P Krishnavenamma vs Shaik
2021 Latest Caselaw 2885 AP

Citation : 2021 Latest Caselaw 2885 AP
Judgement Date : 4 August, 2021

Andhra Pradesh High Court - Amravati

P Krishnavenamma vs Shaik on 4 August, 2021

Bench: C.Praveen Kumar, B Krishna Mohan

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.252 of 2021

                          PROCEEDING SHEET

Sl.
                                        ORDER

No      DATE
                                                                               Transferr
1.    4.8.2021   CPK, J & BKM, J                                               -ed to I/O
                                                                               folder
                                                                               before
                                       I.A.No.1 of 2021                        correction
                                                                                    AMD

Issue notice to the respondent. Learned counsel for the petitioner is permitted to take out personal notice to the respondent by registered post with acknowledgment due and file proof of service into the Registry.

Post on 1.9.2021.

There shall be interim stay of all further proceedings pursuant to the judgment and decree, dated 6.1.2020, in O.S.No.196 of 2015 on the file of the learned VI Additional District Judge, Nellore, on condition of the petitioner/appellant depositing 25% of the decretal amount along with costs within a period of four (4) weeks from today i.e., 1.9.2021 and the balance 25% within another four (4) weeks thereafter i.e., 29.9.2021.

___________ CPK, J

___________ BKM, J AMD