M/S.Sanam Belting Enterprises vs M/S.Sanam Industrial Spares
2024 Latest Caselaw 700 AP

Andhra Pradesh High Court - Amravati

M/S.Sanam Belting Enterprises vs M/S.Sanam Industrial Spares on 24 January, 2024

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                                   A.S.No.691 of 2023

                                PROCEEDING SHEET

Sl.
No      DATE                                                                    OFFICE
                                            ORDER

NOTE

03. 24.01.2024 UDPR, J & KM, J

I.A.No.1 of 2023 Heard learned counsel for the petitioner Sri Pandamaneni Srinivasa Rao and learned counsel for respondent Sri Venkat Chalasani.

There shall be stay of operation of the decree and judgment in O.S No.69/2017 on the file of XII Additional District Judge, Vijayawada on the condition of petitioners depositing 1/3rd of E.P amount within eight (8) weeks from today, failing which this order shall stand cancelled. On such deposit, the respondent /plaintiff is permitted to withdraw the said amount without furnishing security.

List the appeal after six weeks.

________ UDPR, J

_______ KM, J krk