HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI
MAIN CASE NO: CRL.R.C.No.3383 of 2018
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
06 19.09.2022 RC, J:
I.A.No.2 of 2018
This petition is filed to stay all further
proceedings arising out of the judgment of
the Hon'ble V Additional Sessions Judge,
Tirupati dated 05.11.2018 in Crl.A.No.357 of
2016 as well as the order of Hon'ble III
Additional Judicial Magistrate of First Class,
Tirup;ati in DVC No.62 of 2012 dated
15.07.2018 pending disposal of the Revision.
Heard Sri GVS Mehar Kumar, learned
counsel for the petitioner and Sri
J.Ugranarasimha, learned counsel for the 1st
respondent.
The learned counsel for the 1st respondent would submit that the petitioner has to pay arrear amount of Rs.2,80,000/- to the 1st respondent. For the said submission that learned counsel for the petitioner sought time to enable the petitioner to pay the balance arrear amount to the 1st respondent. The learned counsel for the 1st respondent reported no objection for granting time as sought for by the 1st respondent.
2Considering the submissions made by both the learned counsel, there shall be stay of all further proceedings arising out of the judgment of the Hon'ble V Additional Sessions Judge, Tirupati dated 05.11.2018 in Crl.A.No.357 of 2016 as well as the order of Hon'ble III Additional Judicial Magistrate of First Class, Tirupati in DVC No.62 of 2012 dated 15.07.2018 pending disposal of the Revision, subject to payment of the balance arrear amount of Rs.2,80,000/- (Rupees two lakh eight thousand only) by the petitioner to the 1st respondent within a period of four (04) weeks from today. Non compliance of the condition would entail automatic cancellation of the stay granted above and no further orders are required in this regard.
____________ RC, J CRL.R.C.No.3383 of 2018 List after four (04) weeks.
____________ RC, J RR 3