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Andhra Pradesh High Court - Amravati

This Application Is Filed To Transpose ... vs It Is Brought To The Notice Of This Court ... on 31 January, 2026

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                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
      MAIN CASE No: A.S.No.738 of 2010
                                  PROCEEDING SHEET
Sl.      DATE                                    ORDER                                  OFFICE
No.                                                                                      NOTE
14. 31.01.2026     SV,J
                                           I.A.No.1 of 2021
                           This application is filed to transpose the proposed
                   2nd    appellant/respondent    No.2    as   appellant   No.2    in

A.S.No.738 of 2010.

It is brought to the notice of this Court that the sole appellant by name Moparthi Eswaramma, died on 13.01.2018. The proposed appellant No.2 by name Moparthi Malleswara Rao, who is the son of the deceased-sole appellant, who is shown as respondent No.2 by name Moparthi Umamaheswara Rao @ Rambabu in A.S.No.738 of 2010, intends to transpose as appellant No.2 in the main appeal.

Learned counsel for the respondents has reported no objection to allow this application.

For the reasons stated in the accompanying affidavit filed in support of the application, this application is allowed.

Registry is directed to carry out the necessary amendment.

For filing counter, list the matter on 23.02.2026.

_____ SV,J KNN