Andhra Pradesh High Court - Amravati
K. Rana Prathap Simha vs K. Sankar Reddy on 9 October, 2025
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
C.R.P.No.2633 of 2025
PROCEEDING SHEET
Sl.
No DATE OFFICE
ORDER
NOTE 09.10.2025 NV, J I.A.No.1 of 2025 Heard learned counsel for the petitioner. Learned counsel for the petitioner is filed this interlocutory application seeking dispense with the filing of certified copies of order and decretal order dated 08.09.2025 passed in I.A.No.316/2025 in O.S.No.22/2019 on the file of VII Additional District Judge, Kadapa.
For the reasons stated in the accompanying affidavit filed in the support of the application and having regard to the submissions made by learned counsel for the petitioner, the filing of the certified copies of order and decretal order dated 08.09.2025 passed in I.A.No.316/2025 in O.S.No.22/2019 on the file of VII Additional District Judge, Kadapa is hereby dispensed with.
______ NV, J 2 I.A.No.2 of 2025 For the reasons stated in the accompanying affidavit, there shall be stay of all further proceedings in O.S.No.22/2019 on the file of VII Additional District Judge, Kadapa if the Court below not proceeded for hearing. If the Court below already heard the matter, not to deliver the judgment and decree till the next date of hearing.
C.R.P.No.2633 of 2025
Learned counsel for the petitioner is permitted to take out personal notice by RPAD on respondents and file proof of service.
List the matter on 23.10.2025.
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