Nagohu Sleev Raju vs Mandala Venukumari
2023 Latest Caselaw 5767 AP

Andhra Pradesh High Court - Amravati

Nagohu Sleev Raju vs Mandala Venukumari on 1 December, 2023

HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE No.C.R.P.No.1856 of 2023

PROCEEDING SHEET

Sl.

No.      DATE                             ORDER                           OFFICE NOTE

06)   01.12.2023   BSS, J

                            The    learned     counsel      Mr.C.Panini

Somayaji, represented the petitioner. Learned counsel for the petitioner intended to produce copy of partnership deed to proceed with hearing of revision petition. The learned counsel for the petitioner would submit that in O.S.No.456 of 2016 trial Court reserved the suit for judgment. If the stay is not extended, the trial Court may pronounce the judgment, in that event, the very purpose of filing of this revision petition would be defeated.

For the reasons stated by the learned counsel for the petitioner, the interim order earlier granted is extended till 05.12.2023 only.

List the case on 05.12.2023.

________ BSS, J Rns