Learned Counsel For The vs Unknown
2022 Latest Caselaw 440 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                     MAIN CASE No.A.S.No.24 of 2022
                            PROCEEDING SHEET

Sl.                                                                          Office
                                       ORDER

No      DATE                                                                 Note
1     28.1.2022   RRR, J

                                  I.A.No.1 of 2022
                     Learned     counsel      for   the   petitioner    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 25.02.2022.

In the meanwhile, there shall be stay of all further proceedings pursuant to the judgment and decree dated 31.12.2019 passed in O.S.No.110 of 2015 in court of VI Additional District and Sessions Judge, Chittoor subject to the condition of the petitioner depositing the costs of the suit and half of the decretal amount within a period of eight weeks from today.

________ RRR, J BSM