M/S. Radiant Info Systems Limited vs Southern Power Distribution ...
2022 Latest Caselaw 975 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No.A.S.No.55 of 2022
                          PROCEEDING SHEET

Sl.                                                                        Office
                                        ORDER

No      DATE                                                               Note
1     22.02.2022 RRR, J

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

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

Post on 16.03.2022.

In view of the earlier deposited amount of Rs.11,38,320, there shall be stay of all further proceedings in pursuance to the judgment and decree dated 15.04.2020 passed in O.S.No.220 of 2011 in court of X Additional District Judge, Tirupati, Chittoor District on condition of the petitioner depositing the suit cost within a period of four weeks.

________ RRR, J BSM