S Mohd. Yakub vs S Laxmi Reddy
2021 Latest Caselaw 4529 AP

                    HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI

MAIN CASE NO.: S.A.No.459 of 2021
                                     PROCEEDING SHEET
 Sl.      Date                                 ORDER                                 OFFICE
No.                                                                                    NOTE
2      05.11.2021

   MVR,J                                                              Tr. to I-O
                                                                                     folder before
                                                                                     corrections if
                                                                                          any.
                       Heard learned counsel for the appellants.                       Pl.verify.

As seen from the order in I.A.No.1 of 2021, apparently,

there is serious lapse in typing its contents. The judgment of

the trial court was reversed by the appellate court. What is

to be stated is the effect of the decree passed by the

appellate court. This situation is not reflected in the order

dated 15.09.2021 in I.A.No.1 of 2021. Therefore, upon

consideration now, this order is corrected and amended.

Now after amendment it reads as follows:

"Heard. There shall be interim stay of operation of

the decree dated 21.04.2020 in A.S.No.5 of 2014 on

the file of the court of learned I Additional District

Judge, Kurnool concerned to O.S.No.1338 of 2007 on

the file of the court of learned Junior Civil Judge-

cum-the court of learned Judicial Magistrate of First

Class (Special Mobile Court), Kurnool, until further

orders.

Notice."

Since the mistake is of this court, this amendment is

directed suo moto.

List during the 4th week of December, 2021.

Office is directed to issue amended order.

_______ MVR,J Pab