Ansuri Venkatarao vs Bandaru Subba Lakshmi
2022 Latest Caselaw 1615 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                    MAIN CASE No: C.R.P.No.603 of 2022

                              PROCEEDING SHEET
Sl.                                                                          OFFICE
        DATE                               ORDER
No                                                                        NOTE.
                                                                         Transfe
2     01.04.2022   NJS, J                                                rred to
                                                                         io
                          Notice before admission.                       folder
                          Learned counsel for the petitioners is before
                                                                         correcti
                   permitted to take out personal notice on the ons.
                   respondent and file proof of service, within a period B/o.

of three (3) weeks.

List this case after four (4) weeks.

_____ NJS,J

I.A.No.1 of 2022

Heard learned counsel for the petitioners. Considering the submissions made and perusing the judgment of Hon'ble Supreme Court reported in Dahiben v. Aravindbhai Kalyanji Bhanusali (Gajra)(D) THR LRs & Ors., (2020) 7 SCC 366, there shall be interim stay as prayed for, for a period of four (4) weeks.

_____ NJS,J BLV