Andhra Pradesh High Court - Amravati
Vundela Samba Siva Reddy vs Rameswaram Ravichandra on 9 December, 2024
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
C.R.P.No.2644 of 2024
PROCEEDING SHEET
Sl. Office
ORDER
No DATE Note
01. 09.12.2024 GRKP, J Heard Sri Shaik Omer Qaiyum, learned Counsel appearing on behalf of Sri V. Nitesh, learned Counsel for the Revision Petitioner.
2. Learned Counsel for the Revision Petitioner submits that the personal notice taken out in respect of sole Respondent has been returned un-served with postal endorsement that there is no such addressee in the given address. Learned Counsel submits that the plaintiff's notice has been sent to the very same address, which the plaintiff has indicated in the copy of the plaint in O.S.No.19 of 2021.
3. In this view of the matter, the learned Counsel for the Revision Petitioner is granted liberty to serve a copy of the notice on the learned Counsel representing the plaintiff in O.S.No.19 of 2021 in the Court of Principal Junior Civil Judge's Court, Proddatur, within a period of one week and file proof of receipt of notice within a week thereafter.
4. List the matter on 28.12.2024.
[P.T.O] 2
5. Interim Order granted earlier shall continue till the next listing.
____________ GRKP, J JKS 3