Sy vs And
2023 Latest Caselaw 928 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAYY ee

WEDNESDAY, THE FIFTEENTH DAY OF FEBRUARY,

FAYO THOUSAND AND TWENTY THREE
'PRESENT:

THE HONOURABLE SRI JUSTICE A.V. RAVINORA BABL

iA No. TOF 2022
iN
AS NO: S88 OF 2047

Between:
Menapali Lakshmi Devi, Wo. Yalaigh, Property Holder, Hindu, R/of Fra SPUN
Ganynifige Pementary Sehool, 28-2-1705, Urnmareda igqutia, Kondayapsigmn,
Nelore-S2d004 SPSR Nellore Distric it.

SY

.ettioner Appellant Defendant
AND
Sadida Nasarath Reddy, So. Venkata Subba Reddy, OD No 254/818,
é.P Colony, Nellore - 824 04, SPS Nellore Olstrict.
. Respondent Res pondent/Plainthf

Paton under Section 751 OFC is tee praying thal i the circumstanc 8s
"stated In the affidavit fled in support of he petivion, the Nigh Court may be pleased

fa Stay a further proceed! ings purs fo the Judgment and Deorse in
O.S.No. Sav2020, di a.d3. S01 includ a! the EP No. 842/201 on the fle of | Addl,
Uxsirict and Seesians Judge, Nellore during pendency of the above Appeal, panding
disposal of AS No.858 of 2017, on the file of the High Court,

The petition coring on for hearing, uson perusing the Petition and the
affidavit Mec in suppor thersef and the earlier Order of the High Cowt dated
4.072023 made herein and upon hearing the arguments of Sri C.Suboch,
Advocals for the Petilioner and of Sm M.S 8 Chandra Murthy, Advocate for
Respondent, the Court made the following:

ORDER:

"Learned counsel far the appellant reports not ready,

Learned counsel for the reapondant reparts ready.

Finally, iat ton 28.02.2023,

Interim order granted sariier ix extended tl then,"

Sdi. K. J. RAJA BABU ASSISTANT REGISTRAR TRUE CORNY Se

| Fe PROG " SECTION OFFICER 4 The he | Addl, . trict and Sessions Judges, Nellore ce re tN ty ao Subacdh , adhe yeate ai OHA Oae C0 to Sri /M.S.R.Chandra Murth ¥ Ad vouate fOPUC) 5: ne spare copy

ge Sas TD

HIGH COURT

AYRE.

DATED TSS 2023

QRDER

LIST IT ON 28.02 2023

iA Na, 7 OF 2028 IN AS NO: 885 OF 2017

INTERIM DIRECTION EXTENDED