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Dommaraju Indiramma, vs Guntumadugu Sudarsana Varma
2021 Latest Caselaw 3849 AP

Citation : 2021 Latest Caselaw 3849 AP
Judgement Date : 30 September, 2021

Andhra Pradesh High Court - Amravati
Dommaraju Indiramma, vs Guntumadugu Sudarsana Varma on 30 September, 2021
      HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.358 of 2021

                            PROCEEDING SHEET

Sl.   Date                                ORDER                                      OFFICE
                                                                                      NOTE
No

3. 30.9.2021   MVR,J
                                      I.A.No.1 of 2021
                     Heard.
                     Smt.Y.Maha      Lakshmi,    learned   counsel      for    the
               appellant represents that E.P.No.17 of 2020 is pending on
               the file of the Court of learned Senior Civil Judge, Puttur,
               basing on the decrees of the Courts below and it is being
               pursued by the respondent.

Sri K.Koutilya, learned counsel for the respondent vehemently opposed to grant stay in this matter or suspension of the operation of the decrees and judgments of the Courts below stating that the respondent is 75 years and by the time this Second Appeal is disposed of, it would be too long for him, having regard to consequence in this matter.

In view of the admission of the Second Appeal, let there be stay of operation of the decree dated 13.4.2017 in O.S.No.74 of 2010 on the file of the Court of learned Senior Civil Judge, Puttur, confirmed in A.S.No.97 of 2017 on the file of the Court of learned V Additional District Judge, Tirupati, by the decree and judgment dated 15.3.2021, including further proceedings in E.P.No.17 of 2020 on the file of the Court of learned Senior Civil Judge, Puttur, until further orders, subject to the petitioner depositing costs awarded by the trial Court as well as the appellate Court to the credit of the suit, within six (6) weeks from now.

________ MVR,J Second Appeal No.358 of 2021 In view of the concern expressed by Sri K.Koutilya, leaned counsel for the respondent in this matter, Registry shall list this matter under the caption "Final Hearing" during 3rd week of November 2021.

________ MVR,J vasu

 
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