Kapparlavenkateswara Reddy, vs Tharigopula Venugopal Reddy,
2022 Latest Caselaw 8806 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                           MAIN CASE : CRP No.1563 of 2022
                                  PROCEEDING SHEET
Sl.      Date                              ORDER                               OFFICE
No.                                                                             NOTE

3.    16.11.2022
                   SRS,J
                         Learned counsel for the petitioner submits that
                   pursuant to the interim order passed by this Court
                   on 12.08.2022, 50% of the E.P. amount was
                   deposited. He would submit that judgment debtor
                   would also deposit 1/4th of the E.P. amount apart
                   from the amount already deposited.

                         Learned counsel for the respondent did not

dispute the fact with regard to deposit of 50% of the E.P. amount.

The respondent/decree holder is permitted to withdraw the amount so deposited by the petitioner/judgment, without furnishing any security.

Interim order granted earlier is extended by four weeks.

The petitioner/judgment debtor shall deposit 1/4th of the remaining E.P. amount within three weeks from today, failing which the interim order stands vacated without further reference.

Post on 07.12.2022.

______ SRS,J ikn