Bhupathiraju Narasimharaju vs Rongala Satyanarayana
2024 Latest Caselaw 350 AP

Andhra Pradesh High Court - Amravati

Bhupathiraju Narasimharaju vs Rongala Satyanarayana on 8 January, 2024

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                                    A.S.No.703 of 2023

                                 PROCEEDING SHEET

Sl.
No      DATE                                                                OFFICE
                                          ORDER

NOTE

03. 08.01.2024 UDPR, J & KM, J

Sri Pasala Punna Rao, learned counsel would

submit that Sri Bomminayuni Appa Rao, learned

counsel for respondents informed that he has given-

up Vakalath for respondents and requested the Court

to order notice to respondents.

Learned counsel for appellant agreeing to take

notice on respondents, however requested for limited

stay. As it is submitted that there is a threat of

obtaining delivery of possession of the suit schedule

property by virtue of impugned judgment, there shall

be stay of operation of the judgment and decree

dated 30.09.2023 passed in O.S.No.491/2013 on the

file of VI Additional District Judge, Visakhapatnam

for a period of six weeks. The appellant shall take

personal notice on respondents by RPAD and file

proof of service by 30.01.2024.

Post on 30.01.2024.

________ UDPR, J

_______ KM, J NOTE: Issue CC by 10.01.2024 (B/o) krk