Manyam Veerraju vs Bonda Srinivasa Rao
2022 Latest Caselaw 7095 AP

                           HIGH COURT OF ANDHRA PRADESH


MAIN CASE NO:       A.S.No.224 of 2022
                               PROCEEDING SHEET
Sl.N      Date                             ORDER                           OFFICE
 o.                                                                         NOTE




       15.09.2022 BSB, J
                                      I.A.No.1 of 2022

                          This petition is filed to suspend and stay of
                  all further proceedings of judgment and decree
                  dated 16.08.2022 passed in O.S.No.168 of 2018
                  on the file of IV Additional District Judge,
                  Kakinada.
                          Learned         counsel        for        the
                  petitioner/appellant submitted that the Civil
                  Court has no jurisdiction in this matter since the
                  first      respondent/plaintiff     has      allegedly

purchased the property in an auction conducted by the Debt Recovery Tribunal and further that the appellant was not served any summons in the suit and he has a good case in the suit. He further submitted that since the trial Court has not given any time for recovery of the possession of the property while decreeing the suit against the appellant/D-1, the appellant may be dispossessed at any time and, therefore, there is an urgent need to grant orders sought for in this application.

In view thereof, post on 11.10.2022. Notice to the respondent No.1. R-2 is shown as not necessary party. Learned counsel for the petitioner is permitted to take out personal service of notice to R-1 through RPAD and file proof thereof.

Post on 27.09.2022.

Till then, interim stay as prayed, is granted.

_________________ B.S.BHANUMATHI,J

PNV