Kothuri Chakradhararao vs Thaadala Satyanarayana
2024 Latest Caselaw 9526 AP

Andhra Pradesh High Court - Amravati

Kothuri Chakradhararao vs Thaadala Satyanarayana on 21 October, 2024

  IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
                  APPEAL SUIT No.535 of 2024
                      PROCEEDING SHEET
Sl.                                                                         OFFICE
No.   DATE                            ORDER                                  NOTE

3. 21.10.2024 NJS, J & JS, J
                               A.S. No.535 of 2024
                     Issue notice to the respondent.

The learned counsel for the appellant is permitted to take out personal notice on the respondent by registered post with acknowledgement due and file proof of service in the Registry, by the date of next adjournment.

List the appeal on 16.11.2024.

I.A. No.1 of 2024 Heard the learned counsel for the petitioner/appellant.

Considering the submissions made, there shall be stay of execution of the judgment and decree dated 23.4.2024 in O.S. No.211 of 2016 on the file of the Court of the IX Additional District Judge, East Godavari at Rajamahendravaram, subject to the petitioner depositing half of the decretal amount along with costs and interest to the credit of the suit, within a period of eight (8) weeks from the date of receipt of a copy of this order.

______ NJS, J

_____ JS, J vasu