V. Lalitha Vani vs N. Purushotham Chetty
2021 Latest Caselaw 5446 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: SECOND APPEAL No.63 of 2020
                                PROCEEDING SHEET
Sl.   Date                                   ORDER                             OFFICE
No.                                                                             NOTE
16 22-12-2021   MVR,J
                                      I.A.No.2 of 2020

                         Sri S.Lakshminarayana Reddy, learned counsel,
                for Sri Suresh Kumar Reddy Kalava, learned counsel for
                the petitioner, is present and sought interim orders
                bringing to the notice of this Court about pendency of
                execution     proceedings.    Sri    M.Vidyasagar,   learned
                counsel for respondents 2 to 11 is not in attendance

even this day. Sri Maheswara Rao Kuncheam, learned counsel for the respondents 13 and 14 is in attendance.

Considering the nature of the dispute, in the circumstances stated in the affidavit filed in support of this petition and contended by Sri S.Lakshminarayana Reddy, learned counsel, there shall be interim say of operation of the decree in O.S.No.499 of 2005 dated 18.01.2016 on the file of the Court of the learned Additional Senior Civil Judge, Tirupati, confirmed in S.A.No.53 of 2016 on the file of the Court of the learned X Additional District Judge, Chittor at Tirupati by the decree and judgment dated 15.10.2019, subject to the petitioner depositing costs awarded by the trial Court to the credit of the suit within six (06) weeks from now.

_____ MVR,J S.A.No.63 of 2020

List the matter in usual course twelve (12) weeks later.

_____ MVR,J Note: Issue C.C. by 23.12.2021.

B/O RR