Vemuri Srinivasulu vs Manchikanti Venkata Chenna ...
2021 Latest Caselaw 4915 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.202 of 2021

                                 PROCEEDING SHEET

                                                                             OFFICE
                                            ORDER

Sl.No DATE NOTE

08. 30.11.2021 CPK, J & RNT, J

I.A.No.1 of 2021 Having regard to the facts and circumstances of the case, there shall be interim stay of execution of the judgment and decree dated 16.12.2019 passed in O.S.No.140 of 2016 on the file of II Additional District Judge, Vijayawada, Krishna District, subject to petitioner/appellant depositing 50% of the decretal amount with costs within a period of six (6) weeks from today. In which event, the respondents shall withdraw the same without furnishing any security.

______________ CPK, J

______________ RNT, J

Ivd