Heard The Learned Counsel For The vs The Present Appellant Is No Other ...
2023 Latest Caselaw 3543 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                            A.S.No.361 of 2023

                           PROCEEDING SHEET

Sl.                                                                    OFFICE
      DATE                            ORDER
No.                                                                     NOTE
01. 18.07.2023 AVRB,J:
                               I.A.No.1 of 2023
                    Heard      the    learned   counsel   for    the
              petitioner.
                    The present appellant is no other than
              one of the defendant in the suit filed for
              partition. The plaintiff did not file any appeal
              as of now as against the Judgment of the
              Court below declining to grant the relief of
              partition.    Now      the   apprehension     of   the
              petitioner is that taking advantage of the
              decree, the respondent Nos.1 and 2 are trying

to alienate the schedule property.

Under the circumstances, the respondent Nos.1 and 2 are directed to maintain status-quo as on this date, in respect of the alleged efforts to dispose the property in favour of the third parties for a period of six (6) weeks.

A.S.No.361 of 2023 Notice to respondent Nos.1 to 3. Learned counsel for the appellant is permitted to take out personal notice to the respondents through RPAD and to file proof in the Registry.

List the matter after six (6) weeks.

_________ AVRB,J

MH