Smt R.K. Abdul Ghani, vs A. Arunachalam,
2022 Latest Caselaw 1752 AP

                       HIGH COURT OF ANDHRA PRADESH :: AMARAVATI



MAIN CASE NO: C.M.A.No.106 of 2022

                       PROCEEDING SHEET

    SL.      DATE                                 ORDER                                   OFFICE NOTE
    NO.
    01.   11.04.2022   MGR,J
                                        C.M.A.No.106 of 2022
                               Admit.
                               Learned     counsel     for      the   petitioner     is
                       permitted to take out personal notice to the
                       respondent         by       registered         post        with

acknowledgment due and file proof of service.

Post on 02.05.2022.

______ MGR,J I.A.No.1 of 2022 Heard.

This Court perused the grounds of appeal and also affidavit filed in support of this application. This Court is prima facie satisfied that the petitioner has shown sufficient cause for grant of interim order.

Accordingly, there shall be stay of all further proceedings arising out of judgment and decree dt.21.10.2021 in A.S.No.111 of 2016 on the file of the V Additional District Judge, Tirupati, including trial and all further proceedings in O.S.No.104 of 2014 on the file of I Additional Junior Civil Judge, Tirupati.

______ MGR,J CSR