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Golla Rajeswaramma vs Kodidala Nagaraju
2024 Latest Caselaw 489 AP

Citation : 2024 Latest Caselaw 489 AP
Judgement Date : 11 January, 2024

Andhra Pradesh High Court - Amravati

Golla Rajeswaramma vs Kodidala Nagaraju 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.726 of 2023
                                  PROCEEDING SHEET

Sl.                                                                             OFFICE
                                          ORDER
No     DATE                                                                      NOTE

02    11.01.2024 UDPR, J & KM, J

                                         I.A. No.1 of 2023

Heard learned counsel for appellant/defendant. There shall be stay of operation of the decree and judgment on the condition of the appellant depositing ₹16,75,000/- and costs awarded by the trial court within three weeks from today. Upon such deposit, the respondent/plaintiff is entitled to withdraw the same without offering any security.

A.S. No.726 of 2023 List the matter after six weeks.

________ UDPR, J

_______ KM, J SS

 
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