Pilla Ramakrishna vs M/S. Mithra Finance, A Regd, ...
2024 Latest Caselaw 6637 AP

Andhra Pradesh High Court - Amravati

Pilla Ramakrishna vs M/S. Mithra Finance, A Regd, ... on 1 August, 2024

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No: S.A.No.334 of 2013
                             PROCEEDING SHEET
SL.                                                                    OFFICE
No.    DATE                          ORDER                             NOTE
02.    01.08.2024   BSS, J

                          There is no representation for the
                    appellants and respondent.

This Second Appeal is preferred against the reversal judgment of the trial Court by the first appellate Court in a suit for mortgage and interim stay granted before issuing the notice to the respondent with a condition to deposit half of the decretal amount with proportionate costs and interests within eight (08) weeks vide orders dated 15.04.2013.

The appellants shall file necessary memo before the Registry with regard to the compliance of orders passed by this Court.

List the case on 22.08.2024.

                                                           ______
                                                           BSS, J

                    PNS
 SL.                  OFFICE
No.   DATE   ORDER   NOTE