U. Vijaya Bhasker Reddy vs Smt Amalamma Amala
2022 Latest Caselaw 9764 AP

               HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

      MAIN CASE No.: A.S.No.355 of 2022

                               PROCEEDING SHEET

Sl.                                                                        OFFICE
No      DATE                             ORDER                              NOTE


01    20.12.2022   Dr.VRKS,J

                                I.A.No.01 of 2022

                         As against Preliminary decree of Partition of

                   immovable property, the defendant is the Appellant.

                         This Application is filed under section 151 of

                   CPC seeking stay of further proceedings. On hearing

                   the submissions of the learned counsel, issue notices

                   to Respondents. Final decree proceedings may go

on, in pursuance of the Judgment in O.S.No.16 of

2014 except passing final decree.

A.S.No.355 of 2022

List the matter after six (8) weeks.

__________ Dr.VRKS,J

GRL