Andhra Pradesh High Court - Amravati
< Bytes 5 ¢ Esbveacy Rs Wy Ye. Ye Prp He S3 4 vs Kurnool on 14 October, 2025
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI 'PRESENT: THE HONOURABLE MS JUSTICE 8 S BHANUMATHI iA No. 1 OF 2025 iN CRP NO: 2186 OF 2Oe5 Behween: < Bytes 5 ¢ esbveacy rs wy ye. ye PrP he S3 4 sapal Setly, Sfo.Naqi Seity, aged about Sa years, Rio Plot No. 18, Vishnu Township, Kurnool Kurneal District ' . Petitioner Petitioner AND S.Lakshmi, Wio.K Ramana, aged abaut 45 years, Rio MH .No 414-3, Balaii Kurnool, Kurnool Dstrict, . mespondent! Respondent Petition under Section 151 CPC js Sled praying {hal in the circumstances Stated in the memorandum of grounds filed In support of ihe petition, the High Court may be pleased fo grant stay of all further orocescings in O.S.No.16 of eUi2 on the fle of the IV Addi District Judge aft Kurnom, Kurnool ONetrict, Petition and the memorandum of grounds fled in support thereof and the earner Qrder of the High Court dated 02.00.2025 & 23.99.2025 rade herein and upan 3 eee ee an ay wey ae ba fe po Sy esi As SS ede peat hearing ihe arqurienis of Si SA GANGADHAR SHAMARTY, Advocate for th wat wt & eo D 4 5 yeh one, , 4 £4 wet ¢ Le ne : vie the re x we Gy ot NHVASA RAS SS Zs see ert @ oe fe ; ry B. "3 " in yes we, rn, C% 2 * eee nd 4 a ip 4, ~~ @ og * ben Lat teed if "ot we iB gn " oe , 3 at SS Ne ae 48 : fr A gt A ES a we, os, a, % Se CE oo wt ye id aL weed book here ye ve A, PP ded wares * : oe} es weet o feber z oy , Pr roads waht Lathe we hie, vat Bees were, Q been rey bed 1 o4tE aoe is bdoct fat . 705 % td nee BS Shon teres 3 eh, wt' ners, wen meet net 93 fn "on hin OO as aed » a R BS p a ype Bove 0°75 24 Be 0% eg see we "Ks Seb 3 - ide Ee J % 4 2 beet wage. A ft win, ae oe. see a PA ; a 63 tee eo ty Loom a oo foun 4" aden a hed wn e C2 See oe ieee Nace vse % ye 43 is eo car as' een oo %y "Fgh : Rb be sehees 3 . igri ; oe f Lo es a (% = o wee i rer granted & A a x "3 , bere fege 2 yr thy ns be Serr aneee a Fae | "nat feos Soww £% " res wee L4 ane 3 ay a oe cae , ed bert he, Z 3 £3 & i en and Senet mn > 7 io % "% "i + on cn Idk SA ns 64 At ¢ tt w By ae rans : i .
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"t At request of the learned ¢ int :
= a uy me pace wy ' . . a Be So 2 ¢ s NiGH COURT VATED ITS 1.2028. POST ON 28 70, 2085. Q ve as oa MANOA OF £028 GRP No 2780 of 2028 ro INTERIM ORDER EXTENDED is