THE GOVERNMENT OF ANDHRA PRADESH Vs. POTLURI SRINIVAS

JUDGEMENT

(1.) This civil revision petition arises out of order dated 25-10-2016 in I.A.No. 1085 of 2016 in A.O.P. No. 30 of 2016 on the file of the Court of I Additional District Judge, West Godavari at Eluru (for short, 'the Court below').

(2.) We have heard learned Special Government Pleader (A.P.) and Sri C.V.R. Rudra Prasad, learned counsel for respondent No. 1.

(3.) Respondent No. 2 has passed an arbitral award in favour of respondent No. 1 on 19-09-2015. The petitioners have filed A.O.P. No. 30 of 2016 questioning the said arbitral award. Pending the said O.P., respondent No. 1 has filed E.P.No. 268 of 2016 on the file of the Court of Principal District Judge, West Godavari at Eluru, seeking attachment of movables belonging to the petitioners. The petitioners filed I.A.No. 1085 of 2016 for stay of all further proceedings in E.P.No. 268 of 2016. By order under revision, the Court below granted stay of all further proceedings in the E.P. subject to the petitioners depositing 50% of the award amount within 90 days from the date of the order. Assailing this order, the petitioners filed the revision petition.