Manda Subhash Chandra Bose vs Kundala Krishna Veni
2022 Latest Caselaw 7395 AP

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       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.233 of 2022

                            PROCEEDING SHEET

Sl.
                                             ORDER

No      DATE

1.    26.9.2022   BSB, J

                                    I.A. No.1 of 2022

This petition is filed under 151 C.P.C. to stay all further proceedings in pursuance of the decree and judgment passed in O.S. No.22 of 2016 by the learned Senior Civil Judge, Tanuku on 13.06.2022 by suspending the same pending disposal of the Appeal Suit.

Notice to the respondent.

Learned counsel for the petitioner is permitted to take out personal service of notice to the respondent by registered post with acknowledgment due and file proof thereof.

Heard Sri M. Aravind, learned counsel representing Sri J.U.M.V. Prasad, learned counsel for the petitioner.

Post on 28.10.2022.

Meanwhile, stay is granted as prayed for on the condition that the petitioner shall deposit 1/4th of the decretal amount and suit costs before the trial Court on or before 28.10.2022.

________________________ B. S. BHANUMATHI, J

AMD