Medarametla Malakondaiah And ... vs Lekkala Malyadri
2022 Latest Caselaw 9185 AP

               HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

      MAIN CASE No.: S.A.No.1309 of 2017

                                 PROCEEDING SHEET

Sl.                                                                            OFFICE
No      DATE                               ORDER                                NOTE


08.   29.11.2022    Dr.VRKS,J

                                   S.A.No.1309 of 2017
                         Learned counsel on both sides are in
                   attendance. Arguments on both sides are submitted. It
                   is found necessary to see some of the documents,
                   therefore, both the learned counsel sought time to
                   prepare paper books. In these circumstances, list the
                   matter under the caption "part heard".
                                  SAMP.No.2676 of 2017
                         Learned    counsel    on   both    sides   are   in
                   attendance.
                         It is submitted that by virtue of impugned
                   judgment of the first appellate court, the decree
                   holder/ respondent initiated execution and execution

proceedings is pending before trial court.

Learned counsel for petitioner submits that arrest is the prayer made in the execution is pending disposal of this Second Appeal. Stay may be granted.

Learned counsel for respondent requests time to verify and make submissions. In these circumstances interim stay of execution of decree in pursuance of First Appeal judgment is granted till 20.12.2022.

_________ Dr.VRKS,J

MH KS,J

MH