P.B.Srinivas, vs Andhra Bank,
2021 Latest Caselaw 2511 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: S.A.No.305 of 2021
                                PROCEEDING SHEET
Sl.   Date                                    ORDER                                OFFICE
No.                                                                                 NOTE
02 20.07.2021 MVR,J
                                     S.A.No.305 of 2021

                        Heard Sri Gopala Krishna Gorle, learned counsel
                for the appellant. Upon considering the decrees and
                judgments of the trial Court and 1st appellate Court,
                since    this   matter        requires     consideration     and
                determination on the following questions of law, ADMIT.
                   1. Whether the appellate Court is justified in
                        reversing the decree and judgment of the trial
                        Court   in       re-appreciation    of   material    and
                        evidence?
                   2. Whether the claim of the respondent is barred by

time?

3. Whether the judgment of the appellate Court is vitiated in failing to follow Order-41, Rule-31 CPC?

Notice to respondent.

List during the 1st week of October, 2021.

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I.A.No.2 of 2021

Heard the learned counsel for the petitioner. In the circumstances, there shall be interim stay of execution of the decree in O.S.No.65 of 2012 on the file of the Court of the learned Senior Civil Judge, Bobbili, confirmed by the decree and judgment in A.S.No.17 of 2019 of the learned II Additional District Judge, Vizianagaram, at Parvathipuram, subject to the petitioner depositing 50% of the decretal amount to the credit of the above suit in the trial Court, within six (06) weeks from now, until further orders and notice.

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