Sama Uma Lakshmikantham vs Modadugu Subrahmanyam
2022 Latest Caselaw 5017 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.814 of 2019

                             PROCEEDING SHEET

Sl.                                                                        OFFICE
                                         ORDER

No DATE NOTE

07. 04.08.2022 MGR, J & VRKS, J I.A.No.1 of 2018

There shall be interim stay of all further proceedings pursuant to the judgment and decree, dated 30.10.2017, in O.S.No.39 of 2010 on the file of the learned IX Additional District Judge, (FTC), Krishna, Machilipatnam, subject to the petitioners/ appellants depositing suit costs to the credit of the above suit within a period of eight (8) weeks from today. On such deposit, the 1st respondent/ plaintiff is permitted to withdraw the same without furnishing any security.

Post on 22.09.2022.

_____________ MGR, J

_____________ VRKS, J Note: Issue CC by 08.08.2022 (B/o) Ivd