Andhra Pradesh High Court - Amravati
Vegesna Geetha Madhuri vs West Godavari District. Aadhar-2750 ... on 24 December, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV.
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WEDNESDAY, THE T^WENTY FOURTH DAY OF DECEMBEfC^^I^ -
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO
lA No. 1 OF 2025
IN
TRCMP NO: 416 OF 2025
Between:
Vegesna Geetha Madhuri, W/o. Venkata Sandeep, D/o. Uddaraju Venkata
Rama Chandra Raju, Aged about 34 years, R/o. D.No. .20-159, Kobbarithota,
Machilipatnam, Krishna District-521 002. Aadhar No.9098 7602 5980 Cell
99591 28999
...Petitioner
(Petitioner in TRCMP 416 OF 202^
on the file of High Court)
AND
Vegesna Venkata Sandeep, S/o. Venkata Subba Raju, Aged about 40-years,
l^/o. D.No.1-3-8/14, Ganapathi Raju Nagar, 35 Ward, Bhimavaram-543 202
th
West Godavari District. Aadhar-2750 1744 0539 Ceii 99599 08999. '
...Respondent
(Respondent in-do-)'
Counsel for the Petitioner :SRI CHALLA AJAY KUMAR
Counsel for the Respondent:
Petition under Section 151 of CPC is filed praying that in the
Qircumstances stated in the grounds filed in support of the petition, the High
Court may be pleased to stay of all further proceedings the HMOP No. 168 of
2025 on the file of Civil Judge (Senior Division) Court, at Bhimavaram, West
Godavari District is pending disposal of the above transfer in the interests of
justice. Pending disposal of T^CMP No. 416 of 2025, on the file of the High
fCourt.
The court while directing issue of notice to the Respondents herein to
show cause as to why this application should not be complied with, made the
following order. (The receipt of this order will be deemed to be the receipt of
notice in the case).
ORDER:
Heard Sri S. Shanti Prasad, learned counsel representing Sri Challa Ajay Kumar, learned counsel for the petitioner, i Learned counsel for the petitioner would contend that the petitioner is the legally wedded wife of the respondent and due to matrimonial disputes between both the parties, the petitioner/wife is currently residing at Machillpatnam along with her children, aged about 13 years and 6 years respectively. He would further contend that the fespondent/husband, to cause unnecessary inconvenience to the petitioner/wife, filed HMOP No.168 of 2025 before the learned Senior Civil Judge, Bhimavaram, West Godavari district, seeking for dissolution of the marriage under Section 13(1) of the Hindu Marriage Act, 1955. He would further contend that the petitioner and her two children are depending on the mercy of her parents at Machillpatnam. He would further contend that the distance between Bhimavaram and Machillpatnam is nearly 90 KMs and it is very difficult for the petitioner^ to appear before the Court of the Senior Civil Judge, Bhimavaram, West Godavari district, in connection with HMOP No.168 of 2025, on each and every adjournment, as such the petitioner is constrained to file this application.
Considering the aforesaid facts and circumstances, there shall be interim stay of ail further proceedings including appearance of the petitioner/wife i.e., respondent in HMOP No.168 of 2025 on the file of the learned Senior Civil Judg^ Bhimavaram, West Godavari district till 28.01.2026.
List the matter on 28.01.2026.
SD/- T. SRINIVASA RAO assistant registrar //TRUE COPY// For SECTION OFFICER To,
1. The Civil Judge (Senior Division) Court, at Bhimavaram, West Godavari
2. District Vegesna Venkata Sandeep, S/o. Venkata Subba Raju, Aged about 40-years, R/o. D.No.1-3-8/14, Ganapathi Raju Nagar, 35 th Ward^ Bhimavaram-543 202 West Godavari District. Aadhar-2750 1744 0539 Cell 99599 08999. ( By RPAD)
3. One CC to SRI. CHALLA AJAY KUMAR Advocate [OPUC]
4. One spare copy PSR HIGH COURT VGKR.J DATED:24/12/2025 NOTE: List the matter on 28.01.2026.
ORDER lA No. 1 OF 2025 IN TRCMP NO: 416 OF 2025 ^ JA Qtt flW INTERIM STAY