Bhavanam Brahmnanda Reddy ... vs Mondeddu Peter Joseph Reddy
2021 Latest Caselaw 2975 AP

      HIGH COURT OF ANDHRA PRADESH::AMARAVATI
MAIN CASE No: A.S.NO. 585 OF 2019
                           PROCEEDINGS SHEET
Sl.                                                                                   OFFICE
                                                                                       NOTE
No.      DATE                                   ORDER

13.   10.08.2021   JUD,J

                     It is represented by the appellant's counsel that the judgment

                   and decree passed by the trial court is stayed on the condition

                   of depositing suit costs and the condition so imposed is

                   complied. He states that the respondent has also entered

appearance through a counsel by name Venkateswarlu Yarram

Reddy, therefore the case is to be posted for final hearing.

Post on 01-09-2021.

                                                                          _________
                                                                              JUD,J




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