Andhra Pradesh High Court - Amravati
T. Subbarami Reddy vs Duggandla Rami Reddy Died on 1 November, 2021
Author: M.Venkata Ramana
Bench: M.Venkata Ramana
HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI
MAIN CASE NO.: S.A.No.76 of 2021
PROCEEDING SHEET
Sl. Date ORDER OFFICE
No. NOTE
1. 01.11.2021 MVR,J Tr. to I-O
folder before
corrections if
any.
I.A.No.2 of 2021 Pl.verify.
Service against the 15th respondent is sufficient, since
she served notice.
Heard Sri S.Subba Reddy, learned counsel for the petitioner and Sri P.Gangarami Reddy, learned counsel for the respondents.
In the circumstances stated in the affidavit filed in support of this petition, it is allowed directing to bring 15th respondent as legal representative of the 4th respondent, who is no more.
Sri P.Gangarami Reddy, learned counsel for the respondents represents that he has already filed vakalat for the 15th respondent.
______ MVR,J S.A.No.76 of 2021 Registry is directed to carry out necessary amendment. List on 11.11.2021.
______ MVR,J Pab