Andhra Pradesh High Court - Amravati
Bellam Srinivasa Reddy vs M/S. Sri Vinayaka Stone Crushing ... on 5 November, 2020
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
3206 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI : THURSDAY, THE FIFTH DAY OF NOVEMBER, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO CIVIL REVISION PETITION NO: 1094 OF 2020 Between: ae Bellam Srinivasa Reddy, S/o.B.Subba Reddy, Sole Proprietor of Manikanta Earth Movers, Aged 50 years, R/o. House No.1-316-8/3, B.C. Colony, Banaganapalli Town and Mandal, Kurnool District. Petitioner AND 1. M/s. Sri Vinayaka Stone Crushing Industry, rep. by its Partner Agamati Vikram Reddy, Son of Agamati Rami Reddy, Hindu, aged 38 years, rfollouse No.2-2-201L/7, Flat no.501, Rajarajeswari Golden Towers-2, D.D.Colony. Opp. Hotel Management College, Bath Amberpet, Amberpet, Hyderabad, Telangana-500 13. 2. M/s. J.R.C. KCVR Projects, a Regd. Partnership Fir, rep. by its Managing Partner B.C.Nlanohar Reddy, Son of 13.C.Janardhan Reddy, Hindu, aged 35 years, r/o.House No.10-96, Gurureddy Colony, Near Old Bus-stand, Banaganapalli Town and Mandal, Kurnool District, 3. Karnati Sanjana, W/o.Pratap Reddy, Hindu, aged about 26 years, Partner in JRC KCVR Projects, House No.6-3-1099/1/2/3/A/30 VC, Pearl Creek Apartments, Near Katriya llotel, Sornajiguda, Hyderabad-500 082. 4. Karnati Venkata Jagan Mohan Reddy, S/o. Chinna Venkata Reddy, aged 49 years, Hindu, director in M/s KCVR Infra projects Pvt. Ltd., r/o. house no. 6-3-1999/ 1/2/3/A/301/C, pearl creek apartments, near katriya hotel, somajiguda, hyderabad -500082 5. O.Venkateswar reddy, S/o. Chinna Venkata Reddy, aged about 52 years, Hindu, agriculturist, R/o. Mittapalli village, Banaganapalli mandal, kurnool district. Respondents 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 begs to present this memorandum of Civil Revision Petition to this Hon'ble Court being aggrieved by the Order and Decree dt. 30-9-2020 passed in 1.A.No.1096 of 2020 in O.S.No.545 of 2020 on the file of the Court of the Principal Junior Civil Judge, Nandyal. IA NO: 1 OF 2020 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 leave to the petitioner to file CRP against the Order dt. 30.09.2020 passed in Ia No. 1096 of 2020 in OS No. 545 of 2020 on the file fo Court of the Principal Junior Civil Judge, Nandyal, pending disposal of CRP 1094 of 2020, on the file of the High Court. IA NO: 2 OF 2020 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 suspend the Operation of the Order dt,30-9-2010 passed in I.A.No.1096 of 2020 in 0.S.No,545 of 2020 on the file of Court of the Principal Junior Civil Judge. Nandyal, pending disposal of CRP 1094 of 2020, 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 and upon hearing the arguments of C. Prakash Reddy, Advocate for the Petitioner and of Sri K. Rathanga Pani Reddy, Advocate, for the Respondents and the Court made the following. ORDER ; "After hearing both sides, an issue has come up whether the attachment order passed in I.A.No.531 of 2020 in O.S.No.9 of 2020 had been effected or not. Sri C.Prakash Reddy, learned counsel for the petitioner submits that the attachment was effected and seeks time to produce the said material to show that the attachment was effected. Post on 17.11.2020. Sri C.Prakash Reddy, learned counsel for the petitioner seeks interim protection on the ground that about 70% of the machinery has been moved out and 30% machinery is still pending at the suit schedule property. Sri K.Rathanga Pani Reddy, learned counsel for the respondents submits that the entire machinery has been moved out. In these circumstances, there shall be a status-quo obtained as on today, for a period of three (3) weeks." SD/- K. VENKAIAH ASSISTANT REGISTRAR /ITRUE COPY// / UV ( } t Lo For ASSISTANT dickerrar To, 1. Sri Agamati Vikram Reddy, S/o Agamati Rami Reddy, Partner M/s Sri Vinayaka Stone Crushing Industry, H.No.2-2-201L/7, Flat no.501, Rajarajeswari Golden Towers-2, D.D.Colony. Opp. Hotel Management College, Bath Amberpet, Amberpet, Hyderabad, Telangana-500 13. (by RPAD) 2. Sri B.C.Manohar Reddy, S/o B.C.Janardhan Reddy, Managing Partner M/s.J.R.C. KCVR Projects, a Regd. Partnership Firm, R/o.House No.10-96, Gurureddy Colony, Near Old Bus-stand, Banaganapalli Town and Mandal, Kurnool District, (by RPAD) 3. Smt. Karnati Sanjana, W/o.Pratap Reddy, Partner in JRC KCVR Projects, House No.6-3- 1099/1/2/3/A/30 VC, Pearl Creek Apartments, Near Katriya llotel, Sornajiguda, Hyderabad-500 082. (by RPAD) 4. Sri Karnati Venkata Jagan Mohan Reddy, S/o. Chinna Venkata Reddy, Director in M/s KCVR Infra projects Pvt. Ltd., R/o. house no. 6-3-1999/1/2/3/A/301/C, Pearl Creek Apartments, Near Katriya Hotel, Somajiguda, Hyderabad -500082 (by RPAD) Sri O. Venkateswar Reddy, S/o. Chinna Venkata Reddy, R/o. Mittapalli village, Banaganapalli Mandal, Kurnool District. (by RPAD) One CC to Sri C. Prakash Reddy Advocate [OPUC] One CC to Sri K Rathanga Pani Reddy, Advocate [OPUC] One spare copy Ww AI 90 NNO HIGH COURT RRRJ DATED:05/11/2020 NOTE : POST ON 17.11.2020 ORDER
CRP.NO.1094 OF 2020 STATUS-QUO
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