Andhra Pradesh High Court - Amravati
CRP/272/2022 on 15 February, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE: CIVIL REVISION PETITION No.272 of 2022
PROCEEDING SHEET
Sl OFFICE
DATE ORDER
No NOTE
1.15.2.2022 NJS,J (through Video Conference) Heard learned counsel for the petitioner and perused the judgments in Smt.Kavitha Balaji v. State of Telangana, 2016(6) ALD 493, Saibaba Kirana and General Merchant v. Manjira Chit Fund Company, 2004 (3) ALD 843, on which reliance is placed. Learned counsel also refers to the judgment in Mohd. Osman Ali v. Second Junior Civil Judge, City Civil Court, Hyderabad, 2010 (4) ALD 273.
List the matter on 21.2.2022 under the caption "For Orders".
_________ NJS, J vasu