Andhra Pradesh High Court - Amravati
Penmatsa Surapa Raju vs Penumatsa Uisha Rani on 24 August, 2019
Author: Gudiseva Shyam Prasad
Bench: Gudiseva Shyam Prasad
HIGH COURT OF ANDHRA PRADESH AT AMARAVTI
WEDNESDAY, THE TWENFY FOURTH DAY OF JULY, TWO THOUSAND AND
NINETEEN
:PRESENT:
THE HONOURABLE SRI JUSTICE GUDISEVA SHYAM PRASAD
C.R.P.Nos. 1974, 1981 and 1982 of 2019
Between :-
Penmatsa Surapa Raju, S/o. Satyanarayana Raju.
..... Petitioner/Petitoner/1st Defendant.
AND
1.Penmatsa Usha Rani, W/o. Venkata Satya Rama Linga Raju, C/o. Indukuri Rama Raju,
West Vipparru, West Godavari District.
2.Penmatsa Ruthwik, S/o. Venkata Satya Rama Linga Raju, Occ : Business,
C/o. Indukuri Rama Raju, West Vipparru, West Godavari District.
..Respondents/Respondents/Plaintiffs.
3.Alluri Krishnam Raju, S/o. Buli Satyanarayana Raju, Ex. MLA.,
R/o. Sakhinetipalli, Razole DMC, East Godavari District.
.....Respondent/Respondent/2nd Defendant.
C.R.P.No.1974 of 2019 :-
CRP under Article 227 of Constitution of India, praying that in the circumstances
stated in the Memo. of Grounds of C.R.P., filed therein, the High Court may be pleased to
allow the instant Civil Revision Petition by setting aside the dated 11-06-2019 in I.A.No.
1113 of 2018 in O.S.No.37 of 2015, on the file of X Additional District Judge, Narsapur,
Wet Godavari District.
I.A.No. 1 of 2019 :-
Petition under Section 151 of C.P.C., praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to stay all further proceedings in
O.S.No. 37 of 2015, on the file of X Additional District Judge, Narsapur, West Godavari
District, pending disposal of C.R.P No. 1974 of 2019 on the file of the High Court.
C.R.P.No.1981 of 2019 :-
CRP under Article 227 of Constitution of India, praying that in the circumstances
stated in the Memo. of Grounds of C.R.P., filed therein, the High Court may be pleased to
allow the instant Civil Revision Petition by setting aside the dated 11-06-2019 in I.A.No.
1114 of 2018 in O.S.No.37 of 2015, on the file of X Additional District Judge, Narsapur,
Wet Godavari District.
I.A.No. 1 of 2019 :-
Petition under Section 151 of C.P.C., praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to stay all further proceedings in
O.S.No. 37 of 2015, on the file of X Additional District Judge, Narsapur, West Godavari
District, pending disposal of C.R.P No. 1981 of 2019 on the file of the High Court.
C.R.P.No.1982 of 2019 :-
CRP under Article 227 of Constitution of India, praying that in the circumstances
stated in the Memo. of Grounds of C.R.P., filed therein, the High Court may be pleased to
allow the instant Civil Revision Petition by setting aside the dated 11-06-2019 in I.A.No.
1115 of 2018 in O.S.No.37 of 2015, on the file of X Additional District Judge, Narsapur,
Wet Godavari District.
I.A.No. 1 of 2019 :-
Petition under Section 151 of C.P.C., praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to stay all further proceedings in
O.S.No. 37 of 2015, on the file of X Additional District Judge, Narsapur, West Godavari
District, pending disposal of C.R.P No. 1982 of 2019 on the file of the High Court.
Contd..2...
- 2 -
These petitions coming on for hearing, upon perusing the Petition and affidavit filed
herein and upon hearing the arguments of Sri T.C.D. Sekhar, Advocate for the Petitioner
in all petitions and of Sri Rama Mohan Palanki, Advocate for Respondent Nos. 1 and 2 in
all petitions, the Court made the following
ORDER :-
"At request of both counsel, post on 25-07-2019.
In the meanwhile, there shall be interim stay as prayed for."
ASSISTANT REGISTRAR //TRUE COPY// for ASSISTANT REGISTRAR To
1.The X Additional District Judge, Narsapur, Wet Godavari District
2.Penmatsa Usha Rani, W/o. Venkata Satya Rama Linga Raju, C/o. Indukuri Rama Raju, West Vipparru, West Godavari District.
3.Penmatsa Ruthwik, S/o. Venkata Satya Rama Linga Raju, Occ : Business, C/o. Indukuri Rama Raju, West Vipparru, West Godavari District.
4.Alluri Krishnam Raju, S/o. Buli Satyanarayana Raju, Ex. MLA., R/o. Sakhinetipalli, Razole DMC, East Godavari District. (Addressee Nos. 2 to 4 by RPAD)
5.One CC to Sri T.C.D. Sekhar, Advocate (OPUC)
6.One CC to Sri Sri Rama Mohan Palanki, Advocate(OPUC)
7.One spare copy TKK HIGH COURT GSP.J DT.24-07-2019.
ORDER C.R.P.Nos. 1974, 1981 and 1982 of 2019.
INTERIM STAY DRAFTED BY TKK DT.24-07-2019.
HIGH COURT GSP.J DT.24-07-2019.
Note :- Post on 25-07-2019.
ORDER C.R.P.Nos. 1974, 1981 and 1982 of 2019.
INTERIM STAY