Cheela Chandra Sekhara Rao, vs Potnuru Venkata Raju
2021 Latest Caselaw 2838 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: C.R.P.No.801 of 2021

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No NOTE.

03.08.2021 DR,J I.A.No.1 of 2021

Dispensed with for the present.

I.A.No.2 of 2021

Learned counsel for the petitioner submitted that though E.P.No.19 of 2021 is filed against the decree and judgment passed in O.S.No.661 of 2019, dated 17.03.2020, said decree was passed in exparte. After filing the E.P., the petitioner/J.Dr. came to know about the decree, immediately they have filed an application for restoration of the suit. In view of the same, the present attachment is bad in law.

Considering the submissions made by the learned counsel for the petitioner, there shall stay of all further proceedings in E.P.No.19 of 2021 in O.S.No.661 of 2019 on file of First Additional Junior Civil Judge, Vizianagaram on condition of depositing 50% of the decretal amount, by the petitioner/J.Dr within two (02) weeks from the date of receipt of copy of the order.

C.R.P.No.801 of 2021 Post after two (02) weeks.

_______ DR, J Pnr