Tarlapu Veeraswamy vs Kovvuri Ammireddy
2023 Latest Caselaw 3106 AP

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            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                      MAIN CASE NO.: C.R.P.No.1310 of 2023

                               PROCEEDING SHEET

Sl.     DATE                                ORDER                                  OFFICE
No.                                                                                 NOTE
                   CMR, J.

1) 12.05.2023 Issue notice to the respondent.

Learned counsel for the petitioner is permitted to

take out personal notice to the respondent by

registered post with acknowledgement due and file

proof of service in the Registry.

List the matter after Summer Vacation, 2023.

I.A.No.1 of 2023

Heard learned counsel for the petitioner. The

Suit is now at the stage of commencing the evidence

of defendant after closure of the evidence of plaintiff.

The two applications filed by the respondent, who is

the defendant in the Suit, for summoning certain

documents from the Sub-Registrar Office and from

the office of the Superintendent of Police, are

dismissed, by the impugned orders.

So, in the said facts and circumstances of the

case, instead of ordering stay of all further

proceedings, that stay of pronouncement of judgment

would be suffice, while allowing the trial to go on.

Therefore, there shall be a direction to the

learned Principal Senior Civil Judge, Kakinada, not to

pronounce the judgment in O.S.No.82 of 2021, until

further orders, while allowing the Court to proceed

with the trial of the Suit.

________ CMR, J.

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