Rsrk Ranga Rao College Committee vs Ravu Guru Prasad Krishna Ranga Rao
2023 Latest Caselaw 2042 AP

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: A.S.No.53 of 2023
                     PROCEEDING SHEET
SL.     DATE                           ORDER                         OFFICE
NO.                                                                   NOTE
07.   18.04.2023 DVSS, J & SV,J

                        Heard        learned   Senior    Counsel

                 appearing     for   the   respondents   and   Sri

E.V.V.S.Ravi Kumar, learned counsel for the

appellants.

One of the main issues raised by the

learned counsel for the appellants is the award

of costs of Rs.13,92,169/- of which the

advocate fee itself is Rs.12,63,240/-. As rightly

pointed out by the learned counsel for the

appellants in a suit for the declaration and

title, the upper limit as fixed by the advocate

fee rules framed by the High Court of Andhra

Pradesh is Rs.1,50,000/- only.

This is matter, which in the opinion of

the Court requires further investigation and

decision.

Since the First Appeal is continuation

of the suit and as possession has been ordered

to be delivered, there shall be interim stay of SL. DATE ORDER OFFICE NO. NOTE the Judgment and decree including costs

awarded. However, it is made clear that the

enquiry for mesne profits can go on, if an

appropriate application is filed. It is pre

condition for the stay that the appellants shall

have to deposit the Court fee of Rs.1,28,826/-

and also advocate fee of Rs.1,50,000/-, which

shall be withdrawn by the respondents

without furnishing any security. The said

deposit should be made within a period of six

(6) weeks from the date of receipt of a copy of

this order. It is made clear that if such deposit

is not made, stay shall be vacated

automatically.

__________ DVSS,J

_________ SV,J

ANI SL. DATE ORDER OFFICE NO. NOTE