Nalla Barika Ramulamma vs Koppala Appayya
2024 Latest Caselaw 8827 AP

Andhra Pradesh High Court - Amravati

Nalla Barika Ramulamma vs Koppala Appayya on 23 September, 2024

                   HIGH COURT OF ANDHRA PRADESH:: AMARAVATI

                       MAIN CASE No.S.A.No.512 of 2022


                                 PROCEEDING SHEET

Sl.      Date                                ORDER                           OFFICE
No.                                                                          NOTE
3.    23.09.2024    VGKR,J
                                        S.A.No.512 of 2022

                             Learned counsel for first respondent and the

learned counsel for second appellant present through virtual mode. It was represented by the learned counsel for second appellant that the first respondent herein filed E.P.No.17 of 2023 before the Principal Senior Civil Judge's Court, Srikakulam for execution of the proceedings. In the execution proceedings, the delivery warrant was also ordered. If the property is delivered, the purpose of filing of the second appeal will be defeated.

Considering the aforesaid submissions made by the learned counsel for second appellant, the execution of decree is stayed for a period of four (4) weeks.

Post on 14.10.2024.

_______ VGKR,J

Heard.

Other side counsel reported no objection. For the reasons mentioned in the accompanying affidavit filed in support of the application, the delay of 23 days in filing the second appeal against the judgment and decree in A.S.No.95 of 2019, dated 06.05.2022 on the file of I Additional District Judge, Srikakulam is condoned.

Accordingly, this petition is ordered.

_______ VGKR,J sj