Andhra Pradesh High Court - Amravati
M/S Rashi Peripherals Ltd., vs Chodabathula Veera Satya Rama Krishna on 21 August, 2025
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: A.S.No.388 of 2019
PROCEEDING SHEET
Sl. DATE ORDER OFFICE
No. NOTE
15. 21.08.2025 RNT, J & MRK, J
The Registrar Judicial has submitted the report
pursuant to the order dated 07.08.2025.
I.A.No.3 of 2019
2. This application has been filed by the
appellants to implead the proposed respondent as
the 3rd respondent.
3. Sri T.V.Jaggi Reddy, learned counsel appearing for the 1st respondent prays for time to file objection.
4. Notice to the proposed 3rd respondent.
5. In addition to the normal mode of service, the petitioners are permitted to take out personal notice by Registered Post with Acknowledgement Due and file proof of service by the next date.
6. List after four weeks.
_____________ RNT, J _____________ MRK, J Pab 2 3