Konduru Venkata Rama Rao, vs Maddali Srinivasa Rao
2022 Latest Caselaw 712 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No.A.S.No.36 of 2022
                          PROCEEDING SHEET

Sl.                                                                        Office
                                     ORDER

No      DATE                                                               Note
1     08.02.2022 RRR, J

                                I.A.No.1 of 2022
                   Learned     counsel      for   the   petitioner    is

permitted to take out personal notice to the respondent by registered post with acknowledgment due and file proof of service by the next date of hearing.

Post on 14.03.2022.

In the meanwhile, there shall be stay of all further proceedings pursuant to the judgment and decree dated 03.07.2019 passed in O.S.No.124 of 2014 in court of I Additional District Judge, Guntur subject to the condition of the petitioner depositing 1/3rd of the decretal amount along with costs of the suit, within a period of twelve weeks from today.

________ RRR, J BSM