Andhra Pradesh High Court - Amravati
Kolluri Lakshmana Rao, vs Kakarla Jagadish, on 27 January, 2022
Author: B.Krishna Mohan
Bench: B.Krishna Mohan
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY, THE TWENTY SEVENTH DAY OF JANUARY TWO THOUSAND AND TWENTY TWO : PRESENT: THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN CIVIL REVISION PETITION NO: 6880 OF 2018 Between: Kolluri Lakshmana Rao, S/o Bapiraju, Aged. 59 years, R/o D.No.11-44, Koyyalagudem, West Godavari District, A.P. Petitioner AND Kakarla Jagadish, S/o Paparao, Aged. 50 years, R/o D.No.3-18, Dippakayalapadu Village, Koyyalagudem Mandal, West Godavari District, A.P. Respondent Petition under Article 227 of the Constitution of India, praying that in the circumstances stated in the grounds filed herein, the High Court may be pleased to set aside the order of the Court of the Junior Civil Judge cum Judicial Magistrate of First Class, Jangareddigudem dated 10-10-2018 in |.A.No.616 of 2018 in O.S.No.158 of 2011. IA NO: 1 OF 2018 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to grant stay of all further proceedings in OS NO.158 of 2011 on the file of the court of Junior Civil Judge-cum-Judicial Magistrate of first Class, Jangareddigudem, West Godavari District, pending disposal of CRP 6880 of 2018, on the file of the High Court. IA NO: 1 OF 2019 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to extend the interim order of stay granted in |.A.No. 1 of 2018 in CRP 6880 OF 2018 dated 23.11.2018, pending disposal of CRP 6880 of 2018, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the order of the High Court order dated 23-11-2018, 29-01-2019" 01-03-2019% 17-07-2019, 01.08.2019 & 06-1-2022 made herein and upon hearing the arguments of Smt. Vasavi, learned counsel representing Sri K Jyothi Prasad, Advocate for the Petitioner, Sri Mangena Sree Rama Rao, Advocate for the - Respondent and the Court made the following. ORDER:
"At the request of the counsel for the petitioner, with the consent of the counsel for the respondent, post on 10.02.2022. | Interim order granted earlier is extended for another four (04) weeks. RC Sd/- M. SRINIVAS ASSISATNT REGISTZAR ITRUE COPYI// F SECTION OFFICER To, pr
--_ RON The Junior Civil Judge-cum-Judicial Magistrate of First Class, Jangareddigudem, West Godavari District. One CC to Sri. K Jyothi Prasad, Advocate [OPUC] One CC to Sri. Mangena Sree Rama Rao, Advocate [OPUC] One Spare Copy HIGH COURT BKM,J DATED: 27.01.2022 ORDER POST ON 10.02.2022 CRP.No.6880 of 2018 EXTENSION OF INTERIM ORDER + a"