Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Andhra Pradesh High Court - Amravati

Allada Krishna Rao, vs Chandaka Srinivasa Rao, on 24 January, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI:
WEDNESDAY, THE TWENTY FOURTH DAY OF JANUARY 4
TWO THOUSAND AND TWENTY FOUR ~"

(PRESENT:
THE HONOURASGSLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

iA No. 1 GF 2023"

CRP NO: 2989 OF 2023 °°
Sehween:

Allada KrishnS Rao, S/o. Late Apoala Swamy Naidu. Aged about 72 years,
Guiivetion, R/o. Paracthi Vilage, Bobbii Mandal, Vizianagaram District
. Petitioner
(Petitioner in CRP 2988 OF 2023
on the Hie af High Cot}
AND
%. Ghandaka Srinivasa Rao, sfo. Late Agpanna, Aged about 44 years, B.C.
Colony, Rio. Paradh! Vilage, Bobbill Mandal, Visianagararn District.
2, Palavalasa Ganapathi, Sfo. Late Sureadu, Aged ahout 50 years, Rio. Paradhi
Village, Bobbil Mandal, Vizianagaram District:
&. Armpolu Nirmala, Wio. Chil Venkata Nagesh, Aged about 44 years, Bevara
Street, Rfo. Paradhi Vilage, Bobbill Mandal, Vieianagaram Cistrict
4 The Tahsildar, Babhih Mandal, Bobbill, Vinanagaram District.
§. The Deputy Executive Engineer, AP. Housing Limited, Bobbill, Vizianagaram
District, -
. Respondent(s}
(Rasporients in-cdo-}
Patition under Section 191 CPC praying that in the circumstances stafed in
the affidavit fled in support of the petition, the High Court may be pleased fo grant
interim Stay of all further proceedings in O.S. No, 38/2017 pending on the file of
Senior Civil Judge's Court, Babbili, Pending disposal of CRF No. 2989 of 2025, on
the Mle of the High Court.
The petition coming on for hearing, upon perusing the Petifion and the
grounds fied In support thereof and the orders of the High Court dated 08.12 2020,
28.12.2023 & 08.01.2084 made herein and upon hearing the arguments of Sri Kk
 SUBRAHMANYARN, Advocate for ihe Petitioner and of M/s Taddi Sowmya Naidu,
Advocate for the Respondent Nos.i to 3 and of GP FOR APPEALS AND
"BRBITRATION for respondent Nos.4&5 and the Court made the following:

ORDER

"At the request of learned' couneel for Respondent Nos.4 and §, for getting inatructions, finally post the matier on DOS. 2024 ander the caption "for hearing". _. interim order granted earlier by this Gaurt shal sland extended ON the next date of hearing."

ARAKAR RAO G@dj- Ml. PRABAKAR DY ASSISTANT REGISTRAR TRUE COPY Soy Tes, :

The Senior Civil Judge's Court Gne GC to SRR Subrahmanya Advocate FOPUCT Gne OC ta Mis Taddi Sowmys Naidu Advoaoate [OPUC) - Two CCs fo GP FOR APPEALS & ARBITRATION, High Court of AP LOOT) One spare copy.
ee bn te Tes aed KS a"
HHGH COURT NY, DATED 24.04 2024 UST THE MATTER ON 02.02.2024 UNDER THE CAPTION "FOR HEARING" . ORDER IA No. 1 OF 2023 iN CRE NO: 2888 OF 2023 INTERIM ORDER EXTENDED