Ramisetty China Venkateswara Rao vs Neerukonda Venkateswara Rao
2023 Latest Caselaw 310 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                       MAIN CASE : C.R.P.No.129 OF 2023
                             PROCEEDING SHEET

Sl.      Date                              ORDER                            OFFIC
No.                                                                           E
                                                                            NOTE

      23.01.2023
                   SRS,J
                                       C.R.P.No.129 of 2023
                         Issue notice to the respondent.

Learned counsel for the petitioner is permitted to take out personal notice to the respondents by registered post and acknowledgment due and file proof of service in the Registry.

List the matter on 20.02.2023.

Pursuant to the judgment and decree dated 20.02.2018 in O.S.No.336 of 2012, learned counsel for the petitioner would submit, appeal A.S.No.613 of 2018 is filed on the file of this Court along with stay petition. He would also submit that bundle is misplaced. He also filed interlocutory application seeking permission to reconstruct A.S.No.613 of 2018 in September, 2022. Hence, he prays to direct the executing Court not to execute any decree in the interregnum period.

In view of the above, there shall be stay of all further proceedings in E.P.No.1588 of 2018 in O.S.No.336 of 2012 on the file of the IV Additional District Judge, Guntur for a period of eight (8) weeks.

_________ SRS,J KA