Andhra Pradesh High Court - Amravati
Palluri Jagannadha Rao, vs Kothakota Bharathi on 7 March, 2025
(SHOW CAUSE NOTICE BEFORE ADMISSION} IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI FRIDAY, THE SEVENTH DAY OF MARCH | TWO THOUSAND AND TWENTY FIVE PRESENT: THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI CIVIL REVISION PETITION NO: 833 OF 2025 Between: 1. Pallurl Jagannadha Rao, Sic. Late ouryanarayana, Aged about 63 years, Rig, Vivekanada Colony, L.B. Nagar, TLNOTOS, Krishnarayaouram, Penourthi Vilage and Mandal, Visakhapatnam Yowr and District, 2. Thamisetti Sudharani, Wo. Brahmaajise Aged about 32 years, Rio. Door No. 15-3-191/2680, Bhaskara Nagar Gollagudem, Opp. Aditya Public School, Amalapuram, East Godavari District. 3. Palurl Santosh Kumar, S/o. Jagannadha Rao, Aged about 25 years, Rio. Vivekanada Colony, iE.Nagar, Krishnarayapuram, Peneurthi Vilage do, Mandal, Visakhapatnam Town and District 4. Pallurl Jyothi, Wo. Not known Aged about 28 years, Rfo. Door No. 6-7- 78, Badvelu, Kotteban, Rajendranagar, Hyderabad. | . Pattioners/Defendanis Tio 4 AND Kothakota Bharathi, Wo. Gowri Sankara Rao, Aged about 55 years, Rio. Flat No. 104, Rayagada Town Odisha State. Phane No. SOSk7 75038. . RespondentPlaintif
WHEREAS the Petitioner above narned through their Advocate M/s. SWATI GUDA presanted this Petition under Article 227 af the Cansffution of India, praying that in the circurnetances stated in the grounds fled herein, the High Court may be pleased to set aside order af.06.09.2024 in LANa, 548 WHATS TRIN OF 2023 IN O.S.NG. 22 OF 2019 of ihe Additional Junior Ciyit Judge Cy Judicial Magistrate of | Class, Babbii, AND WHEREAS the @ High Court upon ps fusing the petition anc memorandum of grounds fled herain and unon hearing the argurnents of Ads. SWAT! GUDA Advacate for the Petitioner, directed issue af nofice fo the Respondents herein to show CAUSE 8S lo why this CAL REVISION RETTTION should not be adrnittecd.
You vig:
Kothakota Bharathi, Wo. Qewri Sankara Rao, Aged ahout 55 years, Rin. Flat No. 104, Rayagads s Town, Ocisha State, Phone No. 8O587 75035, are be and hereby directed to Show cause sither appearing in parson or thraugh an Advocate. ag ts why in the circumstances. sat outin the petition and the grounds fled therewhh (copy enete loged} this CAL REVISION ETITION should not be admit Hed, on or before 2 1OS.2025, on which date the Cass Slands posted for heart ing.
The Court made the following: ORDER "Notice Learned counsel for the pelitioners is permitted fo tske out personal notice on the respondent by Registered Post with acknowledgment due and file proof of service in the Registry. Post on 21.03.2028," | PYRUE COPY! For BSnnw.. APR ew LL To, . Kothakota Bharathi, W/o. Gowri Sankara Rao, Aged about 55 years, R/o. Flat No. 104, Rayagada Town, Odisha State, Phone No. 8658775035. (by RPAD)
2. One CC to M/s.SWATI GUDA, Advocate [OPUC]
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