Lodagala Seetharam, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 964 AP

                      HIGH COURT OF ANDHRA PRADESH


MAIN CASE NO:      S.A.No.86 of 2022
                                 PROCEEDING SHEET
Sl.No.      Date                            ORDER                          OFFICE NOTE



 1.      22.02.2022 BSB, J
                                 S.A.No.86 of 2022
                            Heard learned counsel for the
                    appellant. In view of the substantial
                    questions        of     law     raised    by     the
                    appellant in the appeal, ADMIT.
                            Learned             counsel      for     the
                    appellant is permitted to take out
                    personal service of notice to the
                    respondents by RPAD and file proof

thereof.

Post the matter on 22.03.2022.

I.A.No1 of 2022 This application is filed to stay all further proceedings pursuant to the judgment and decree dated 17.12.2021 in A.S.No.17 of 2017 on the file of Senior Civil Judge, Rajam under which the decree of permanent injunction granted by the trial Court in O.S.No.50 of 2007 dated 15.03.2013 on the file of Junior Civil Judge Court was set aside.

The petitioner contends that in pursuance of the decree judgment under appeal, the respondents are trying to take coercive steps against the petitioner and trying to dispossess him from the suit schedule property. In view of the points urged for adjudication in the Second Appeal, it is a fit case to grant interim order.

Learned counsel for the petitioner/appellant is permitted to take out personal service of notice on respondent Nos. 1 to 3 through RPAD and file proof of the same.

Post the matter on 22.03.2022. In the meanwhile, interim order of stay as prayed for is granted.

_________________ B.S.BHANUMATHI,J PGT