Andhra Pradesh High Court - Amravati
M/S Pujitha Fly Ash Brick Industries vs Bodapati Venkata Subba Rao on 20 January, 2026
[3329]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI of
iH
TUESDAY, THE TWENTIETH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
iPRESENT: v, '■
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA^
SECOND APPEAL NO: 786 OF 2025
Between:
M/S Pujitha Fly Ash Brick Industries, Rep by its Managing Partner,
Veeragandann Venkata Rao S/o Subbaiah,Hindu, aged about 45 years,
D.No.37-2-4(17), 2nd lane, Annavarapadu, Ongole.
Appellant/Defendant/Respondent
AND
1. Bodapati Venkata Subba Rao, S/o Late Venkaiah, Hindu aged about 72 years,
retired employee. Lie of India, Ongole.
2. Smt. Sudanagunta Lakshmi Kanthamma, W/o Venkata Subba Rao,Hindu,
aged about 64 years, R/o. Ongole.
Respondent/Appellant/Plaintiff
Second Appeal under Section 100 CPC against the Judgment and decree
passed in A.S No. 101 of 2016, dated 06.03.2024 on the file of Family-cum-VIII ADDL
District Judge, Ongole reversing the orders passed in OS No. 11 of 2012 of dated
11.07.2016, on the file of Principal Senior Civil Judge, Ongole.
lA NO: 2 OF 2025
Petition Under Order 41 Rule 5 of CPC is filed herein praying that in the
circumstances stated in the affidavit filed in support of the petition, the High Court may
be pleased to stay of all further proceedings in pursuant to Judgment and decree
passed in A.S No. 101 of 2016, dated 06.03.2024 on the file of Principal District Judge,
Ongole and pending disposal of SA 786 of 2025, on the file of the High Court.
The petition/Appeal coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of SRI KAUSHIK
KUMBHAJADALA Advocate for the Petitioner, and the Court made the following.
1
ORDER:
"Heard the learned counsel for the appellant. Considering the submissions, there shall be an interim stay of all further proceddings in E.P No.56 of 2025 on the file of the Court of the Senior Civil Judge, Ongole, Prakasam District, for a period of four (4) weeks.
Learned counsel for the appellant is permitted to takeout personal notice to respondent Nos. 1 and 2 to their correct address through registered post with acknowledgment due and file proof of service in the Registry. List the matter after four (4) weeks."
Sd/-K.J.RAJA BABU, ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. The Judge-Family Court - Cum - VIII Addl. District Judge, Prakasam at Ongole
2. Bodapati Venkata Subba Rao, S/o Late Venkaiah, Hindu aged about 72 years,retired employee. Lie of India, Ongole.
3. Smt. Sudanagunta Lakshmi Kanthamma, W/o Venkata Subba Rao, Hindu, aged about 64 years, R/o Ongole. (By RPAD - 1 & 2 )
4. One CC to SRI. KAUSHIK KUMBHAJADALA Advocate [OPUC]
5. One Spare Copy.
f i HIGH COURT NV,J DATED: 20/01/2026 LIST THE MATTER AFTER FOUR (4) WEEKS ORDER // o 1-3:::
M \ .,o -1 SA.No.786 of 2025