Andhra Pradesh High Court - Amravati
Sri Modugala Venugopala Reddy vs Jayadev Galla on 12 April, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No.E.P.No.2 of 2019
PROCEEDING SHEET
Sl. Office
ORDER
No DATE Note 16 12.04.2023 RRR, J The learned counsel for the petitioner submits that the proof of service on notice to the respondents 2 to 4, 11 & 21 would be placed before the Court. He seeks fresh personal notice to the 2nd respondent.
The learned counsel for the petitioner is permitted to take out fresh personal notice to the 2nd respondent by RPAD and file proof of service by the next date of hearing.
Post on 27.04.2023.
__________ RRR, J BSM.