Adimoolam Dhanalakshmi vs Somarouthu Ramakrishna
2021 Latest Caselaw 3912 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No. A.S.No.323 of 2021
                               PROCEEDING SHEET

Sl.                                                                   Office
                                      ORDER

No DATE Note

1. 04.10.2021 RRR, J I.A.No.1 of 2021

This appeal is filed against the Judgment and Decree in O.S.No.59 of 2016, dated 21.10.2019 on the file of the XI Additional District Judge, Tenali allowing the suit for specific performance filed by the 1st respondent herein.

As the main appeal itself would become infructuous unless a stay is granted in the mater, there shall be a stay of all further proceedings pursuant to the Judgment and Decree in O.S.No.59 of 2016, dated 21.10.2019 on the file of the XI Additional District Judge, Tenali, for a period of eight (8) weeks.

____________ RRR, J A.S.No.323 of 2021

The appellant is permitted to take out personal notice to respondent Nos.1 and 2 by RPAD and file proof of service by the next date of hearing.

Post on 28.10.2021

____________ RRR, J

SDP