Amd vs Unknown
2021 Latest Caselaw 3733 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S No.310 of 2021

                            PROCEEDING SHEET

Sl.
                                          ORDER

No      DATE
                                                                             Transferr
1.    23.09.2021   CPK, J & BKM,J                                            -ed to I/O
                                                                             folder
                                                                             before
                                    I.A.No.1 of 2021                         correction
                                                                                  AMD

Issue notice to the respondent.

Learned counsel for the petitioner is permitted to take out personal notice to the respondent by Regd. post with acknowledgment due and file proof of service.

There shall be interim stay of all further proceedings pursuant to the judgment and decree, dated 20.01.2020, passed in O.S.No.189 of 2014 on the file of the learned X Additional District Judge, Tirupati, on condition of the petitioner/appellant depositing 50% of the decretal amount along with costs within a period of six (06) weeks from today, in default, the stay shall stand vacated automatically.

___________ CPK, J

___________ BKM, J

Gvl