Andhra Pradesh High Court - Amravati
Damerla Venkata Ramana Rao ... vs Damerla Srinivasa Rao, on 5 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI, 3. MONDAY, THE FIFTH DAY OF OCTOBER TWO THOUSAND AND TWENTY mE -PRESENT: i es THE HON'BLE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI ~:~ CIVIL REVISION PETITION NO: 6426 OF 2017 Between: Damerla Venkata Ramana Rao @ Venkatramaiah, S/o. Venkata Vara Prasada Rao, Aged about 43 years, Occ: Auto Driver, R/o. 5-29-4239, Netaji Nagar, Repalle, Repalle Mandal, Guntur District. .. Appellants AND Damerla Srinivasa Rao, S/o. Someswara Rao, Aged about 40 years, Occ: Document Writer, R/o. Miriyalavari Veedhi, 5" Ward, D. No. 13-20-38, Repalle, Repalle Mandal, Repalle JCJC. ...Respondent Petition under Article 227 of the Constitution of India, praying that in the circumstances stated in the grounds filed herein, the High Court may be pleased to set aside the orders passed in CMA No. 3 of 2014 on the file of the Senior Civil Judge, Repalle dated 23-8-2017 confirming the orders passed in !.A. No.463 of 2013 in 0.8. No. 67 of 2013 on the file of the Principal Junior Civil Judge, Repalle dated 15-10-2014. 1A NO: 1 OF 2017 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 the Operation and effect of the orders passed in CMA No. 3 of 2014 on the file of the Senior Civil Jduge, Repalle, dated 23.08.2017, pending disposal of CRP 6426 of 2017, 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 Order of the High Court dated 24.11.2017 made herein and upon hearing the arguments of Sri Prabhakar Peri, Advocate for the Petitioner, the Court made the following. ORDER:
(Through Video Conferencing) "Heard learned counsel for the parties. Interim order passed earlier shall remain in operation until further orders. Immediately on resumption of physical hearing, the case be listed for further orders."
Sd/- B.Narsinga Rao ASSISTAN IITRUE COPY// For ASSISTA EGISTRAR To, The Senior Civil Judge, Repalle, Krishna District. The Principal Junior Civil Judge, Repalle, Krishna District. One CC to Sri. Prabhakar Peri, Advocate [OPUC] One spare copy.
DRONA HIGH COURT HCJ DATED:05/10/2020 ORDER CRP.No.6426 of 2017 EXTENSION OF INTERIM DIRECTION