P.V.Vasantha Kumari vs N.Balakrishna Reddy
2023 Latest Caselaw 5663 AP

Andhra Pradesh High Court - Amravati

P.V.Vasantha Kumari vs N.Balakrishna Reddy on 28 November, 2023

                   HIGH COURT OF ANDHRA PRADESH

                        MAIN CASE A.S.No.640 OF 2023

                            PROCEEDING SHEET

Sl.
No       DATE                                                              OFFICE
                                        ORDER

NOTE

BVLNC, J

02. 28.11.2023

Heard Sri L.Veera Reddy, learned Senior Counsel for petitioners / appellants and Sri C.Subodh, learned counsel for respondents.

Learned Senior Counsel would submit that the suit was decreed on 28.08.2023 for recovery of possession, granting two months time from the date of judgment i.e., 28.08.2023 and therefore, by this time, time granted by the trial Court is expired, and if the respondents file execution petition for delivery of the property, it will lead to multiplicity of the proceedings, and therefore, (Contd.,) ::2::

during pending appeal, stay may be granted to avoid multiplicity of proceedings. Learned counsel for respondents requested time to file counter.

Considering the above circumstances, interim stay of judgment and decree in O.S.54/2011 on the file of learned I Addl.District Judge, Chittoor, is granted for two (02) weeks.

For counter and hearing, list on 14.12.2023.

___________ BVLNC, J psk Note: C.C. by tomorrow psk

List on 14.12.2023.

___________ BVLNC, J psk