Kunapuraju Gopala Sundara ... vs Manchala Ramamohana Rao
2021 Latest Caselaw 2835 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S. No.851 of 2019

                                   PROCEEDING SHEET

Sl.No
                                               ORDER

DATE

05. 03.08.2021 CPK, J & BKM, J

I.A.No.2 of 2021 Heard Sri E.V.V.S.Ravi Kumar, learned counsel for the petitioners/appellants.

By order dated 07.01.2020, this Court directed the petitioners to deposit half of the decretal amount within a period of eight weeks from that date and till then, the judgment shall be stayed.

It appears that though the period of eight weeks has elapsed long back, the order has not been complied with. But, however on 11.02.2021 the present application came to be filed seeking extension of time on the ground that due to pandemic and health condition of petitioners/appellants and their family members, the petitioners could not comply with the interim order.

Having regard to the above, time to deposit 50% of the decretal amount is extended by four (4) weeks from today, in default, the stay shall stand vacated.

___________ CPK, J

___________ BKM, J Note: Issue CC tomorrow (B/o) Ivd