Manchala Tara Harish vs Nunna Venkata Krishna Murthy
2021 Latest Caselaw 3745 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.290 of 2021


                            PROCEEDING SHEET

Sl.
                                       ORDER

No      DATE
                                                                         Transferr
2.    23.9.2021   CPK, J & BKM, J                                        -ed to I/O
                                                                         folder
                                                                         before
                                  I.A.No.1 of 2021                       correction
                                                                             AMD

Being satisfied with the reasons stated in the accompanying affidavit filed in support of the petition, this petition is allowed permitting the petitioner/appellant to pay the deficit Court fee of Rs.1,32,500/- in A.S.No.290 of 2021 presented against the judgment and decree, dated 15.11.2019, passed in O.S.No.100 of 2015 on the file of the learned II Additional District Judge, West Godavari District at Eluru.

I.A.No.2 of 2021

In view of the facts and circumstances of the case and taking into consideration the findings arrived at by the Court below, there shall be interim stay of all further proceedings pursuant to the judgment and decree, dated 15.11.2019, in O.S.No.100 of 2015 on the file of the learned II Additional District Judge, West Godavari District at Eluru on condition of the petitioner depositing Rs.50,00,000/- (Rupees fifty lakhs only) along with costs, towards his share, within a period of six (6) weeks from today, in default, the stay granted shall stand vacated automatically.

___________ CPK, J

___________ BKM, J AMD