Adusumalli Venkata Subba Rao vs Parchuri Bose,
2023 Latest Caselaw 5972 AP

Andhra Pradesh High Court - Amravati

Adusumalli Venkata Subba Rao vs Parchuri Bose, on 8 December, 2023

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE S.A No. 213 of 2020 PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

03. 08.12.2023 BSS, J

I.A No.1 of 2023 in I.A No.2 of 2020 in SA No.213 of 2020

I have heard Mr.Marri Venkata Ramana, learned counsel for the petitioner through virtual hearing.

Mr.J. Janaki Rami Reddy, learned counsel for R1, R2 submitted arguments in- part and requested time to proceed with hearing of the main appeal.

As this Court already granted stay on Execution of Judgment and Decree dated 29.12.2017 by framing substantial question of law and admitted the appeal pending disposal of the Second Appeal, the stay has to be extended.

Hence, the petition is allowed. Interim stay earlier granted by this Court on 31.08.2020 is hereby extended till 31.03.2024.

In the meanwhile, learned counsel representing both sides shall file paper book

and proceed with hearing.

______ BSS,J

I have heard Mr.Marri Venkata Ramana, learned counsel for the appellant through virtual hearing.

Mr.J. Janaki Rami Reddy, learned counsel for R1, R2/plaintiffs represented the case.

Mr. Raghu, learned counsel representing on behalf of Ms.V.Sireesha Rani, learned counsel for R10

List the case on 22.01.2024, under the caption of "final hearing"

______ BSS,J

RSD