Boddu Sathish, vs State Of Andhra Pradesh
2022 Latest Caselaw 5236 AP

        HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE NO: S.A.No.354 of 2022
                               PROCEEDING SHEET
Sl.
                                                                          OFFICE
No.     DATE                             ORDER
                                                                           NOTE
01    17.08.2022   SRS,J
                                  I.A.No.01 of 2022
                         This petition is filed to condone the
                   delay of 147 days in representing the present
                   appeal.
                         For     the     reasons     mentioned       in
                   paragraph Nos.5 and 6 of the accompanying
                   affidavit, the petition is allowed.
                                                                _______
                                                                 SRS,J

                                 S.A.No.354 of 2022

                         Heard       learned      counsel     for   the
                   appellant.
                         Admit.
                         The following substantial questions of
                   law are framed for consideration.
                         "1. Whether the judgments of
                       Courts      below    are    vitiated    in
                       ignoring        to      consider       the
                       admission of P.W.1 made in his
                       deposition?
                       2. Whether the judgments of
                       Courts      below    are    vitiated    in
                       ignoring to consider that the
                       plaintiff     left   Guntakal          and
                       residing at Nellore for the last
                       10 years? However, Court fee
                       was paid under Section 34 (2) of
                       A.P.C.F. and S.V. Act.
                       3. Whether the judgment of the
                       lower appellate Court is vitiated
                       for     not     framing     points     for
                       consideration as contemplated
                       under Order XLI Rule 31 of
                       C.P.C.?
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                                                                 SRS,J
                       2
                I.A.No.02 of 2022

      Issue     notice       to     the     respondents

returnable by 08.09.2022.

Learned counsel for the petitioner is permitted to take out notice to the respondents by registered post with acknowledgement due and file proof of service into the Registry.

Since the appeal is admitted, there shall be stay of passing of final decree alone subject to deposit of costs to the credit of suit O.S.No.22 of 2013 within a period of three weeks from today, but other proceedings shall go on.

Post on 08.09.2022.

_______ SRS,J Ksp