Andhra Pradesh High Court - Amravati
Chillara Srinivasa Rao vs M/S Audiram Chit Funds Pvt Ltd on 27 June, 2025
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
FRIDAY, THE Tvi/ENTY SEVENTH DAY OF JUNE,
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
IANo.2OF2025 rf,
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CRP NO: 1060 OF 2025
Between:
crfhillara Srinivasa Rao, S/o. Ch.Sambaiah, Aged about 53 years, Occ: Head
Constable -AR, District Police OffI'Ce, Guntur, R/o.D.No.31-13-1132/97,10/3,
Arundelpet, Guntur - 522 002
]nRevision Petjtjoner/JDR No.4
AND
1. M/s Audiram chit Funds Pvt Ltd, Guntur, Rep. by its Legal OffI'Cer - Mr.
/ B.Viswanadham, s/o.B. Ramanna, aged about42 years, R/o.
Sivalayam street, old Guntur, Guntur Dist.
/ 2-
...Respondent/DHR
Tirumalasetty Anuradha, w/o. T.Kumara Swamy, Aged about 49 years,
Occ Proprietor, New Ayyappa Vasavi Tours and Travels, behind Mastan
Darga, Nagarapalem, Guntur, R/o. D.No.28-39-113/7, Siraj Residency,
4TH lane, A.T.Agraharam, beside central school, Guntur-522 OO4,
Guntur Dist.
(JDR No.1)
a,zj. Tl'rumalasetty Kumara Swamy, s/o. T.Gopaiah, Aged about 52 years,
Occ Head Constable -AR District Police Office, R/o. D.No.28-39-113/7,
Siraj Resjdency, 4TH lane, A.T.Agraharam, beside central School,
Guntur-522 004, Guntur Dist
(JDR No.2)
4. Rathamsetti Peraiah, S/o. Subba Rao, Aged about 47 years, Occ Head
Constable -AR DistrI'Ct Police OffI|Ce, R/o. D.No.25-25-10, Nethaji Nagar,
3rd lane, Lalpuram Road, Guntur City.
(JDR No.3)
5. Alla Ajay Babu, S/o. Venkateswarlu, Aged about 47'years, Occ Head
Constable -AR District Police Offl'ce, R/o. D.No.13-25, 6th lane, A.R.
Agaraharam, Guntur -522004.
(JDR No.5)
6. Bonde Venkata Murali Kirshna Rao, S/o. Late. Devi Prasada Rao, aged
about 52 years, Occ Head Constable -AR District Police Office,
R/o.D.No.2-3-22,15th lane, Stambhalagaruvu, Guntur-522006.
(JDR No.6)
...Respondents/JDRs 1 -3, 5 & 6
7. The Super-intendent of Police, Guntur, SP OffI'Ce, Guntur, Guntur
District.
...Respondents/Garnishee
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit fj[ed in supp-ort of the petition, the High Court may be
pleased to suspend the operation of attachment order dt.21.10.2024 passed in
E.P.No.305 of 2024 on the file of the Ill AddI. Civil Judge (Junior Division),
- ~ Guntur and consequently direct the 7th respondent-garnishee not to deduct
the amount of 27,070/- per month from the salary of the revision petitioner in
the interest of justice, Pending disposal of CRP No. 1060 of 2025, on the file
of the High Court.
The petition coming on for hearing, upon perusing the.petI'tiOn and the
affidavit filed in support thereof and the order of the High Court order dated
25.04.2025 made herein and upon hearing the arguments of sri Karanki
Yaswanth, Advocate for the Petitioner, the Court made the following;
i-
ORDER:
'[No representation on behalfofrespondent No,1. ~ List the matter on 25.07.2025. , Interim order granted on earlier occasion shall stand extended by a further period of eight (08) weeks." --l-.+ `.--`. .\ f\ sD/-A. V!JAYAfBAHPuol __ __ _I-Hm . ,'=`-`.
sT R,.AR AS S I STArfuT` //TRUE COPY// To, rf . The Ill Additional Civil Judge (Junior Division), Guntur. ¢. one cc to srl' Karanki Yaswanth, Advocate [OPUC]
3./One CC to Sri Sayyed Babu Shaik, Advocate [OPUC]
4. One spare copy '.
_ _ fi HIGH COURT NJS,J DATED: 27/06/2025 LIST THE IVIATTER ON 25.07.2025 ORDER IA No. 2 OF2025 IN CRP NO: 1060 OF 2025 INTERIIVI ORDER EXTENDED