N. Manohar Chowdary Murali, vs C Gopal Raju
2022 Latest Caselaw 977 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No.A.S.No.50 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   Appellants    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 16.03.2022.

In the meanwhile, there shall be stay of execution of judgment and decree dated 31.12.2019 passed in O.S.No.111 of 2015 in court of VI Additional District and Sessions Judge, Chittoor subject to the condition of the appellants depositing the costs of the suit and half of the decretal amount within a period of six weeks.

________ RRR, J BSM