Andhra Pradesh High Court - Amravati
Allada Krishna Rao, vs Chandaka Srinivasa Rao, on 28 December, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! THURSDAY THE TWENTY ENRGNTH DAY OF DECEMBER TWitl THOUSAND ANG TWENTY THREE SPRESENT: THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGAD) : LA No. 7 OF 2023 x iN GRP NO: 2988 OF 2023 Setwean: : Allaga Krishna Rao, S/o. Late Appala Swamy Naidu, Aged about 7S years, Cullvation, Ric. Paradhi Village, Gobbili Mandal, Virlanagaram District. = . Petifoner (Petiionar in CRF S980 OF 2085 on the fle of High Court} AND 1, Chandaka Srinivasa Reo, s/o. Late Appanna, Aged about 44 years, B.C. Golony, R/o. Paradhi Vilage, Bobbili Mandal, Virianagararn District. Palavalasa Ganapathi, So. Late Sureedu, Aged about 50 years, Rio. Paradhi Village, Bobbili Mandal, Vizianagaram District. 4. Ampolu Nirmala, W/o. Chitth Venkata Nagesh, Aged about 44 years, Bevara Street, Rfo. Paradhi Vilage, Bobhii Mandal, Vigianagaram District. 3 4, The Tahsifdar, Bobbili Mandal, Bobbi, Visianagaram District. . S. The Deputy Executive Engineer, AP. Housing Lined, Bobbill, Vizianagaram District. _ Respondents) Respondents in-do-} Petition under Section 161 CPC praying that in the circumstances stated a ihe affidavit fled in support of the petition, the High Court may be pleased fo Grant interim Stay of all further proceedings in O.S. No. 38/2017 pending on the file of Senior Civil Judge's Court, Bobbili, Pending dispasal of CRE No. 2989 of 2625, an the fie of the High Court. The petiicn coming on for hesring, upon perusing the Petition and the grounds fied in support thersef and the orders of fhe High Court dated 08.12.2029 made herein and upon hearing the arguments of Sri K SUBRAHNMANY AN, Advocate for the Petitioner and of Sri Taddi Nageswrarac, Advocate for the Respondent Nos.1 to 3 and the Court made the following: ORDER
"Offices is directed to print the name of Sri Taddi Nageswararsa, isarned counsel for Respondent Nos.1 fo 3 and fearned Government Pleader for Arbitration in the cause fist, ' Learned counsel for the petitioner requested the Respondents to fe momo along with deposition of the DAV.4. For filing Memo afang with the deposition of DW by the Responderis, post the matter on 02.01.2024. . interim order granted earlier by this Court shall stand extended tf the next date of hearing." oo | Sdi- N. NAGAMMA ASSISTANT REGISTRAR PYRE COPYY SECTION OFFICER | For dcouwrar ree TEREST PRS To, The Senior Cid Judge's Court, Babbil, One OC fo SRL K Subrahmanyam Advocate [OPUC) One OC to Sri Tadd! Nageawararso Advacate [OPUC) Cine spars capy.
Be GE ND KJ HIGH COURT NVJ DATED 28 s/202%8 POST THE MATTER ON 02.01.2024 ORDER iA No, 1 OF 2023 iN GRP NO: 2989 GF 2023 INTERIM ORDER EXTENDED