Motupalli Padmavathi vs Pulivarthi Vijaya Lakshmi
2021 Latest Caselaw 3999 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S No.118 of 2021

                            PROCEEDING SHEET

Sl.
                                           ORDER

No      DATE

4     07.10.2021   CPK, J & BKM, J

                                    I.A.No.1 of 2021

Heard both sides and perused the material available on record.

Having regard to the facts and circumstances of the case, there shall be stay of execution of the decree and judgment, dated 30.11.2020 in O.S.No.5 of 2015 on the file of IV Additional District Judge, Guntur District, subject to the petitioner depositing Rs.45 Lakhs along with suit costs. The respondent herein is entitled to withdraw the said amount without furnishing any security.

It is needless to mention here that any withdrawal of the amount would be subject to the result of the appeal.

___________ CPK, J

___________ BKM, J Gvl