Vadlapatla Kilaru Sri Naga ... vs Vadlapatla Rajasekhar
2022 Latest Caselaw 4657 AP

                   HIGH COURT OF ANDHRA PRADESH


       MAIN CASE No: C.M.A.No.210 of 2022
                             PROCEEDING SHEET
Sl.                                                                        OFFICE
      DATE                               ORDER
No                                                                         NOTE


      26.07.2022   AVSS,J & VS,J

                                    C.M.A.No.210 of 2022

                         Admit.
                         Issue notice to the respondent.

Learned counsel for the appellant/petitioner is permitted to take out personal notice on the respondent through registered post with acknowledgement due and file proof of service into the registry.

Post after eight (8) weeks.

_________ AVSS, J

_________ VS, J

I.A.No.1 of 2022

Having regard to the submissions made by the learned counsel for the appellant/petitioner and taking into consideration the averments made in the affidavit filed in support of the application, there shall be interim stay of the operation of the decree and judgment in H.M.O.P.No.155 of 2018, dated 30.03.2022 on the file of the Additional Senior Civil Judge's Court, Eluru.

_________ AVSS, J

______ VS,J VSL