Sri Pakalapati Vijayarama Raju ... vs Smt Pakalapati Vijaya And Another
2022 Latest Caselaw 6619 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.M.A.Nos.586 and 587 of 2013

                                PROCEEDING SHEET

Sl.No                                                                        OFFICE
                                              ORDER

           DATE                                                               NOTE

9       08.09.2022   SV, J

I.A.No. 4 of 2022 in C.M.A.No.586 of 2013 Learned counsel for the petitioners submits that initially on 22.07.2013, this Court granted interim stay for a period of six weeks and later on 27.06.2014, it was extended until further orders. Further, on filing of I.A.No.4 of 2022, this Court on 01.07.2022, interim order was extended for a period of three weeks and the same was extended on 15.07.2022, for a further period of two more weeks. The learned counsel for the petitioners further submits that in view of judgment of the Hon'ble Supreme Court in Asian Resurfacing of Road Agency v. Central Bureau of Investigation ((2018)16 SCC 299), the trial court is insisting for disposal of the suit.

Considering the facts and submissions and since the matter involves so much of material facts and law, this Court deems it appropriate to extend the interim stay granted earlier till 30.09.2022.

Accordingly, this petition is ordered.

_________ SV, J C.M.A.Nos.586 and 587 of 2013 Post on 15.09.2022.

In the meanwhile, both the parties are directed to get ready.

_________ SV, J krs/pab