Yedla Appa Rao vs Relli Appalanaidu
2024 Latest Caselaw 7559 AP

Andhra Pradesh High Court - Amravati

Yedla Appa Rao vs Relli Appalanaidu on 22 August, 2024

APHC010276782022
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI               [3329]
                           (Special Original Jurisdiction)

          THURSDAY ,THE TWENTY SECOND DAY OF AUGUST
                TWO THOUSAND AND TWENTY FOUR

                                PRESENT

  THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                      SECOND APPEAL NO: 446/2024

Between:

Yedla Appa Rao                                        ...APPELLANT

                                  AND

Relli Appalanaidu                                    ...RESPONDENT

Counsel for the Appellant:

1. G SAI NARAYANA RAO

Counsel for the Respondent:

1.

The Court made the following:

I.A.No.3 of 2024

This application is filed for the following relief:

"to grant stay of execution of the judgment and decree in A.S.No.80 of 2019 dated 07.01.2022 of the I Additional District Judge, Vizianagaram."

Heard the learned counsel for the petitioner.

Considering the submission made by the learned counsel for the petitioner and in view of the reasons stated in that accompanying affidavit, there shall be an interim stay of execution of the judgment and decree in A.S.No.80 of 2019 dated 07.01.2022 of the I Additional District Judge, Vizianagaram, for a period of four(4) weeks.

SECOND APPEAL NO: 446/2024

Learned counsel for the petitioner filed a memo dated 02.08.2024 along with proof of service of notice, wherein it is stated that the respondent herein refused to receive the notice.

It is a settled principle that once notice is refused which amounts to service of notice.

For hearing, list the matter after four(4) weeks.

_______________________________ VENKATESWARLU NIMMAGADDA, J 22.08.2024 TPS