Andhra Pradesh High Court - Amravati
Chinnala Prasanna Myagi Maggi vs Chinnala Josef on 1 November, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No.: Tr.C.M.P.No.314 of 2023
PROCEEDING SHEET
S. DATE
No ORDER
01. 01.11.2023 BSS, J
I.A.No.01 of 2023 in Tr.C.M.P. No.314 of 2023
I have heard learned counsel
Smt V.Sirisha., representing on behalf of
Mr.V.Sreenivasa Rao., learned counsel for
petitioner.
A perusal of record which prima-facie
shows that petitioner now residing in her
parent's house at Nuzvid along with her child
who born on 17-10-2022. A copy of petition
filed by the respondent under Section 32 of
Indian Divorce Act, 1869 vide O.P.No.200 of 2023 on the file of Principal District Judge, West Godavari, Eluru. Prima-facie shows that at first instance the petitioner lodged report before S.H.O. Nuzvid Town Police Station on 24.08.2022 and thereafter she also filed M.C. and D.V.C. For the reasons stated in the affidavit of the petitioner, all further proceedings in O.P.No.200 of 2023 on the file of Principal District Judge, West Godavari, Eluru, are hereby stayed.
Cont...2 ::02::
The learned counsel for the petitioner is permitted to take out personal notice to the respondent through RPAD and file proof of service before the Registry within two (02) weeks.
List the case on 29.11.2023.
_______ BSS, J Tr.C.M.P.No.314 of 2023 Admit.
Notice to Respondent.
The learned counsel for the petitioner is permitted to take out personal notice to the respondent through RPAD and file proof of service before the Registry within two (02) weeks.
List the case on 29.11.2023.
_______ BSS, J KLNS