Annam Nageswara Rao vs Mamidi Eswaramma
2024 Latest Caselaw 29 AP

Andhra Pradesh High Court - Amravati

Annam Nageswara Rao vs Mamidi Eswaramma on 2 January, 2024

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                            C.R.P.No.3130 of 2023

                           PROCEEDING SHEET

Sl.
No     DATE                                                                    OFFIC
                                         ORDER                                   E
                                                                               NOTE


01.   02.01.2024 UDPR, J

                                     I.A.No.1 of 2023

                      Heard learned counsel for the petitioner and for the
                reasons submitted by him, there shall be stay of all further
                proceedings in Decree and Judgment in O.S.No.844 of
                2009 on the file of VII Additional Senior Civil Judge
                Court, Visakhapatnam including E.P.No.30 of 2017 on the
                condition of petitioner depositing 50% of E.P amount
                within six weeks from today, failing which this order shall
                stand cancelled.
                                   C.R.P.No.3130 of 2023

                      Petitioner is permitted to take out personal notice on
                respondents by RPAD and file proof of service.

List the matter after three weeks.

________ UDPR, J krk