Lakshmi Priya Constructions vs Shaik Syed Saheb
2022 Latest Caselaw 4701 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   MAIN CASE No: A.S.No.638 of 2019
                           PROCEEDING SHEET
Sl.                                                                      OFFICE
      DATE       ORDER
No                                                                       NOTE

06. 27.07.2022   UDPR,J & VS,J

                                   I.A.No.1 of 2022

                       Heard Sri T.Lakshmi Narayana, learned
                 counsel for the appellants and Sri A.S.C.Bose,
                 learned counsel representing Sri. P.Vijaya Kiran,
                 learned counsel for the respondent.

There shall be stay of operation of the decree and judgment in O.S.No.274 of 2011 on the file of the Special Sessions Judge cum IV Additional District Judge, Guntur on the condition of the petitioner depositing 50% of the E.P. amount in E.P.No.607 of 2019 on the file of the Special Sessions Judge cum IV Additional District Judge, Guntur within eight (08) weeks from today before the execution court, failing which this order shall be deemed cancelled.

A.S.No.638 of 2019

Post the matter after four (04) weeks.

_________ UDPR,J

______ VS,J

NPA