Malladi Sharada Devi vs Gogineni Subrahmanya Venkata ...
2022 Latest Caselaw 3889 AP

                      HIGH COURT OF ANDHRA PRADESH


MAIN CASE NO: A.S.No.131 of 2022


                              PROCEEDING SHEET
Sl.No.      Date                       ORDER                       OFFICE
                                                                    NOTE

         11.07.2022 BSB, J
                                 I.A.No.1 of 2022
                        Since the matter has not reached for
                    hearing, the learned counsel for the
                    petitioner requested to extend the earlier
                    order of recording the undertaking of the
                    counsel for the respondent.

Since there is no representation for the respondent/plaintiff and the decree and judgment under challenge in the appeal includes direction to vacate the property and the time stipulated expired and whereas I.A.No.1 of 2022 is filed for granting stay of all further proceedings, post the matter on 26.07.2022 and till then interim stay is granted.

_________________ B.S.BHANUMATHI,J

PNV