Andhra Pradesh High Court - Amravati
Sivva Kamaraju Setty Vzm vs Terli Srihari Rao Vizinagaram on 30 January, 2025
HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI 14
MAIN CASE No: S.A.No.704 of 2000 32
PROCEEDING SHEET
Sl. OFFICE
No.
DATE ORDER NOTE
30.01.2025 TMR, J
On behalf of learned counsel for the appellant(s), it is
submitted that sole respondent died and they have also filed
L.R. application to that effect, but, the same was returned by the Registry, by raising some objections. Hence, they requests time.
List the matter after two weeks.
________ TMR, J MKK