Unknown vs 8.09.2024 Njs
2024 Latest Caselaw 8601 AP

Andhra Pradesh High Court - Amravati

Unknown vs 8.09.2024 Njs on 18 September, 2024

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE: A.S.No.491 of 2024
                       PROCEEDING SHEET
Sl.                                                                          OFFICE
No.     DATE                                ORDER                             NOTE

 1.   18.09.2024 NJS, J & JS, J

                          Heard      Mr.O.Manohar      Reddy,    learned
                 Senior Counsel for the appellants, who made his
                 submissions inter alia that the Judgment and
                 Decree of the Trial Court in creating charge in
                 respect of the plaint schedule property under
                 Section 100 of the Transfer of Property Act until
                 realization of the decretal amount is beyond the
                 scope of the relief sought for in the suit.
                          He also submits that the respondents 1 & 2

/ plaintiffs also preferred an appeal vide A.S.No.392 of 2024.

Issue notice to the respondents. Learned counsel for the appellants is permitted to take out personal notice to the respondents by RPAD and file proof of service by the date of next adjournment.

Considering the submissions made, there shall be stay of all further proceedings as prayed for.

List this case along with A.S.No.392 of 2024, after four (4) weeks.

______ NJS, J ____ JS, J BLV