Heard The Learned Senior Counsel ... vs Unknown
2023 Latest Caselaw 3795 AP

                     HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No.:        Appeal Suit No.398 of 2023

                                     PROCEEDING SHEET

Sl.
                                              ORDER

No      DATE                                                                     Remarks

02    03.08.2023   DVSS,J & DVR, J
                                          I.A.No.1 of 2023

Heard the learned senior counsel appearing for the petitioner/appellant. There is some in the contention that the execution petition can be filed and attachment can be ordered without notice, since the date of decree is only 28.12.2022. Since it is a money decree, there shall be stay of all further proceedings pursuant to the judgment and decree in OS No.48 of 2015 dated 28.12.2022 on the file the V Additional District Judge, Tirupati, within a period of eight (8) weeks from today, on the condition that,

(a) the petitioner/appellant shall deposit 50% of the decretal amount along with the accrued interest thereon to the credit of the suit in the trial court;

(b) in addition, the petitioner/appellant shall also deposits the entire costs that are awarded to the credit of the suit in the trial court, and

(c) it is made clear that, if the amounts are not deposited as directed above, the interim stay should stands vacated automatically, without reference to the Court.

__________________________ Justice D.V.S.S.SOMAYAJULU

_________________________________ Justice DUPPALA VENKATA RAMANA AS No.398 of 2023

Learned counsel for the appellant is permitted to take out personal notice on the respondents by RPAD and file proof of service in the registry.

Post on 29.09.2023.

__________________________ Justice D.V.S.S.SOMAYAJULU

_________________________________ Justice DUPPALA VENKATA RAMANA

Bss/PND