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Andhra Pradesh High Court - Amravati

K. Rana Prathap Simha vs K. Sankar Reddy on 7 November, 2025

                                                                           [3329 ]
        IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                 FRIDAY ,THE SEVENTH DAY OF NOVEMBER                                &


                                                                         K.;] V
                     TWO THOUSAND AND TWENTY FIVE                                       1
                                                                                            's,



                                   :PRESENT;                               ig:
         THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY>V
                                lA No. 2 OF 2025                           ^       "
                                        IN                                        ^>v


                            CRP NO: 2633 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
 Mandal, Ananthapuram District.
                                                 ...Petitioner/Revision Petitioner
                                              (Petitioner in CRP ^633 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. 2633 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 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

(( No representation on behalf of the respondent(s). List the matter after four (04) weeks. Interim stay granted earlier, is extended for a period of four (04) weeks.

39

SD/-A.VIJAYA BABU DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER I To,

1. The VII Additional District Judge, Kadapa.

2. One CC to SRI. A SYAM SUNDAR REDDY Advocate [OPUC]

3. OneCCto Ms SIVA JYOTHI Advocate [OPUC]

4. One spare copy HIGH COURT SRK.J DATED:07/11/2025 POST AFTER FOUR WEEKS ORDER lA No. 2 OF 2025 IN CRP NO: 2633 OF 2025 INTERIM ORDER EXTENDED