G.V.Rama Krishna Rao vs Arumilli Karuna Kumar
2023 Latest Caselaw 2923 AP

       HIGH COURT OF ANDHRA PRADESH: AT AMARAVATI

      MAIN CASE No. C. R. P. 1220 of 2023
                             PROCEEDING SHEET
Sl.     DATE                              ORDER                            OFFICE
No.                                                                         NOTE
(1)   05-5-2023   CMR, J.                                                  Transferred
                                   C.R.P.No.1220/2023                      to I.O.
                                                                           Folder.

                         Notice.
                         Learned counsel for the petitioner is
                  permitted to take out personal notice by RPAD
                  to respondents 1 to 4 and file proof of service in
                  the Registry.
                         List the matter on 16-6-2023.

                                                              _________
                                                               CMR, J.

I.A.No.1/2023

As it is now stated that the evidence of plaintiff is completed and the evidence of the defendants is commenced, in the facts and circumstances of case, as the matter relates to only disposal of the petition filed under Section 45 of the Evidence Act to send the disputed agreement to sell for examination by expert with the admitted signatures of the defendants, the Court is of the considered view that instead of staying the entire trial of the suit that while allowing the trial of the suit to go on, only to order stay of disposal of the suit, in the facts and circumstances of the case would be suffice.

Therefore, the trial Court is directed not to pronounce the judgment in the suit until further orders. However, the trial Court is permitted to proceed with the trial of the suit.

_________ CMR, J.

Ak