Hindustan Steel Works ... vs M/S.Sencon Systems Pvt Ltd
2023 Latest Caselaw 5246 AP

       HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

                MAIN CASE No. COM.C.A.No.23 of 2023

                            PROCEEDING SHEET
 Sl.                                                                     OFFICE
         DATE                            ORDER
No.                                                                       NOTE
2
       01.11.2023   AVSS,J & JS,J


                                   COM.C.A.No.23 of 2023
                         Admit.
                         Notice.
                         Learned counsel for the appellant is
                    permitted to take out personal notice to the
                    respondent by RPAD and file proof of service

into the Registry.

I.A.No.2 OF 2023 Heard.

Having regard to the submissions made by the learned counsel for the appellant/petitioner, taking into account the grounds of appeal and the averments made in the affidavit filed in support of the application, there shall be interim suspension of operation of the Judgment and Decree dated 10.05.2023, passed in C.O.S.No.28 of 2017(Old O.S.No.153 of 2013 of IV ADJC,VSP.,), on the file of Court of the Special Judge for Trial and Disposal of Commercial Disputes, Visakhapatnam, subject to the appellant/petitioner depositing costs and 50% of the decretal amount within a period of Eight(8) weeks from today. On such

deposit, the respondent is entitled to withdraw the same.

________ AVSS,J

_______ JS,J

TM