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Andhra Pradesh High Court - Amravati

Business vs K. Sankar Reddy on 2 January, 2026

Author: K Sreenivasa Reddy

Bench: K Sreenivasa Reddy

4




                                                                             [3329 ]
          IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                     FRIDAY ,THE SECOND DAY OF JANUARY                                               ^ p.
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                        TWO THOUSAND AND TWENTY SIX                                                                   (
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                                      iPRESENT:
            THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
                           lA No. 2 OF 2025
                                          IN
                               CRP NO: 2634 OF 2025

    Between:

    K. Rana Prathap Simha, S/o K. Krishna Murthy, Aged about 56 years                        »




    Business, R/o D.No.15-1269, Sanjeeva Nagar, 1 Road, Tadipatri Town and
    Mafndal, Ananthapuram District.
                                                    ... Petitioner/Revision Petitioner

                                                 (Petitioner in CRP 2634 OF 2025
                                                          on the file of High Court)
                                         AND

    K. Sankar Reddy, S/o Chandra Sekhar Reddy, Aged about 60 years, R/o
    D.No. 1/2653, A.P.H.B. Colony, Kadapa City, Y.S.R. Kadapa District.
                                                                      ...Respondent
                                                              (Respondentsin-do-)


          Petition under Section 151 CPC praying that in the          circumstances

    stated in the affidavit filed in support of the petition, the High Court may be
    pleased to stay all further proceedings in O.S.No.22/2019 on          the file of

    Hon'ble VII Additional District Judge, Kadapa during pendency of this CRP
    and pass such Pending disposal of CRP No. 2634 of 2025, on the file of the
    High Court.
          The petition coming on for hearing, upon perusing the Petition and the
    affidavit filed in support thereof and the earlier order of the High Court datd
    09.10.2025 & 07.11.2025 made herein and upon hearing the arguments of Sri
 A SYAM SUNDAR REDDY, Advocate for the petitioner and           of Ms SIVA

JYOTHI, Advocate for the Respcjident, the Court made the following
ORDER

"At request of learned counsel for petitioner(s), post immediately after Pongal Vacation, 2026.

Interim order granted earlier is extended for a further period of eight (8) weeks."

SD/-U.SRI DEVI //TRUE COPY// DEPUTY/^REGISTRAR SECT OFFICER For To,

1. One CC to SRI. A SYAM SUNDAR REDDY Advocate [OPUC]

2. OneCCto Ms SIVA JYOTHI Advocate [OPUC]

3. One spare copy . 4 HIGH COURT > SRK,J DATED :02/01/2026 POST IMMEDIATELY AFTER PONGAL VACATION, 2026 ORDER lA No. 2 OF 2025 IN CRP NO: 2634 OF 2025 I O B 7 m® m INTERIM ORDER EXTENDED