Jonnalagadda Sreerama Krishna Murthy vs Gedala Rajeswari
2024 Latest Caselaw 9394 AP

Andhra Pradesh High Court - Amravati

Jonnalagadda Sreerama Krishna Murthy vs Gedala Rajeswari on 16 October, 2024

            HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

         MAIN CASE No.: A.S. No.391 of 2016

                                 PROCEEDING SHEET

Sl.                                                                           OFFICE
No      DATE                                 ORDER                             NOTE

14    16.10.2024 TMR, J
                        Learned counsel for the appellants submits
                 that   while        granting      decree    for   specific
                 performance, the trial court directed the defendant
                 to deposit the amount within three months from
                 the date of judgment, but according to his
                 instructions such deposit is not made.
                        Learned counsel for respondent submits

that they have filed an application for extension of time and it is dismissed for default on 19.11.2021.

At the request of the learned counsel for appellants as well as learned counsel for respondent, list this matter on 28.10.2024.

______ TMR, J SS