Andhra Pradesh High Court - Amravati
N. Reddeppa Naidu, vs K. Ramesh, on 12 July, 2024
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No.S.A.No.146 of 2024
PROCEEDING SHEET
Sl.No. DATE Office
ORDER
Note
03. 12.07.2024 RRR, J The memo of proof of service of notice shows that notice has been served on the 2nd respondent.
The learned counsel for the appellant is permitted to take out fresh personal notice on the 1st respondent by RPAD and file proof of service by the next date of hearing.
Post on 02.08.2024.
_______ RRR, J MJA