Andhra Pradesh High Court - Amravati
K. Rana Prathap Simha vs K. Sankar Reddy on 2 January, 2026
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
[3329 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
>
FRIDAY .THE SECOND DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
rPRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
lA No. 1 OF 2025
IN
CRP NO: 2632 OF 2025
Between:
K. Rana Prathap Simha, S/o K. Krishna Murthy, Aged about 56 years,
Business, R/o D.No.15-1269, Sanjeeva Nagar, 1 Road, Tadipatri Town and
Mafndal, Ananthapuram District.
...Petitioner/Revision Petitioner
(Petitioner in CRP 2632 OF 2025
on the file of High Court)
AND
K. Sankar Reddy, S/o Chandra Sekhar Reddy, Aged about 60 years, R/o
D.No.1/2653, A.P.H.B. Colony, Kadapa City, Y.S.R. Kadapa District.
...Respondent
(Respondents in-do-)
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be
pleased to stay all further proceedings in O.S.No.22/2019 on the file of
Hon'ble VII Additional District Judge, Kadapa during pendency of this CRP
and pass such Pending disposal of CRP No. 2632 of 2025, on the file of the
High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the earlier order of the High Court datd
09.10.2025 & 07.11.2025 made herein and upon hearing the arguments of Sri
A SYAM SUNDAR REDDY, Advocate for the petitioner and of Ms SIVA
JYOTHI, Advocate for the Respondent, the Court made the following
ORDER
At request of learned counsel for petitioner(s), post immediately tt after Pongal Vacation, 2026.
Interim order granted earlier is extended for a further period of 99 eight (8) weeks.
SD/-U.SRI DEVI ^ DEPUTY/REGISTRAR //TRUE COPY// SECTl OFFICER For i To
1. One CC to SRI. A SYAM SUNDAR REDDY Advocate [OPUC]
2. OneCCto Ms SIVA JYOTHI Advocate [OPUC]
3. One spare copy HIGH COURT SRK,J DATED:02/01/2026 POST IMMEDIATELY AFTER PONGAL VACATION, 2026 ORDER lA No. 1 OF 2025 IN CRP NO: 2632 OF 2025 INTERIM ORDER EXTENDED