Andhra Pradesh High Court - Amravati
Mesa Reddemma, vs Kolia Eswara Prasad, on 28 January, 2025
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
TUESDAY, THE TWENTY EIGHTH DAY OF JANUARY
TWO THOUSAND AND TWENTY FIVE
.'PRESENT:
THE HONOURABLE MS JUSTICE B S BHANUMATHl ~
CIVIL REVISION PETITION NO: 1556 OF 2024 /
Between :
Mesa Reddemma, D/o Mesa Reddeppa, W/o K.Eswara Prasad, Aged
about 44 years. Residing at D.No.9-IO5-H-10-For-3, Bugga Kalva,
Madanapalle, Annamayya District, (A.P).
... Petitioner/s
AND
Kolia Eswara Prasad, S/o Late K.Rajanna, Aged about years. ResidI'ng at
ThatiguntapaIIe Village, Murevandlapalle Post, Vayalpad MandaI,
Annamayya District, (A.P).
... Respondent/s
Petition under Article 227 of the Constitution of India is filed praying that
in the circumstances stated in the grounds filed herein, the High Court may be
pleased to direct to taken on file by the Ld. Trial Courv Principal Civil Judge
(Senl'or Division), MadanapaIIe, for the petition filed for reopen petition under
S.R.I.A.No.2909/2024, Return Endorsment Dt.03.05.2024 in
HMOP.No.22/2020 on the file of file of Ld. Trial Court / PrjncI'PaI Civil Judge
(senior Divisl'on), Madanapalle thereby allowing the same as prayed for to
allow the same s.R.I.A.No.2909/2024, Dt.03.05.2024 in HMOP.No.22/2020 on
the file of file of Ld. TrI'al Court / Principal Civil Judge (Senior DI'ViSiOn),
Madanapalle.
IANO: 1 OF 2024 :
Petition under section 151 of CPC l's filed praying that in the
circumstances stated in the memorandum of grounds filed in support of the
petition, the High Court may be pleased to direct to taken on file by the Ld.
Trial Court/ Principal Civil Judge (Senior Division), Madanapalle, for the
petition filed for reopen petitI'On under S.R.I.A.No.2909/2024, Return
Endorsment Dt.03.05.2024 in HMOP.No.22/ 2020 on the file of Ld. Trial Court
/ prl'ncipaI Civil Judge (Senior Division), Madanapalle thereby allowing the
same as prayed for to allow the same S.R.I.A.No.2909/2024, Dt.03.05.2024 in
HMOP.No.22/2020 on the file of file of Ld. Trial Court / Principal Cl'vI'l Judge
(Senior Divl-sion), Madanapalle, pending disposal of CRP No. 1556 of 2024,
on the file of the High Court.
Petition coming on for hearing, upon perusing the petition and the
memorandum of grounds filed in support thereof and the earlier order of the
High Court dt 02.08.2024, 30.08.2024 & 20.12.2024 made herein and upon
hearing the arguments of SRl. JITENDRA KANYALURAdvocate for the
Petitioner, the court made the following
ORDER:
f{Post on ll.02.2025 under the caption for £further hearing'. 4/ Interim order granted earlier is extended till then."
r_
Sc!/: B. PRASADA RAO
ASSISTANT RES RAE,
;fug.`l
//TRUE COPY//
St:CT!ON OFFICER
Tol
1. The Princl'paI Civil Judge (Senior Division), MadanapaIIe.
2. One CC to SRI. JITENDRA KANYALUR Advocate [OPUC]
3. One spare copy ER HIGH COURT BSB,J DATED:28/01 /2025 POST ON ll.02.2025 UNDER THE CAPTION FOR [FURTHER HEARING' CRP.No.1556 of 2024 INTERIM ORDER EXTENDED