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Karnati Jyothi vs Jalasutram Venkateswara Rao
2023 Latest Caselaw 1348 AP

Citation : 2023 Latest Caselaw 1348 AP
Judgement Date : 9 March, 2023

Andhra Pradesh High Court - Amravati
Karnati Jyothi vs Jalasutram Venkateswara Rao on 9 March, 2023
Bench: Battu Devanand
                                       1


                   HIGH COURT OF ANDHRA PRADESH

               MAIN CASE No.: S.A. No.90 of 2023

                             PROCEEDING SHEET

Sl.
                                              ORDER
No      DATE
                   DEV,J
2.    09.03.2023

Notice before admission.

Post on 10.04.2023.

_ ____ DEV,J Mnr

I.A.No.03 of 2023

Heard. Perused record.

There shall be interim stay of all further

proceedings in decree and Judgment dated

29.11.2017 in O.S.No.250 of 2011 on the file of

Senior Civil Judge's Court, Nuzvid, which was

confirmed in Judgment and Decree in A.S.No.11 of

2018, dated 19.12.2022 on the file of the Court XV

Additional District Judge, at Nuzivid, Krishna District,

on condition that the petitioners shall deposit 50% of

the decretal amount along with interest and suit

costs before the Court of Senior Civil Judge, Nuzvid

within a period of three (03) weeks from today.

_ ____ DEV,J Note: Issue CC today.

B/o.

MNR

 
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