Admit vs Learned Counsel For The ...
2021 Latest Caselaw 4850 AP

                    HIGH COURT OF ANDHRA PRADESH

                   MAIN CASE NO.: S.A.No.544 of 2021
                              PROCEEDING SHEET

Sl.      Date                             ORDER                                     OFFICE
No.                                                                                  NOTE

3.    25.11.2021   RRR, J

                                  S.A.No.544 of 2021

                         Admit.

                         The following substantial questions of law
                   are arises for consideration:
                       a. Whether the first Appellate Court
                       being final Court of facts exercised its
                       power properly in evaluating the facts,
                       depositions      and     exhibits,         passed
                       reasoned order on facts and issues as
                       per the judgment of Apex Court in
                       (2017) 15 SCC 309 ?


                       b. Whether the respondents/plaintiffs

are entitled for decree of specific performance of Ex.A1 under Specific Relief Act, 1963 ?

and c. Whether Ex.A1 i.e., registered agreement of sale, dated 29.12.2008, is obtained by playing fraud, coercion, without consensus ad idem and the same is devoid of consideration.

________ RRR, J I.A.No.1 of 2021

Learned counsel for the petitioner is permitted to take out personal notice to the respondents by registered post with acknowledgment due and file proof of service by the next date of hearing.

Post on 08.12.2021.

In the meanwhile, there shall be an interim stay of all further proceedings pursuant to the judgment and decree, dated 21.09.2021, in A.S.No.161 of 2015 in the Court of the learned V Additional District Judge, Tirupathi, Chittoor District, for a period of six (6) weeks.

________ RRR, J

SPP