Gobburu Sriramulunaidu vs Gobburu Chandravathi
2024 Latest Caselaw 10259 AP

Andhra Pradesh High Court - Amravati

Gobburu Sriramulunaidu vs Gobburu Chandravathi on 13 November, 2024

HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI MAIN CASE: S.A.No.643 of 2024 PROCEEDING SHEET Sl. Office DATE ORDER No Note

3. 13.11.2024 TRR, J

This Court on 08.11.2024 granted interim direction by suspending the judgment and decree dated 06.05.2024 passed in A.S.No.12 of 2021 on the file of learned Additional District Judge, Parvathipuram. However, this Court wants to modify the said order. Hence, the matter is directed to be listed today i.e., 13.11.2024 under the caption 'for being mentioned', to bring the notice to the learned counsel for the appellant.

The order of suspension is modified as stay of all further proceedings in judgment and decree dated 06.05.2024 passed in A.S.No.12 of 2021 on the file of learned Additional District Judge, Parvathipuram. Further, both the plaintiff and defendant shall maintain Status Quo existing as on today.

______ TRR,J

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