Baliwada Kasipathi Rao vs Gottumukkala Seshubabu
2023 Latest Caselaw 503 AP

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                   HIGH COURT OF ANDHRA PRADESH : AMARAVATI

       MAIN CASE: A.S. No.327 of 2022

                                     PROCEEDINGS SHEET


Sl.     DATE                                     ORDER                                      OFFICE
No.                                                                                          NOTE


                                        (Through Physical Mode)

3     30.01.2023                           I.A.No.01 of 2022
                          On due consideration, this application for condoning the
                   delay of 151 days in representing the appeal is allowed, condoning
                   the said delay.
                                        I.A.Nos.2 and 3 of 2022
                          I.A.No.02 of 2022 has been preferred seeking to grant stay
                   of all further proceedings pursuant to the decree and judgment
                   dated 19.01.2022 in O.S.No.60 of 2015 on the file of learned
                   II Additional District Judge, Parvathipuram pending appeal suit.
                          I.A.No.03 of 2022 has been preferred seeking to add
                   proposed appellant Nos.1 to 3 as appellant Nos.4 to 7 in the appeal
                   suit as well as in I.As. to represent the estate of the deceased
                   appellant No.3.
                          Issue notice to the respondents on I.A.Nos.2 and 3 of 2022,

returnable in two weeks.

Personal notice is also permitted. Post this case after two weeks.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J

Ksp