Andhra Pradesh High Court - Amravati
Kokkiligadda Kalyana Chakradhar vs Addanki Rajya Lakshmi on 1 April, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: C.R.P No.636 of 2022
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
2. 01.04.2022 NJS, J
Notice before admission.
Learned counsel for the petitioner is
permitted to take out personal notice on the
respondent by RPAD and file proof of service,
within a period of ten (01) days.
List the matter on 18.04.2022.
In the meanwhile, there shall be interim stay, for a period of two (02) weeks.
______ NJS, J IS