Smt. Pothuraju Hymavathi vs Sri Raghu Babu Bandi
2022 Latest Caselaw 9441 AP

                                                                                             47 & 48

                   HIGH COURT OF ANDHRA PRADESH : AMARAVATI
        MAIN CASE:       A.S.Nos.315 & 316 of 2022


                                   PROCEEDINGS SHEET
Sl.     DATE                                      ORDER                                        OFFICE
No.                                                                                             NOTE


                                         (Through Physical Mode)
3.    07.12.2022

                               I.A.No.2 of 2022 in A.S.No.315 of 2022
                                                  &
                               I.A.No.2 of 2022 in A.S.No.316 of 2022
                       Both the applications filed for dispensing with filing of certified
                   copies of the impugned order and judgment have been rendered
                   infructuous as certified copies have already been filed.
                       Accordingly, these applications are dismissed as infructuous.
                               I.A.No.1 of 2022 in A.S.No.315 of 2022
                                                  &
                               I.A.No.1 of 2022 in A.S.No.316 of 2022

                       Issue notice to the respondents, returnable in four weeks.

A.S.Nos.315 & 316 of 2022 Post these cases after four weeks.

Meanwhile, the proceedings before the Executing Court shall remain stayed subject to the condition of the appellants satisfying the money part of the decree, within a period of four weeks from today. It is made clear that the amount deposited earlier shall be adjusted during final calculation of the decretal amount to be paid by the appellants.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J Nn