R. Vinayagam vs The State Of Andhra Pradesh
2023 Latest Caselaw 454 AP

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

  MAIN CASE: WRIT PETITION No.1592 of 2023
                         PROCEEDING SHEET

Sl.                                                                       OFFICE
      DATE                            ORDER
No                                                                        NOTE.


1. 25.1.2023   NJS,J
                               W.P. No.1592 of 2023
                     Heard learned counsel for the petitioners.
                     Learned Assistant Government Pleader for
               Revenue seeks time to secure instructions in the
               matter, while opposing grant of any interim orders.
                     Considering    the   submissions    made      and
               perusing the material on record, including the
               judgment and decree dated 16.12.2021 in Original
               Suit No.836 of 2019 on the file of the Court of
               Principal Junior Civil Judge, Chittoor, there shall be
               interim stay, as prayed for.
                     Issue notice to respondent Nos.5 to 7.

Learned counsel for the petitioners is permitted to take out personal notice on respondent No.5 by registered post with acknowledgement due and file proof of service in the Registry by the next date of adjournment.

List the matter after four weeks.

_________ NJS,J vasu