Sri Sanapureddysravankumar ... vs Sri Varalaphani Raju,
2022 Latest Caselaw 4751 AP

                           HIGH COURT OF ANDHRA PRADESH

            MAIN CASE No.: A.S. No.157 of 2022

                                    PROCEEDING SHEET

Sl.
No      DATE                                     ORDER                              OFFICE
                                                                                     NOTE

2     29.07.2022   UDPR, J & VS, J
                         Heard Sri Ganga Kumar Chakravartula, learned counsel
                   for appellants and Sri G.Ramesh Babu, learned counsel for
                   respondents.

There shall be stay of operation of the decree and judgment in O.S. No.120 of 2016, dated 05.11.2021, on the file of learned Principal District Judge, YSR Kadapa District, on the condition of the appellants depositing 25% of the decretal amount + costs within eight weeks before the trail court, failing which this order shall be deemed cancelled.

Post after six weeks.

________ UDPR, J

______ VS, J SS