Andhra Pradesh High Court - Amravati
Bogi Rajeswari vs Chintala Srinivasa Kumar on 2 February, 2022
HIGH COURT OF ANDHRA PRADESH
MAIN CASE No: A.S.No.1134 of 2016
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No NOTE.
RRR,J
02.02.2022
I.A.No.1 of 2022
There is no representation for the appellant
today also.
The respondent in the appeal, who is the
petitioner herein, apprehends that the appellant in the appeal would be handing over the suit schedule property to M/s.BPCL and any such alienation would affect his right of appeal before this Court.
In these circumstances, there shall be an interim injunction restraining the appellant in the appeal from alienating the suit schedule property, for a period of eight weeks.
_________ RRR, J RJS 2