Kada Aruna Kumari vs Kodi Mohan Siva Kumar
2021 Latest Caselaw 3103 AP

       HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: A.S.No.274 of 2021

                          PROCEEDING SHEET

Sl.                                                                          OFFICE
      DATE                              ORDER
No.                                                                           NOTE
01. 18.08.2021 JUD,J

                                   A.S.No.274 of 2021
                      Notice before admission.
                      Post after four weeks.
                      Meanwhile, learned counsel for the appellant to
               serve the personal notice to the respondents by R.P.A.D

and file proof of service.

________ JUD,J I.A.1 of 2021 Having regard to the averments mentioned in the affidavit annexed to the petition and the submissions now made by the learned counsel for the petitioner, the operation of the decree and judgment dated 25.08.2020 in O.S.No.255 of 2014, on the file of X Additional District Judge, Tirupati is suspended including the execution proceedings that may be filed pursuant to the decree and judgment passed therein, subject to deposit of 1/3rd of the advance amount together with proportionate costs and interest within a period of eight weeks from today.

Notice.

________ JUD,J Gk.