Additional District Judge vs For The Reasons Stated In The
2022 Latest Caselaw 5052 AP

                      HIGH COURT OF ANDHRA PRADESH


MAIN CASE NO:      A.S.No.93 of 2022
                                  PROCEEDING SHEET
Sl.No.      Date                         ORDER                    OFFICE NOTE



 7.      05.08.2022 BSB, J
                                  I.A.No.1 of 2022
                           This application is filed to grant
                    stay     of    all   further    proceedings
                    including execution of the Judgment
                    and decree dated 31.01.2022 passed in
                    O.S.No.133 of 2011 on the file of II
                    Additional           District       Judge,
                    Visakhapatnam, and pending disposal
                    of the present Appeal Suit.
                           There is no representation for
                    the 1st respondent, though appearance

is made through the counsel.

Respondent Nos.2 and 3 are not necessary parties, being co-defendants along with the petitioners/appellants.

For the reasons stated in the accompanying affidavit, the interim stay as prayed for is granted till 02.09.2022.

Post the matter on 02.09.2022, for counter of the 1st respondent.

_________________ B.S.BHANUMATHI,J

A.S.No.93 of 2022 Post the matter on 02.09.2022.

_________________ B.S.BHANUMATHI,J PGT