PEDAMALANNA Vs. S SUNKAMMA

JUDGEMENT

(1.) CMP No. 5335 of 2003 is filed to vacate the interim stay granted in CMP No. 21125 of 2002 in CMA No. 3116 of 2002 dated 18-11-2002.

(2.) When the vacate application is taken up for hearing both the counsel had addressed elaborate arguments and made a request to dispose of the main CMA itself and in view of the same, the main CMA is being disposed of finally.

(3.) This Court on 18-11-2002 in CMP No. 21125 of 2002 made the following order: "Stay on condition of the petitioner depositing costs within a period of six weeks from today and in default, the stay stands vacated. On such deposit, the respondent is permitted to withdraw the same without furnishing any security".