D.V. Janardhan Reddy vs V.Narayana Reddy
2022 Latest Caselaw 2199 AP

       HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No: C.R.P No.883 of 2022

                      PROCEEDING SHEET

SL.    DATE                             ORDER                            OFFICE
NO.                                                                       NOTE
      30.04.2022 NJS, J

                        Notice before admission.

                        Learned counsel for the petitioner is
                 permitted to take out personal notice to the
                 respondent by RPAD and file proof of service,

within a period of four (04) weeks.

List this matter on 15.06.2022

The learned counsel for the petitioner placed reliance on the Judgment of the Hon'ble Division Bench of erstwhile High Court of Andhra Pradesh at Hyderabad in CMA.No.418 of 2013 dated 02.08.2013, wherein while setting aside the Order under appeal, the Division Bench directed the appellant to give an undertaking that the attached property would not be alienated.

Considering the submissions made, there shall be interim stay as prayed for, till 15.06.2022, subject to the petitioner filing an undertaking before the Trial Court that he would not alienate the property in question, within one (01) week from today.

______ NJS, J Note: Issue CC today (B/o) IS