Pidapathi Lakshmi Kumar vs Mukkera Satyanarayana Reddy
2021 Latest Caselaw 5494 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                    MAIN CASE No.AS.No.234 of 2018
                            PROCEEDING SHEET

Sl.                                                                    Office
                                         ORDER

No DATE Note 24.12.2021 RRR, J This Court by an order dated 18.02.2020 in I.A.No.2 of 2017, had granted stay of operation of the judgment and decree passed by the trial Court on condition of the appellant deposit half of the decretal amount and suit costs to the credit of the suit within a period of eight weeks.

Thereafter, the appellant had now filed the present application seeking extension of time for deposit of the said amount on the ground that the said payment could not be made on account of the Covid-19 pandamic and consequently shut down of the courts.

In the circumstances, the application is allowed extending the time for deposit of the said amounts within four weeks from today.

________ RRR, J

Note:

Issue CC by 27.12.2021 B/o RJS