N Jaganmohana Rao vs B Nagi Reddy
2021 Latest Caselaw 2750 AP

Citation : 2021 Latest Caselaw 2750 AP
Judgement Date : 30 July, 2021

Andhra Pradesh High Court - Amravati

N Jaganmohana Rao vs B Nagi Reddy on 30 July, 2021

Bench: J. Uma Devi

           HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: A.S.No.101 of 2019

                                PROCEEDING SHEET

Sl.                                                                                OFFICE
        DATE                                  ORDER
No.                                                                                 NOTE
1     30.07.2021   JUD,J
                                        I.A.No.1 of 2021.
                           The submission of the learned counsel for the
                   petitioner is that he has informed the other side
                   counsel over phone that the matter is posted to
                   today and he has sent the copy of the petition to him
                   through Registered post.           He    states that the
                   petitioner    apprehends     his    arrest   in   view     of
                   E.P.No.256 of 2019 filed in O.S.No.718 of 2016 on
                   the file of the I Additional Senior Civil Judge, Guntur
                   by the respondent herein for implementation of the

judgment and decree dated 17.08.2018 passed by the Court below in O.S.No.718 of 2016. The petitioner is ready to deposit 50% of the decretal amount within the time specified by the Court and will abide by the condition that may be imposed by the Court.

Having regard to the averments mentioned in the petition and the submissions now made by the learned counsel for the petitioner, this Court hereby orders for suspension of the decree and judgment dated 17.08.2018, passed by the Court below in O.S.No.718 of 2016, including the execution of the proceedings in E.P.No.256 of 2019 initiated for implementation of the decree and judgment in O.S.No.718 of 2016 on the file of the I Additional Senior Civil Judge, Guntur, subject to petitioner's depositing 50% of the decretal amount with proportionate interest and costs within a period of eight weeks from today.

If the above mentioned order is not complied with within the time specified above, the interim order granted now shall stand vacated automatically without any further reference to this Court.

Notice.

Post on 30.09.2021.

________ JUD,J Note:

Issue cc by today.

B/o.

Gk.