Valasingam Ananda Rao vs Konda Srilatha
2022 Latest Caselaw 3033 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   MAIN CASE No.:C.R.P.No.1136 of 2022

                                PROCEEDING SHEET

Sl.
                                              ORDER

No      DATE

1.    28.06.2022    DEV, J
                                    C.R.P.No.1136 of 2022

Notice before admission.

Learned counsel for the petitioner is

permitted to take out personal notice to the

respondent or her counsel appearing in the

Execution Court by RPAD and file proof of service

within a period of two(2) weeks.

Post the matter on 19.07.2022.

___________ DEV, J I.A.No.1 of 2022

Heard learned counsel for the petitioner and

perused the material available on record.

There shall be an interim stay of all further

proceedings in E.P.No.286 of 2020 in O.S.No.783 of

2018 on the file of Court of II Additional Junior Civil

Judge, Kurnool on condition of petitioner/Judgment

debtor depositing 50% of the E.P amount within a

period of two(2) weeks from today.

___________ DEV, J

Note:-

Furnish C.C. by today.

B/O tm