M/S. United India Insurance ... vs M/S. Seven Hills Papers Private ...
2022 Latest Caselaw 2870 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                       APPEAL SUIT No.91 OF 2022

                           PROCEEDING SHEET

Sl.                                                                          OFFICE
        DATE                            ORDER
No.                                                                           NOTE
02.   27.06.2022 UDPR, J & GRKP, J:

                                I.A. No.1 OF 2022

                        Heard     Sri    Srinivasa         Rao      Vutla,
                 learned      counsel      for     the      petitioners-
                 appellants     and     Sri      Venkateswara         Rao
                 Gudapati,       learned         counsel      for     the
                 respondent.

Having considered the submissions of learned counsel for the parties, there shall be interim stay of operation of the decree and judgment dated 22.11.2021 passed in O.S. No.257 of 2014 on the file of the Court of III Additional District Judge at Kakinada, East Godavari District (for short, 'the trial Court') subject to the condition of petitioners/appellants depositing 30% of the amount awarded by the trial Court with proportionate costs and interest within a period of six (6) weeks from today. On such deposit, the respondent is permitted to withdraw the same without furnishing any security.

A.S No.91 OF 2022

Post after four (4) weeks.

____________ UDPR, J

____________ GRKP, J

Dsh