M/S Chaitavaisah Jute Mills Limited vs Mahendra Singh Rajput
2024 Latest Caselaw 559 AP

Andhra Pradesh High Court - Amravati

M/S Chaitavaisah Jute Mills Limited vs Mahendra Singh Rajput on 12 January, 2024

          HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
                    MAIN CASE No.A.S.No.162 of 2021
                           PROCEEDING SHEET
Sl.                                                                     OFFICE
                                        ORDER

No DATE NOTE

04. 12.01.2024 BVLNC, J I.A.No.02 OF 2021

Heard Sri N.Siva Reddy, learned counsel for petitioner/appellant and Sri G.Sai Narayana Rao, learned counsel for respondents.

Sri N.Siva Reddy, learned counsel would submit that the appellant is a company and it was not informed about the decree of the learned trial Court, as the appellant company was under

lock out for some period, and also due to Covid- 19, the delay was occurred in filing the appeal.

Considering the circumstances submitted in the petitioner's affidavit and counter of the respondents, this Court is of the opinion that there is sufficient reason explaining the delay in filing the appeal.

In that view of the matter, the petition is ordered.

                                                           __________
                                                            BVLNC, J

                                                              Contd.,
 Sl.                                                                      OFFICE
                                      ORDER
No    DATE                                                                NOTE
                                       ::2::

                             I.A.No.04 OF 2021

Heard Sri G.Sai Narayana Rao, learned counsel for petitioner and Sri N.Siva Reddy, learned counsel for respondent/appellant.

No counter filed by the appellant.

Sri N.Siva Reddy, learned counsel would submit that 50% of the decree amount was deposited before the learned Trial Court as per stay orders. He reported no objection for ordering the petition.

In that view of the matter, petition is ordered, permitting the petitioners to withdraw the amount, by filing necessary application, as per law, before the trial Court.

Accordingly, the petition is ordered.

__________ BVLNC, J

I.A.No.03 OF 2021

Sri N.Siva Reddy, learned counsel for petitioner/appellant would submit that the appellant company deposited 50% of the decree amount as per orders of this Court, before the learned trial Court.

                                                             Contd.,
 Sl.                                                                       OFFICE
                                      ORDER
No    DATE                                                                 NOTE
                                        ::3::

Upon hearing Sri N.Siva Reddy, learned counsel for petitioner and Sri G.Sai Narayana Rao, learned counsel for respondents, "the interim stay ordered earlier is made absolute, pending disposal of the appeal".

Accordingly, the petition is ordered.

__________ BVLNC, J Note: C.C. by today.

Psk.

I.A.No.01 OF 2021

Heard Sri N.Siva Reddy, learned counsel for petitioner/appellant.

In the circumstances submitted in the petitioner's affidavit, the petition is ordered by dispense with filing of certified copies of decree and judgment in O.S.41/2011 on the file of learned Addl.District Court, Parvathipuram, dated 21.08.2017.

Accordingly, the petition is ordered.

                                                           __________
                                                           BVLNC, J

                                                                Contd.,
 Sl.                                                               OFFICE
                                  ORDER
No    DATE                                                         NOTE
                                    ::4::


                             A.S.162 OF 2021

At request of both learned counsel,

Post on 14.03.2024.

__________ BVLNC, J

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