Andhra Pradesh High Court - Amravati
G.Vamsi Mohan vs G.Aparna on 4 January, 2023
Author: M.Ganga Rao
Bench: M.Ganga Rao
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: F.C.A.No.213 of 2015 (+ FCA.No.217 of 2015)
PROCEEDING SHEET
Sl. DATE
ORDER
No
29. 04.01.2023 MGR, J & SV, J IA.No.3 of 2022 This application is filed to fix an early date to enable the petitioner-appellant-husband to appear before this Court in person for counseling.
Having considered the averments in the affidavit filed in support of the application and the submissions made, the appellant-husband and respondent-wife are directed to appear before this Court in person on 18.01.2023 for counseling.
Both the learned counsel are directed to inform the parties to appear before this Court in person on 18.01.2023, for counseling.
The application is accordingly ordered.
___________ MGR, J ________ SV, J Vjl/Lsp