V.O.Venugopal Reddy vs Mandyam Venkatasubba Reddy
2021 Latest Caselaw 3080 AP

         HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: A.S.No.79 of 2021

                         PROCEEDING SHEET

Sl.                                                                 OFFICE
        DATE                         ORDER
No.                                                                  NOTE
      17.08.2021 JUD,J

                      Both the counsel present.
                      Learned counsel for the appellant is
                permitted to take out personal notice on the 2nd
                respondent by R.P.A.D and file proof of service.

Post on 08.09.2021.

It is submitted by learned counsel for the 1st respondent herein/ the plaintiff in the suit that the impugned decree and Judgment is suspended subject to deposit of suit costs by the appellant. As per the decree, the 1st respondent herein who is plaintiff in the suit is entitled to receive the suit costs.

Having regard to the above mentioned submission made by the learned counsel for the 1st respondent, which is not opposed by other side, liberty is given to 1st respondent to withdraw the suit costs said to have been deposited by the appellant before the court below without furnishing any security.

________ JUD,J KK