Smt.Vakkalagadda Seethamaha ... vs Kanamarlapudi Rama Subrahmanyam
2023 Latest Caselaw 1279 AP

                   HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                              MAIN CASE No.: S.A.No.46 of 2023

                                      PROCEEDING SHEET

Sl.                                                                               OFFICE
                                             ORDER

No DATE NOTE DEV,J

2. 03.03.2023

S.A.No.46 of 2023

Heard both sides and perused the record.

In view of the substantial question of law raised in

ground No.4.

Admit.

_ ____ DEV,J

I.A.No.2 of 2023

In view of the facts and circumstances of the case

there shall be interim stay of all further proceedings of

judgment and Decree made in A.S.No.248 of 2018 dated

25-07-2022 on the file of XII Additional District Judge,

Vijayawada, on condition that the petitioner shall deposit

50% of the decreed amount with costs in the trial court within a period of four (4) weeks from today.

_ ____ DEV,J

Issue cc today B/o.

MH