Chaturvedula Ramesh vs Potuluri Subrahmanyeswara Rao
2022 Latest Caselaw 3972 AP

  HIGH COURT OF ANDHRA PRADESH::AMARAVATI
MAIN CASE No: S.A.NO.300 OF 2022
                                 PROCEEDINGS SHEET
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3.    13.07.2022   KSR,J

                                           S.A.NO.300 OF 2022

                     Heard Dr.Sastry Jandhyala, learned counsel for the appellants.

                      In view of the following substantial questions of law,

                      1. Whether the appellate court complied Or.41 Rule 31 mandate
                           as held by Hon'ble Apex Court?

                      2. Whether the decree and judgment of the courts below vitiate
                           for non-considering the admissions of the parties?

                      3. Whether the decree and judgment of the courts below are
                           sustainable for its finding contrary to the documentary
                           evidence under Ex.A-1 to A-4/B3?

                      4. Whether the finding of the appellate court on the foot of
                           evidence of CW.1 is sustainable in the right of Ex.A-1 to A-4?

                      ADMIT the Second Appeal.

                                                                    _________________
                                                                    K.SURESH REDDY,J


                                           I.A.NO.297 OF 2022

                       Heard the learned counsel for the petitioners/appellants.

                       This application is filed seeking a direction to the respondents

not to alienate or create any third party interest over the suit schedule property.

This court finds no ground to grant an interim direction, as prayed for, at this length of time.

Accordingly, this application is dismissed.

                                                                    _________________
                                                                    K.SURESH REDDY,J




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