Shaik Abdul Rahiman, vs Mukamalla Vijaya Bhaskar Reddy,
2022 Latest Caselaw 515 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                    MAIN CASE: C.M.A.No.22 of 2022

                             PROCEEDING SHEET
Sl.   DATE                              ORDER                              OFFICE
No.                                                                         NOTE
02    31.01.2022   KVL,J

                                     CMA No.22 of 2022
                      Notice before admission, returnable in four
                   weeks.
                         Learned counsel for the appellant is permitted
                   to take out personal notice on the respondent by

RPAD and file proof of service in the registry.

List the matter on 28.02.2022. There shall be interim stay of execution of the judgment and decree dated 11.12.2015 passed in OS No.4 of 2012 by the Senior Civil Judge, Atmakur, Kurnool District, subject to condition of appellant/ petitioner depositing Rs.3,00,000/- (Rupees three lakhs only) before the trial Court within a period of four weeks from today.

_______ KVL, J BSS

KVL, J WP No.909 of 2021