Andhra Pradesh High Court - Amravati
Katnam Venkata Murali Krishna Rao vs Katnam Trinadha Venkata Subba Rao on 27 July, 2021
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: A.S.No.204 of 2021
PROCEEDING SHEET
Sl.
ORDER
No DATE
Transferr
3. 27.7.2021 CPK, J & BKM, J -ed to I/O
folder
before
I.A.No.1 of 2021 correction
AMD
Sri V.V.L.N.Sarma, learned counsel,
submits that he is appearing for respondent Nos.1 to 5, 7 and 9.
Having regard to the above, learned counsel for the petitioner/appellant is permitted to take out fresh personal notice on respondent Nos.6 and 8 by registered post with acknowledgment due and file proof of service into the Registry.
Post on 24.8.2021.
Meanwhile, learned counsel for the petitioner/appellant shall furnish a set of papers on Sri V.V.L.N.Sarma, learned counsel for respondent Nos.1 to 5, 7 and 9, so as to enable him to file counter.
___________ CPK, J ___________ BKM, J AMD