Andhra Pradesh High Court - Amravati
Mallavarapu Sesha Reddy, vs Govela Srinivasa Rao, on 30 September, 2022
Author: Battu Devanand
Bench: Battu Devanand
HIGH COURT OF ANDHRA PRADESH
MAIN CASE No.: C.R.P.No.1959 OF 2022
PROCEEDING SHEET
S.
DATE ORDER
No
1. 30.09.2022 DEV,J
C.R.P.No.1959 OF 2022
Notice before admission.
Learned counsel for the petitioner is
permitted to take out personal notice to
respondent or his counsel in the Court below by
registered post with acknowledgement due and file proof of service in the Registry within three (3) weeks.
Post the matter on 28.10.2022.
______ DEV, J I.A.No.1 OF 2022 Heard the learned counsel for the petitioner and perused the material available on record.
In view of the facts and circumstances of the case, there shall be interim stay of all further proceedings pursuant to the order dated 25.08.2022 in Interlocutory Application No.943 of 2022 in Original Suit No.129 of 2016 on the file of the Court of Principal District Judge, Prakasam District at Ongole till 25.11.2022.
______ DEV, J C.C today MP