Citation : 2022 Latest Caselaw 1977 AP
Judgement Date : 22 April, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
C.M.A No.101 OF 2022
PROCEEDING SHEET
Sl. OFFICE
ORDER NOTE
No DATE
AHSANUDDIN AMANULLAH, J
1. 22.04.2022
and
SUBBA REDDY SATTI, J
(Per Hon'ble Mr. Justice Ahsanuddin Amanullah)
Heard Mr. D. Prakash Reddy, learned
Senior Counsel along with Mr. Avinash Desai, Mr.
D.S. Sivadarshan and Mr. K. Kumar, learned
counsel for the appellants; Mr. Chakravarthi,
learned Senior Counsel appearing on behalf of the
respondents no.2 and 4, whereas Ms. Iswarya,
lerned counsel and Mr. Nagarjuna Reddy, learned counsel representing Mr. Ramakrishna Prathivada, learned counsel for the respondent no.1.
2. Learned counsel for the respondent no.1 undertakes to file vakalat on behalf of the respondents no.3 and 5 also.
3. It transpires that the respodnents no.1 to 5 are the plaintiffs in whose favour the decree has been passed and thus, they are the contesting respondents. Learned Senior Counsel for the appellants submitted that they have filed Interlocutory Applications seeking injunction from the plaintiff creating third party rights and also for suspension and stay of the decree and judgment under appeal.
4. Learned Senior Counsel for the respondents no.1 to 5 submitted that they shall not be taking any steps with regard to execution of the decree under appeal.
5. However, a short adjournment was sought
for filing their respective counter affidavits latest by 28.04.2022.
6. In view thereof, as jointly prayed for, the matter be listed on 02.05.2022.
_________________________________ (AHSANUDDIN AMANULLAH, J)
___________________________ (SUBBA REDDY SATTI, J) MP
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