Katari Venkateswarulu Alias ... vs Chandra Gurumurthy
2021 Latest Caselaw 5167 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.844 of 2019

                              PROCEEDING SHEET

Sl.
                                          ORDER

No      DATE
                   CPK, J & RNT, J
10    10.12.2021
                                      I.A.No.2 of 2019

Heard Ms.T.V.Sridevi, learned counsel for petitioner and Ms.Nimmagadda Revathi, learned counsel for respondent. Perused the record.

Having regard to the facts and circumstances of the case, there shall be interim stay of operation of judgment and decree, dated 18.12.2018 passed in O.S.No.190 of 2015 on the file of the learned Principle District Judge, Ongole, subject to condition that the petitioner deposits 50% of the decretal amount along with costs and interest to the credit of the above suit within a period of eight (8) weeks from today, failing which, the stay granted shall stand vacated automatically without further reference to this Court.

On such deposit, the respondent is entitled to withdraw 25% of the amount without furnishing any security and also entitled to withdraw 25% of the amount with security.

___________ CPK, J

___________ RNT, J sj