Nelapudi Prabhu Das Died Per Lrs 5 ... vs Mucherla Nagbhushanam Naidu
2022 Latest Caselaw 7771 AP

                     HIGH COURT OF ANDHRA PRADESH

     MAIN CASE No.: S.A.No. 1314 of 2017

                               PROCEEDING SHEET

S.
No     DATE                                 ORDER


4.   12.10.2022 Dr.VRKS,J

                     These two appeals have been coming up at the
                stage    of    admission.    The    learned      counsel   for
                respondent       is   in    attendance.     There     is   no

representation for appellants.

I.A.No.01/2019 is filed by the respondent in these two appeals to vacate the status-quo dated.20.11.2017 granted by this court. The said order maintained status-quo with regard to possession. The learned counsel for the petitioner states that the appellants presented the appeal as against concurrent judgments of the trial court which upheld the title of the present petitioner. The counsel states that despite due notice none has been appearing for the respondents in this petition who are appellants in the appeals.

In the light of these facts and circumstances, this petition to vacate the interim orders that was earlier passed is allowed.

List both the appeals for hearing finally on 02.11.2022.

___________ Dr.VRKS,J

KG