Bhoorathnam Constructions Company ... vs V.Sreenivasulu Reddy
2024 Latest Caselaw 286 AP

Andhra Pradesh High Court - Amravati

Bhoorathnam Constructions Company ... vs V.Sreenivasulu Reddy on 5 January, 2024

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

                           HIGH COURT OF ANDHRA PRADESH
            MAIN CASE No.: A.S. No.627 of 2023
                                     PROCEEDING SHEET

Sl.                                                                                 OFFIC
No     DATE                                  ORDER                                    E
                                                                                    NOTE

02    05.01.2024 UDPR, J & KM, J

                                         I.A. No.1 of 2023
                      Counter not filed.
                      Learned counsel for respondent graciously submitted

that the petition may be allowed since the delay in filing the appeal is only one day.

In view of the above submission, this petition is allowed and the delay of one day in filing the appeal is condoned.

I.A. No.2 of 2023 Learned counsel for 1st respondent/plaintiff submits that if the petitioner/appellant deposits 50% of the decretal amount, he has no objection for granting stay. Learned counsel for petitioner/appellant agrees for this course.

In view of the above respective submissions, there shall be stay of operation of the decree and judgment dated 19.06.2023 in O.S. No.159 of 2014 on the file of V Additional District Judge, Tirupati, FAC X Additional District Judge, Tirupati, on the condition of the petitioner/appellant depositing 50% of the suit amount plus costs within six weeks from today, failing which, this order shall stand cancelled.

List the matter after six weeks.

________ UDPR, J

_______ KM, J SS