Andhra Pradesh High Court - Amravati
Makam Leela Kumari vs Gurram Jaya Lakshumma on 3 November, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE : C.R.P.No.2168 of 2022
PROCEEDING SHEET
Sl. Date ORDER OFFIC
No. E
NOTE
1) 03.11.2022
SRS,J
Issue notice to the respondent.
Learned counsel for the petitioner is permitted to take out personal notice to the respondent as well as to the counsel appearing on behalf of the respondent in trial Court, by registered post with acknowledgment due and file proof of service in the Registry.
List on 24.11.2022.
There shall be stay of all further proceedings in O.S.No.60 of 2013 on the file of the II Additional District Judge, Kadapa for a period of six (6) weeks.
It is made clear that if learned counsel for the petitioner fails to file postal receipt within two weeks, the interim order stands vacated without any further reference.
_________ SRS,J KA