Andhra Pradesh High Court - Amravati
Atla Koduri Chandra Kala vs Atla Emmaneul Reddy Emmaneul on 28 September, 2022
Author: Battu Devanand
Bench: Battu Devanand
Paze7y
(SHOW CAUSE NOTICE BEFORE ADMISSION}
IN THE HIGH COURT OF ANDHRA PRADESH © AMARAVATI
SIGHT DAY OF SEPTEMBE:
ND. TWENTY TWO
>: PRESENT;
THE HONOURABLE SRI JUSTICE SATTU DEVANAND
TRANS. CIVIL MISC PETITION NO: 338 OF 2029 ,
WERNE DAY, THE TAYVENTY
TAAID THOLISIAN
Selwveen: . _--
Ate @ Koduri Chandra Kala, Wo Afla Emmaneu! Reddy @ Emmeaneul, Aged 33
years, Hindu, Nouse Wie, Ro Door No. 36.8- 48 OM), Mai varcra Nagar, 2°" jane,
Ongoale T Fawn, Prakasam District, A.P
Patitioner
AND
Ata Emmaneul Reddy @ Emmaneul, Sio Srinivasa Raddy @ Rama Reddy, Aged 33
my
years, Private Employee, Mobile Ne. GINZ2AHVVd, Ofo Plot No.1S, ¢ST hoa,
Rasasr Chambers, New BEL Ro, Jeldarshin' Layout, Sengaluru, Karnatakea-S600S84
and Native of House No. 17-5-54, Rarnamar adhi iy Road, Near AyyappaTemple, Opp.
io Sandeas School, © hirata Town, Prakasam District, AP.
Respondant
HERESS the Pediioner above . named thy ous her Advocaia SR!
NAGE NDRAMU presented this Petition Under Section 24 of CLP, Praying that in
the croumstaniogs stated in the affidavit fled therewith, the Migh Court may be
ad Ip withdraw the H_M.OLP. No. 64 of 2022 on the file of the Addl. Senior CAY
judge at Chivala, Prekasam District and fo transfer the same to the Court of the
Family d ludge-cureVill Addi District ancd- Sessions wutige af Ongaie, Prakasam
District
AND WHEREAS the High Court upon perusing the eee and memorandum
af gr ounds fled herein end upon hearing the argurnen ~~ ars NAGENDRAMU
Advooate for the etl fhoner, Girected issue of notice fo the Respondent here in ig
Rew cause as io why this TRANS. CIVIL MISC PETITIGON sh
Private Employ oe We bile No. 8Ge3 . (Na Plot Na t&) IST as
Rasaet Chambers, New SEL Rad, Jaidarshini Layout, Bengaluru, Karnataka 560054
and Native of House No. 17-5-S4, Ramamandir Road, Near AyyanoaTempia, Oop.
fo Sandeep School, Chirala Town, Pra asam Distiot, AP
are diracted to show cause alther appearing i y person or ihrough ar Advocate, as io
why in the : circumstances set out in the pelion and the affidavit fled therewith (oo OY
anciosed) this TRANS. C{VIL MISC PETITION should not be admit ted,
The Court made the following:
ORDER:
"Noting before admiesion, Learned counsel for the petitioner is permiied fo igke out perscnal neticg to the respandents or their counsal in the Court below by regiatered SD) T MADNAVI ASSISTANT REGISTRAR the Registry within - eryine i iy wen SEES S wo ee ee Cp wee be .
e 3 TOT, at vhirals oy < L Distrc cS oo dinee ge OF 2 os Sat For ASSISTANT REGISTRAR Mines aS we fen oy qe & Le wD rf ised "3 oe oS ae hot 2 Ke coad Raga € e x at bess we ad oe rr Ne Prey PERE ANY & Kg PRP ¥ serior Civ y a ' foat the mater afer Dussehra vacation, 2032." Prakasarni District
1. The Add. post with acknowledgment due and Ais proof of s three (3) weeks. Te, raat one One spare coo we a NIGH COURT EV DATED: 28/00/2022 POST AFTER DUSSEHRA VACATION, 2032 NOTICE BEFORE ADMISSION TRCMP No. 386 of 2022