Medisetty Venkata Subba Rao, vs M/S. Associated Auto Services,
2024 Latest Caselaw 3759 AP

Andhra Pradesh High Court - Amravati

Medisetty Venkata Subba Rao, vs M/S. Associated Auto Services, on 1 May, 2024

    HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

           MAIN CASE No: S.A.No.1203 of 2013

                   PROCEEDING SHEET

SL.   DATE                              ORDER                        OFFICE
NO.                                                                   NOTE
27  01.05.2024   Dr.VRKS, J
                      Learned counsel on both sides are
                 present.
                       Sri S.Venkateswara Rao, learned counsel
                 submits that they filed vakalat in the place of
                 learned counsel Sri P.Nagendra Reddy.
                       I.A.No.02 of 2024 is a petition to review
                 Judgment passed by this Court,
                       I.A.No.01 of 2024 is an application to
                 condone delay in preferring the stay petition,
                 while so I.A.No.03 of 2024 is an application for
                 stay of further proceedings pending before
                 1st appellate Court, since this review is to be
                 heard by this Court.
                        Respondents are yet to file counters and

this matter shall be taken up for hearing on next occasion.

However, learned Senior counsel appearing for review petitioners submitted that before the 1st appellate Court, the matter was listed yesterday and it is now posted to this day Contd., SL. DATE ORDER OFFICE NO. NOTE and learned counsel on both sides admitted that 01.05.2024 it has been coming up for hearing arguments by the learned 1st appellate Court today.

It is in these circumstances, while these applications are pending, learned senior counsel submitted 1992 SCC online A.P.364 seeking for stay.

Learned counsel for respondent No.1 seriously raises objection stating that in order to delay the proceedings still further, these applications are filed and no stay may be granted.

While applications are to be taken up for receiving counters if any and for hearing the matters are to be listed on 06.05.2024. The learned 1st appellate Court shall adjourn the matter beyond 06.05.2024 for its hearing.

Learned counsel on both sides are permitted to make reference about this order before the 1st appellate Court to avoid inconvenience.

List on 06.05.2024.

_____________ Dr.VRKS, J GRL