Dasari Venkata Ramana vs M/S Margadarsi Chit Fund Privatae ...
2024 Latest Caselaw 495 AP

Andhra Pradesh High Court - Amravati

Dasari Venkata Ramana vs M/S Margadarsi Chit Fund Privatae ... on 11 January, 2024

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

                      HIGH COURT OF ANDHRA PRADESH

                             MAIN CASE NO.: CRP 39 of 2024
                                     PROCEEDING SHEET

Sl.     DATE                                                                 OFFICE
                                           ORDER

No NOTE

1. 11.01.2024 UDPR, J Learned counsel for petitioner shall take out personal notice to the respondents by RPAD and file proof of service by 30.01.2024.

Post on 30.01.2024.

In the meanwhile, there shall be stay of all further proceedings pursuant to the decree and judgment in Dispute No.47/2013 including E.P.No.123/2015 on the file of the learned V Additional Junior Civil Judge, Visakhapatnam, on the condition of the petitioner depositing 50% of the E.P. amount within three (3) weeks from the date of receipt of a copy of this order, failing which this order shall stand cancelled.

________ UDPR, J MVA