Bankuru Suryanarayana Suribabu vs Bankuru Pari Naidu
2022 Latest Caselaw 2441 AP

                        HIGH COURT OF ANDHRA PRADESH


MAIN CASE NO:         SA.No.164 of 2022
                                 PROCEEDING SHEET
Sl.No.      Date                          ORDER                       OFFICE
                                                                       NOTE

                      BSB, J
         06.05.2022
                           Learned counsel for the appellant(s)
                      seeks interim order in I.A.No.1 of 2022
                      which is filed for stay of all further
                      proceedings in pursuance of the decree
                      and judgment passed in A.S.No.20 of 2017
                      in the court of II Additional District Judge
                      at Parvathipuram confirming the judgment
                      and order passed in O.S.No.1 of 2010 in
                      the court of the Senior Civil Judge at
                      Parvathipuram stating that the execution
                      petition was already filed based on the
                      decree for eviction passed by the trail
                      Court and the appellate court has not
                      granted any time to vacate the property
                      while confirming the decree and judgment
                      in the suit and thus there is every threat
                      for execution of the decree at any
                      movement.
                           The      learned     counsel   for   the
                      respondent nos.2 to 4 is present and

submitted that he has not yet received any material papers as he has recently filed vakalat for them.

Post on 12.07.2022. Till then, interim order is granted, as prayed for.

_________________ B.S.BHANUMATHI,J PNV