Jagati Publications Ltd., vs Gandhi Institute Of Technology ...
2023 Latest Caselaw 5521 AP

             HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
                  MAIN CASE No: Appeal Suit No.626 of 2023


                             PROCEEDING SHEET
Sl.                                                                          OFFICE
                                          ORDER

No.   DATE                                                                    NOTE
01. 15.11.2023 BVLNC, J
                                   I.A.No.1 of 2023

Heard Sri N.Naveen Kumar, learned counsel for

the petitioners/appellants/defendants.

Learned counsel would submit that the Trial Court

committed error on the premise that the appellants

published false information, though the alleged

information was based on some other news item and

further, the amount awarded by the learned Trial Court

towards damages is not based on any reasons, and

therefore, the Decree of the Trial Court may be stayed till

disposal of the appeal under Order XLI Rule 5 of the

Code of Civil Procedure, 1908.

Considering the facts and circumstances

submitted by the learned counsel for the petitioners/

appellants/defendants and the affidavit filed for the

petitioners, there shall be 'Interim Stay' of the Decree

and Judgment dated 05.07.2023 passed in O.S.No.121

of 2011 on the file of II Additional District Judge, Sl. OFFICE ORDER No. DATE NOTE Visakhapatnam, for a period of eight (08) weeks subject

...contd., to deposit of suit costs within a period of six (06) weeks.

Dt: 15.11.2023 Issue notice and list on 18.12.2023.

__________ BVLNC, J

Appeal Suit No.626 of 2023

List on 18.12.2023.

__________ BVLNC, J

DNB