Bora Srinivasa Reddy vs Dr Prakrama M Anantha
2024 Latest Caselaw 10621 AP

Andhra Pradesh High Court - Amravati

Bora Srinivasa Reddy vs Dr Prakrama M Anantha on 25 November, 2024

                  HIGH COURT OF ANDHRA PRADESH
 MAIN CASE No: S.A.No.721 of 2024                                                     LM-2
                            PROCEEDING SHEET

Sl.                                                                                  OFFICE
        Date                             ORDER
No.                                                                                   NOTE
1.    25.11.2024 BSB, J

                      Appeal admit. (vide separate order).

                      The learned counsel for the appellant is
                permitted to take out personal service of notice on
                respondents       through       registered          post     with

acknowledgement due and file proof thereof.

_________________ B.S.BHANUMATHI,J

I.A.No.1 of 2024

This petition is filed to stay all further proceedings pursuant to the decree and judgment of the Principal District Judge, Visakhapatnam in A.S.No.1 of 2024, confirming the judgment and decree of the VI Additional Senior Civil Judge at Visakhapatnam in O.S.No.135 of 2020 dated 24.08.2023.

In view of the submissions recorded in the above separate order and the grounds of appeal taken, the interim stay as prayed for is granted till 18.12.2024 on the condition that the petitioner shall deposit the amount of arrears due till date.

_________________ B.S.BHANUMATHI,J Note: Issue CC by 26.11.2024 b/o DSV