Paltasing Aadhimurthy vs Paltasingi Karunakara Rao
2023 Latest Caselaw 2711 AP

Citation : 2023 Latest Caselaw 2711 AP
Judgement Date : 1 May, 2023

Andhra Pradesh High Court - Amravati

Paltasing Aadhimurthy vs Paltasingi Karunakara Rao on 1 May, 2023

Bench: A V Babu

      HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: A.S.No. 222 of 2023

                       PROCEEDING SHEET

Sl.                                                                OFFICE
      DATE                          ORDER
No.                                                                 NOTE
 1. 01.05.2023 AVRB,J

                               I.A.No.1 of 2023

                      Heard    learned      counsel   for    the
                petitioners.
                      Pursued the record.
                      The decree which is under challenge
                runs that after counseling, both plaintiff and
                defendants and also with the consent of
                learned counsel for the plaintiffs the court
                below passed an order, in so far as the
                disputed area Ac. 0.08 cents is concerned.
                      Now the petitioners sought to stay of
                execution of Judgment and decree. Absolutely
                there is no contingency now that an execution
                petition is pending or coming to be pending
                before the court below in so far as an extent of
                Ac. 0.08 cents is concerned. The direction as
                regards an extent of Ac. 0.08 cents is given to
                Tahsildar, Pedabayalu to effect sub divisions.
                So literally there cannot be any execution
                petition in so far as Ac. 0.08 cents before the
                court below. Apart from this, as the order
                indicates that it is the consent order, at this
                stage no adverse order can be passed, unless
                an opportunity is given to other side in the
                    2


peculiar facts and circumstances.
      Issue urgent notice to the respondents.

_________ AVRB,J

A.S.No. 222 of 2023 Issue urgent notice to the respondents. Learned counsel for the petitioners is permitted to take out personal notice on the respondents by R.P.A.D and file proof of service.

List it after six (06) weeks.

_________ AVRB,J KK/KNN