D Mohan Reddy vs R. Venkata Subba Reddy
2022 Latest Caselaw 88 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATI


MAIN CASE No: A.S.No.329 of 2021

                                   PROCEEDING SHEET
Sl.
                                              ORDER

No DATE

4. 06.01.2022 CPK,J & Dr.KMR,J

I.A. No.1 of 2022 Heard.

On 27.10.2021, this Court passed the following order:

"There shall be interim stay of all further proceedings pursuant to the judgment and decree dated 07.05.2021 passed in O.S.No.317 of 2018 on the file of the IV Additional District Judge, Tirupathi, on condition that the petitioner deposits 50% of the decretal amounts and costs in full within four (4) weeks from date, for a period of eight (8) weeks or until further orders, whichever is earlier."

Pursuant thereto, the appellant deposited 50% of the decretal amount and costs. Hence, the present application came to be filed to withdraw the said amount. The same is not objected to by the learned counsel for the appellant.

Hence, this application is ordered and the petitioner is permitted to withdraw the amount deposited to the credit of the suit in O.S.No.317 of 2018 on the file of the IV Additional District Judge, Tirupati, without furnishing any security.

______ CPK,J

_________ Dr.KMR,J MP