Andhra Pradesh High Court - Amravati
B.Ramaiah, Guntur Dist vs Y.Kotaiah, Guntur Dist Anr on 6 September, 2023
HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI
MAIN CASE No: C.R.P.No.5340 of 2016
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
10 06.09.2023 Dr. KMR, J
I.A.No.1 of 2023
This Application is filed to condone
the delay of 1541 days in filing the set-aside
abatement application in the C.R.P.
Notice.
Learned counsel for the Petitioners is
directed to take out personal notice on the
respondents by RPAD and file proof of
service in the Registry.
____________ Dr. KMR, J I.A.No.2 of 2023 This Application is filed to set-aside the abatement caused due to the death of the revision petitioner in the C.R.P. Notice.
Learned counsel for the Petitioners is directed to take out personal notice on the respondents by RPAD and file proof of service in the Registry.
____________ Dr. KMR, J I.A.No.3 of 2023 This Application is filed to bring the petitioners herein on record as Legal 2 Representatives of the deceased Revision Petitioner in the C.R.P. Notice.
Learned counsel for the Petitioners is directed to take out personal notice on the respondents by RPAD and file proof of service in the Registry.
____________ Dr. KMR, J C.R.P.No.5340 of 2016 Post on 04.10.2023.
_________ Dr. KMR, J HS 3