P.Thikka Reddy vs Mohammed Saleem
2022 Latest Caselaw 1715 AP

               HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                           MAIN CASE NO.: S.A.No.546 of 2021
                                  PROCEEDING SHEET
Sl.     Date                                  ORDER                               OFFICE
No.                                                                                NOTE

      08.04.2022   SRS,J
                         S.A.No.13 of 2022 is filed by respondent Nos.3 to 6

herein against the judgment and decree, dated 31.08.2021 passed in A.S.No.54 of 2019 on the file of learned VI Additional District Judge, Kurnool.

This Court by order, dated 19.01.2022, directed this appeal to be tagged with S.A.No.13 of 2022.

List two second appeals on 16.06.2022 under the caption 'final hearing'.

______ SRS,J I.A.No.1 of 2021

This Court by order, dated 07.01.2022 passed in S.A.No.13 of 2022 had admitted the appeal and granted interim stay of operation of the decree, dated 31.08.2021 passed in A.S.No.54 of 2019 on the file of learned VI Additional District Judge, Kurnool.

In view of the same no orders are required in I.A.No.1 of 2021. However, post this petition along with the above second appeal.

______ SRS,J

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