Supreme Court - Daily Orders
Pechetti Thrimuthulu S/O Satyam vs Pechetti Lakshmi W/O Peddi Raju on 7 September, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.40 COURT NO.9 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).25072/2015
(Arising out of impugned final judgment and order dated 15/06/2015
in CRP No. 4566/2014 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
PECHETTI THRIMUTHULU S/O SATYAM Petitioner(s)
VERSUS
PECHETTI LAKSHMI W/O PEDDI RAJU Respondent(s)
(With interim relief)
Date : 07/09/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. V. Sridhar Reddy, Adv.
Mr. Abhijit Sengupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner says that the boundaries of the land in the plaint and the boundaries of the land in the amendment application are different. Issue notice.
In the meanwhile, there shall be stay of operation of the order dated 28.10.2014 in I.A. No.657 of 2014 in O.S. No.160 of 2011 passed by the Principal Junior Civil Signature Not Verified Digitally signed by Judge, Narsapur, West Godavari District.
Sanjay Kumar Date: 2015.09.07 17:23:36 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER