Osnar Paints And Contracts ... vs M/S Surya Chandra Contractors,
2021 Latest Caselaw 2970 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.259 of 2021

                             PROCEEDING SHEET

Sl.
                                          ORDER

No      DATE
                                                                               Transferr
1.    10.8.2021   CPK, J & BKM, J                                              -ed to I/O
                                                                               folder
                                                                               before
                                         I.A.No.1 of 2021                      correction
                                                                                    AMD

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

Post on 21.9.2021.

There shall be interim stay of all further proceedings pursuant to the judgment and decree, dated 8.5.2020, in O.S.No.118 of 2014 on the file of the learned IV Additional District Judge, Kakinada on condition of the petitioners/appellants depositing 50% of the decretal amount along with costs within a period of eight (8) weeks from today i.e., 5.10.2021, in default, the stay shall stand vacated automatically.

On such deposit, respondent No.1/plaintiff is at liberty to withdraw the same without furnishing any security.

___________ CPK, J

___________ BKM, J AMD