Bhimavarapu Nagireddy vs Kanakamedala Dharmendra
2023 Latest Caselaw 2699 AP

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: A.S.No.153 of 2023
                     PROCEEDING SHEET
SL.     DATE                        ORDER                          OFFICE
NO.                                                                 NOTE
06.   01.05.2023 DVSS, J & SV,J

                               I.A.No.1 of 2023
                       Heard      learned    counsel   for   the
                 appellant.
                       It is also on record that E.P.No.20 of
                 2023 has been filed on the file of VI
                 Additional Senior Civil Judge, Vijayawada
                 and the same is posted to 21.06.2023.
                       Considering the submissions made
                 by the learned counsel for the petitioner
                 and the grounds raised, there shall be an
                 interim stay as prayed for on the condition
                 that the petitioner deposits 50% of the
                 amount awarded by the Judgment and
                 decree impugned along with the accrued
                 interest thereon within a period of eight (8)
                 weeks from today before the Court below.
                       In addition to the above, costs that
                 were evaluated should also have to be
                 deposited into the Court.
                       It is made clear that the deposit is
                 not made as the aforesaid, the stay shall be
                 vacated automatically.
                       Issue notice to the respondent.

SL. DATE ORDER OFFICE NO. NOTE

Learned counsel for the appellant is permitted to take out personal notice to the respondent by RPAD and file proof of service in the Registry.

A.S.No.153 of 2023 List on 21.06.2023.

__________ DVSS,J

_________ SV,J ANI