Chaluvadi Badari Narayana vs Yarraguntla Chandra Sekhara Rao
2022 Latest Caselaw 148 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                     MAIN CASE No.A.S.No.283 of 2019
                              PROCEEDING SHEET

Sl.                                                                       Office
                                       ORDER

No DATE Note

9. 07.1.2022 RRR, J This Court by an order dated 20.02.2020 had stayed all further proceedings consequent to judgment and decree dated 28.11.2018 before the trial Court, subject to deposit of half of the decretal amount with costs within 12 weeks.

It appears that the appellant has not deposited within the said period of 12 weeks. The learned counsel for the appellant submits that this was on account of the Covid-19 pandemic and submits that the appellant is ready and willing to deposit the entire 50% of the decretal amount on or before 10.02.2022.

In the circumstances, time granted to the appellant under the earlier order dated 20.02.2020 is extended up to 10.02.2022.

________ RRR, J RJS