Kaniti Anantha Lakshmi vs Pappala Sriramachandra Murthy
2021 Latest Caselaw 2976 AP

HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: A.S.No.383 of 2019

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

07. 10.08.2021 JUD,J

It is submitted by the learned counsel for the petitioner that the judgment and decree passed in O.S.No.51 of 2014, on the file of III Additional District Judge, Kakinada is suspended by this Court vide order dated 03.03.2021 in I.A.No.1 of 2019, until further orders subject to petitioner depositing 50% of the decretal amount with full costs. He further states that since the counsel who appeared for the petitioner in the lower Court passed away, he needs time to ascertain from the party as regard to the compliance of the order, so saying sought time.

On his request, post the matter to 24.08.2021.

________ JUD,J Gk.