Heard Sri E.V.V.S.Ravi Kumar vs Unknown
2022 Latest Caselaw 714 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: SECOND APPEAL No. 71 of 2022
                                PROCEEDING SHEET
Sl.   Date                                 ORDER                            OFFICE
No.                                                                          NOTE
01 08-02-2022   MVR,J
                                    S.A.No.71 of 2022
                        Heard Sri E.V.V.S.Ravi Kumar, learned counsel for
                the appellant. Sri N.Siva Reddy, learned counsel, has
                entered caveat on behalf of the respondents.

List on 09.02.2022 in the motion list. Learned counsel for the appellant to serve papers to other side in the meantime.

_____ MVR,J I.A.No.1 of 2022

Heard Sri E.V.V.S.Ravi Kumar, learned counsel for the petitioner. Sri N.Siva Reddy, learned counsel for the respondents, who has filed caveat on their behalf, has not appeared on-line. Sri E.V.V.S.Ravi Kumar, learned counsel for the petitioner, represents that the appellant is not served notice in the caveat nor a copy of the caveat petition has been sent to him. Thus, learned counsel states that the petitioner/ appellant is not aware of the fact that a caveat petition is lodged in this matter. Learned counsel further contends that pursuant to the delivery warrant issued in E.P.No.8 of 2022 in O.S.No.11 of 2013 on the file of the Court of the learned II Additional Senior Civil Judge, Kakinada, the process of delivery of possession is underway this day and the Amin, who is entrusted with the delivery warrant, is at the suit property. Thus, learned counsel expressed urgency in this matter.

In the above circumstances, considering that that second appeal is presented against the judgment of reversal that requires consideration, delivery of the property is stayed till 09.02.2022.

_____ MVR,J RR