D Mohan Reddy vs R. Venkata Subba Reddy
2021 Latest Caselaw 4369 AP

                   HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE NO.: A.S.No.329 of 2021

                                    PROCEEDING SHEET
Sl.     Date                                      ORDER                                  OFFICE
No.                                                                                       NOTE
01.   27.10.2021   JB, J & RNT, J
                           (Proceedings taken up through video conferencing)

                                              I.A.No.1 of 2021

                         Issue notice upon the respondent.

Learned counsel for the petitioner is permitted to take out personal notice upon respondent by RPAD and file proof of service in the Registry.

There shall be interim stay of all further proceedings pursuant to the judgment and decree dated 07.05.2021 passed in O.S.No.317 of 2018 on the file of the IV Additional District Judge, Tirupathi, on condition that the petitioner deposits 50% of the decretal amount and costs in full within four (4) weeks from date, for a period of eight (8) weeks or until further orders, whichever is earlier.

Post on 22.12.2021.

________________ Joymalya Bagchi, J

________________ Ravi Nath Tilhari, J Ivd