24.07.2023 Udpr vs Unknown
2023 Latest Caselaw 3664 AP

            HIGH COURT OF ANDHRA PRADESH: AT AMARAVATI

                           MAIN CASE No.: C.R.P.No.1763 of 2023

                                   PROCEEDING SHEET

Sl.
No      DATE                               ORDER                               OFFICE
                                                                                NOTE

1.    24.07.2023   UDPR, J

                         Learned     senior    counsel   Sri   Dhanunjaya
                   representing M/s. Nyayapathi Prashanth, learned
                   counsel for petitioner, would submit that, the petitioner
                   would file affidavit stating that the petitioner will not
                   meddle with the E.P. Schedule Property without
                   prejudice to his contention in the appeal filed against
                   the decree and judgment in O.S.No.1563 of 2009 on
                   the file of V Additional Junior Civil Judge,
                   Visakhapatnam and time may be granted to file
                   affidavit to that effect and in the meanwhile, since the
                   arrest warrant was issued pursuant to the order dated
                   13.06.2023 in E.P.No.303 of 2019 on the file of V
                   Additional Junior Civil Judge, Visakhapatnam, further
                   proceedings may be stayed for few days.
                         Learned counsel for respondents left the matter

to the discretion of the Court.

While ordering the Civil Revision Petition to be posted to 27.07.2023 to enable petitioner to file the affidavit as stated supra, in the meanwhile, all the further proceedings pursuant to the order dated 13.06.2023 in E.P.No.303 of 2019 on the file of V Additional Junior Civil Judge, Visakhapatnam including the arrest of the petitioner are stayed.

________ UDPR, J

Note: Issue C.C. by 25.07.2023. B/o NNN