Andhra Pradesh High Court - Amravati
Vundela Samba Siva Reddy vs Rameswaram Ravichandra on 18 November, 2024
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APHC010474662024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3328]
(Special Original Jurisdiction)
MONDAY ,THE EIGHTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA
PRASAD
CIVIL REVISION PETITION NO: 2644/2024
Between:
1. VUNDELA SAMBA SIVA REDDY, S/O VENKATA REDDY, AGED
ABOUT 53 YEARS, OCC PREVIOUSLY BUSINESS AND AT PRESENT
COOLY. RESIDENT OF D.NO.26-913-11, NAGENDRA NAGAR,
PRODDATUR TOWN AND MANDAL, KADAPA DISTRICT.
...PETITIONER
AND
1. RAMESWARAM RAVICHANDRA, S/o Late R. Raja Rao, Aged about 35
years, Occ Painter, Residing at D.No.26/261, Netaji Nagar, Street No.1,
Proddatur Town, Now residing at D.No. 11/225, Eswara Reddy Nagar,
Proddatur Town and Mandal, Kadapa District.
...RESPONDENT
Counsel for the Petitioner:
1. V NITESH
Counsel for the Respondent:
1.
The Court made the following:
2
ORAL ORDER:
Heard Sri V. Nitesh, Learned Counsel for the Revision Petitioner.
2. Learned Counsel for the Revision Petitioner is directed to take out Personal Notice in respect of the sole Respondent within one week from today and file proof of receipt of Notice within a week thereafter.
3. The further Proceedings in O.S.No.19 of 2021 which is pending on the file of the Learned Principal Junior Civil Judge, Proddatur, shall remain stayed until the next listing.
4. List the matter on 09.12.2024.
__________________________________________ GANNAMANENI RAMAKRISHNA PRASAD, J Dt: 18.11.2024 Vns