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Andhra Pradesh High Court - Amravati

K.Christy Caroline E.G6 Ors vs K.Shepard Kinghs Burgh 14 Ors on 20 September, 2023

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.2672 of 1999

                           PROCEEDING SHEET

Sl.No     DATE                                                              OFFICE
                                          ORDER

NOTE

03. 20.09.2023 SV, J I.A.Nos.1, 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20 and 21 of 2023 I.A.No.1 of 2023 is filed to condone the delay of 8,515 days in filing the application to bring on record the legal representative of the deceased 3rd respondent.

I.A.No.2 of 2023 is filed to set aside the abatement caused due to death of 3rd respondent.

I.A.No.3 of 2023 is filed to bring on record the respondent Nos.15 to 19 as legal representatives of deceased 4th respondent.

I.A.No.4 of 2023 is filed to condone the delay of 5,237 days in filing the application to bring on record the legal representative of the deceased 4th respondent.

I.A.No.5 of 2023 is filed to set aside the abatement caused due to death of 4th respondent.

I.A.No.6 of 2023 is filed to bring on record the respondent Nos.20 to 24 as legal representatives of deceased 4th respondent.

I.A.No.7 of 2023 is filed to condone the delay of 4,500 days in filing the application to bring on record the legal representative of the deceased 5th respondent.

I.A.No.8 of 2023 is filed to set aside the abatement caused due to death of 5th respondent.

I.A.No.9 of 2023 is filed to bring on record the respondent Nos.25 to 29 as legal representatives of deceased 5th respondent.

I.A.No.10 of 2023 is filed to condone the delay of 157 days in filing the application to bring on record the legal representative of the deceased 6th respondent.

I.A.No.11 of 2023 is filed to set aside the abatement caused due to death of 6th respondent.

I.A.No.12 of 2023 is filed to bring on record the respondent Nos.30 to 32 as legal representatives of deceased 6th respondent.

I.A.No.13 of 2023 is filed to condone the delay of 3,712 days in filing the application to bring on record the legal representative of the deceased 7th respondent.

I.A.No.14 of 2023 is filed to set aside the abatement caused due to death of 7th respondent.

I.A.No.15 of 2023 is filed to bring on record the respondent Nos.33 to 38 as legal representatives of deceased 7th respondent.

I.A.No.16 of 2023 is filed to condone the delay of 1,223 days in filing the application to bring on record the legal representative of the deceased 8th respondent.

I.A.No.17 of 2023 is filed to set aside the abatement caused due to death of 8th respondent.

I.A.No.18 of 2023 is filed to bring on record the respondent Nos.39 to 43 as legal representatives of deceased 8th respondent.

I.A.No.19 of 2023 is filed to condone the delay of 4,484 days in filing the application to bring on record the legal representatives of the deceased 11th respondent.

I.A.No.20 of 2023 is filed to set aside the abatement caused due to death of 11th respondent.

I.A.No.21 of 2023 is filed to bring on record the respondent Nos.44 and 45 as legal representatives of deceased 11th respondent.

Sri P.Vivek, learned counsel, agreed to receive notice on behalf of respondents and also undertakes to file vakalat on the next date of hearing.

List the matter on 27.09.2023.

_________ SV, J Krs