Shaik Ghouse Ahamad, vs Shaik Mohamad Ghouse,
2021 Latest Caselaw 4834 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.334 of 2021

                                   PROCEEDING SHEET

                                                                                    OFFICE
                                                 ORDER

Sl.No DATE NOTE

04. 24.11.2021 CPK, J & RNT, J

I.A.No.1 of 2021 Heard both sides and perused the record. Having regard to the facts and circumstances of the case, there shall be interim stay of all further proceedings pursuant to judgment and decree dated 12.04.2021 passed in O.S.No.13 of 2016 on the file of the learned Principal District Judge, kadapa, on condition of petitioner- defendant depositing suit costs of Rs.3,33,304/- to the credit of the O.S. within four (4) weeks from today. Further, there shall be status quo as on today to be maintained in all respects with regard to the property, which includes its alienation and registration in favour of third parties. The respondent-plaintiff is permitted to withdraw the suit costs and further, if balance sale consideration is deposited by the respondent herein, the petitioner-defendant is at liberty to withdraw the same.

_____________ CPK, J

_____________ RNT, J

Note: Issue CC tomorrow (B/o) Ivd