Dr.Smt.K.Sarojini, vs The State Of Andhra Pradesh
2021 Latest Caselaw 4015 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   MAIN CASE No.: W.P.No.23027 of 2021

                                 PROCEEDING SHEET

Sl.
                                                ORDER

No      DATE
                    DEV, J
1.    08.10.2021                    W.P.No.23027 of 2021

                          Notice before admission.

Learned Government Pleader for Panchayat Raj takes notice for the respondent No.1.

Sri V.Vinod K Reddy, learned Standing Counsel takes notice for the respondent No.2.

Issue notice to the respondent Nos.3 and 4. Learned counsel for the petitioners is permitted to take out personal notice to the respondent Nos.3 and 4 and file proof of service within three (3) weeks.

Post the matter after three (3) weeks to enable the respondents to file their counter affidavits.

___________ DEV, J I.A.No.1 of 2021

Heard learned counsel for the petitioners and perused the material available on record.

On careful examination of the material available on record, in the Prima facie opinion of this Court, this is a fit case to grant interim direction.

Accordingly, the respondents are directed to maintain Status quo as on today in all respects with regard to the property mentioned in this Writ Petition pending further orders.

___________ DEV, J Note:-

Furnish C.C. by tomorrow.

B/O KLPD

Heard the learned counsel for the petitioner/appellant and perused the material available on record.

There shall be interim stay of operation of the decree and judgment dated 23.10.2019 in M.V.O.P.No.1389 of 2015 on the file of the Motor Vehicle Accident Claims Tribunal - cum - VII Additional District Judge, Visakhapatnam District on condition of depositing 50% of the decretal amount along with proportionate interest and costs within a period of eight (8) weeks from today.