Ummadi Vijayalatha Latha vs Ummadi Bhaskar Reddy
2022 Latest Caselaw 9205 AP

               HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

      MAIN CASE No.: S.A.No.1827 of 2018

                                  PROCEEDING SHEET

Sl.                                                                                    OFFICE
No      DATE                                      ORDER                                 NOTE


30    30.11.2022   Dr.VRKS,J

                                   I.A.No.01 of 2018
                          The counsel for petitioner is in attendance.
                   No representation for respondent. Learned counsel

submits that in pursuance of judgment of Courts below the respondent herein initiated E.P.No.62 of 2019 on the file of Junior Civil Judge, Jammalamadugu and that this present Second Appeal was admitted on 05-09-2022, on substantial questions of law. Unless stay of execution is granted, further legal issues do arise.

No counter is filed so far.

In the averred circumstances, stay of execution in E.P.No.62 of 2019 on the file of Junior Civil Judge, Jammalamadugu is granted till further orders.

___________ Dr.VRKS,J CC by Tommorow GRL