S. Ramesh Reddy, vs P. Ramachandra Reddy
2021 Latest Caselaw 5597 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.397 of 2021

                              PROCEEDING SHEET

Sl.                                                                             OFFICE
                                              ORDER

No DATE NOTE

01. 30.12.2021 CPK, J & Dr. KMR, J I.A.No.1 of 2021

Notice.

Learned counsel for the petitioner is also permitted to take out personal notice to the respondent by Registered Post with Acknowledgment Due and file proof of service in the Registry.

There shall be interim stay of execution of judgment and decree dated 06.09.2021 in O.S.No.124 of 2018 on the file of the Principal District Judge, Kadapa, subject to petitioner/appellant depositing 50% of the decretal amount with costs and interest within a period of eight (8) weeks from today, in default the stay stands vacated.

________________ CPK, J

________________ Dr. KMR, J Ivd