Panamala Venkata Subba Rao vs Puchakayala Sambi Reddy
2024 Latest Caselaw 487 AP

Andhra Pradesh High Court - Amravati

Panamala Venkata Subba Rao vs Puchakayala Sambi Reddy on 11 January, 2024

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

                        HIGH COURT OF ANDHRA PRADESH
            MAIN CASE No.: A.S. No.635 of 2023
                                  PROCEEDING SHEET

Sl.                                                                             OFFICE
                                          ORDER

No     DATE                                                                      NOTE

05    11.01.2024 UDPR, J & KM, J

                                     I.A. No.1 of 2023

Heard learned counsel for appellant/respondent. There shall be stay of operation of the decree and judgment dated 25.04.2023 in O.S. No.330 of 2016 on the file of VIII Additional District and Sessions Judge, Vijayawada, on the condition of the petitioner depositing costs awarded against the petitioner/defendant by the trial court within four weeks. Upon such deposit, the respondent/plaintiff is entitled to withdraw the same without offering any security.

List the matter after six weeks.

________ UDPR, J

_______ KM, J SS