M/S Sri Scl Infratech Ltd vs M/S V.R. Constructions,
2022 Latest Caselaw 9556 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. COM.CA.No.7 of 2018

                      PROCEEDING SHEET
Sl. DATE                          ORDER                                OFFICE
No.                                                                    NOTE
13 12.12.2022    MGR,J & SV, J
                                 I.A.No.3 of 2018

                        Heard learned counsel for the petitioner.
                        Learned counsel for the respondent seeks

adjournment on the ground that he recently entered his vakalat.

On perusal of the record shows that the plaintiff/respondent changed six (6) advocates during the period from 2018 to 2022. Mere change of vakalat as an instrument for seeking adjournment, he sought time on several occasions and after changing six advocates, this matter is underwent for several adjournments.

This Court considering the submission of the learned counsel for the petitioner, on perusal of the record and grounds of appeal, in the interest of justice, it is appropriate to grant stay and the petitioner has sufficient cause to grant interim direction.

Hence, there shall be interim stay of execution of the judgment and decree, dated

08.12.2017 in O.S.No.83 of 2017 on the file of Commercial Court-cum-Court of Principal District Judge, Kurnool, on condition that the petitioner/appellant shall deposit 25% of the decretal amount along with costs, within a period of four (4) weeks.

COM.CA.No.7 of 2018 List on 23.12.2022.

_________ MGR,J

________ SV,J krs