "3 et 2 423 Raasseist ra
suraminpeia Vilage, Seelhanagaram Mandal, Parvathipurar: Manyam
eS
District
Appellant
Patiioner
AND
oH
MR} {Neyer cay PN ey Soy yey Ore 2 mp ethys
obhn Padma, Wio. Gangaraiu, D'o. Naidang Paidayya, Rfo. Paradhi,
¥-BPO, Bobbli Mandal, Vizianagaram District
x
Respondent
Respormient
Petition under Section 28 of Hindu Marriage Act is fled praying thet in
HH
Miscellangous Appeal, the High Court may be pleased! io allow the appeal by
ovreidy y Soyer b ie trey TR diy
© pelitign/Apoeal coming on for hearing, upor perusing the Petit
' i ~ '. : ro Ooh ows ed te ~ . a te ~} : cy Pines bia
the following,
ORDER
TRS appeal has been fled by tf the husbaned being agurieved from the dismissal of his petition for divorce. a. jasue notice to the respondent.
3. in addition fa the normal mode of service, the appellant is permitted fo take out personal nofice by Registered Post with Acknowledgement Due and fie proof of service by the next date.
4. List ater four weeks. ca) After appearance of the parties, the Court wil consider to refer the parties for mediation og wath id Sad oN goed gS PN a : HN RE\VE SBA ga ie Pee Gee
5. Yweo spare copies HIGH GOURT RAT J MRE S DATED O/T 2/2028 LIST AFTER FOUR WEEKS ORDER ~ ST ~ SAN, _ AAS N, & = Y ae OS wares