Y.Ravindranatha Reddy vs M/S.Shriram Chits P Ltd
2023 Latest Caselaw 2548 AP

HIGH COURT OF ANDHRA PRADESH::AMARAVATI
MAIN CASE No: C.R.P.NO.1144 OF 2023
                              PROCEEDINGS SHEET
Sl.                                                                        OFFICE NOTE

No.
       DATE                               ORDER
1.    27.04.2023   KSR,J

                     Notice before admission. The learned counsel for
                   the petitioners is permitted to take out personal
                   notice to the respondents by registered post with

acknowledgment due and to file proof of service into the Registry by 15-06-2023.

Post on 15-06-2023. As the application filed by the petitioners under Section 34 of the Arbitration and Conciliation Act,1996 is pending and in view of the judgment of the Apex Court in Fiza Developers & Inter-Trade P.Ltd., vs. AMCI(I)Pvt., Ltd., & Another [ 2009 7 SCJ 564], there shall be an interim stay of all further proceedings pursuant to the order, dated 20-03-2023 passed in E.P.No.7 of 2015 in A.C.No.38 of 2012 by the learned II Additional District Judge, Kadapa at Proddatur till then.

_________________ K.SURESH REDDY,J

TSNR