Andhra Pradesh High Court - Amravati
Gurrampati Mohan Reddy Mohan, vs Gurrampati Naga Muni Reddy, on 12 February, 2025
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE: A.S.No.63 of 2025
PROCEEDING SHEET
Sl. OFFICE
No. DATE ORDER NOTE
3. 12.02.2025 NJS, J & KM, J
I.A.No.1 of 2025
Heard Mr.P.Gangaiah Naidu, learned
Senior Counsel for the petitioner / appellant, who
appeared through on line.
Also heard Mr.P.Veera Reddy, learned
Senior Counsel appearing for the 1st respondent -
caveator.
The matter requires examination in the light of the grounds raised with reference to the limitation aspect.
Considering the submissions made that a School is being run in the subject matter premises from 1994 onwards, keeping in view of the balance of convenience and hardship in favour of the petitioner / appellant, there shall be stay of execution of decree insofar as delivery of the property and cancellation of the Registered Lease Deed dated 04.07.2007 subject to the condition of the petitioner / appellant depositing costs awarded by the Trial Court, within a period of four (4) weeks from today. On such deposit, the respondent No.1 is permitted to withdraw the same.
2Further, the petitioner / appellant shall not alter the existing structures, change the nature of the property or create any third party interest in any manner, pending disposal of the appeal.
It is also made clear that in the event the petitioner / appellant fails to deposit the costs, within the time stipulated, the order granted by this Court shall stand vacated automatically.
List this case on 26.03.2025.
______ NJS, J _____ KM, J BLV