Garre Venkateswarlu vs Mallemula Satyanaryana
2022 Latest Caselaw 2526 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.116 of 2022

                           PROCEEDING SHEET

Sl.No
                                          ORDER

DATE

1. 14.6.2022 CPK, J & NV, J

I.A.No.1 of 2022

Notice to the respondents. Learned counsel for the petitioner is permitted to take out personal notice to the respondents by registered post with acknowledgment due and file proof of service into the Registry.

Having regard to the facts and circumstances of the case and taking into consideration the averments made in the plaint itself, there shall be interim stay of all further proceedings pursuant to the judgment and decree, dated 08.03.2022, in O.S.No.121 of 2015 on the file of the learned V Additional District Judge, Nellore.

___________ CPK, J

___________ NV, J AMD/ASH