Andhra Pradesh High Court - Amravati
P Satyanarayana vs P Kondamma on 4 July, 2019
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE FOURTH DAY OF JULY
TWO THOUSAND AND NINETEEN
: PRESENT:
THE HONOURABLE SRI JUSTICE M.SEETHARAMA MURTI
CIVIL REVISION PETITION No. 317 of 2019
Between:-
Pagadala Satyanarayana, S/o. Late Sri Venkateswarlu.
..Revision Petitioner/Plaintiff.
AND
1. Smt Pulugu Kondamma, D/o. Venkateswarlu Reddy, Occ : Housewife,
R/o. Kotharajupalem, Bapatla, Guntur District, Andhra Pradesh.
..Respondent/Petitioner.
2. Pulugu Srinivasa Reddy,S/o. Venkateswarlu Reddy, R/o.
Yatravaripalem,Karlapalem Mandal, Bapatla, Guntur District, Andhra
Pradesh.
3. Pulugu peda Rami Reddy, S/o. Venkateswarlu Reddy, R/o.
Yatravaripalem,Karlapalem Mandal, Bapatla, Guntur District, Andhra
Pradesh.
4. Pulugu Venkateshwarlu Reddy, S/o. Veera Reddy, R/o. Yatravaripalem,
Karlapalem Mandal, Bapatla, Guntur District, Andhra Pradesh.
..Respondents/Respondents/Defendants.
Petition Under Article 227 of the Constitution of India, praying that in
the circumstances stated in the Memo of Grounds filed therein, the High Court
may be pleased to allow the Civil Revision Petition and set aside the
impugned order dated : 23-11-2018 passed in I.A.No. 920 of 2018 in O.S.no.
103 of 2018 on the file of the Principal Junior Civil Judge, at Bapatla, Guntur
District.
IA NO: 1 OF 2019
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 suspend the order dated 23.11.2018 passed in I.A.No.920 of
2018 in O.S.No.103 of 2018 on the file of the Honble Principal Junior Civil
Judge, at Bapatla, Guntur Distroict, pending disposal of CRP 317 of 2019, 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 order dated
14.02.2019,01.05.2019 & 21-06-2019 made herein and upon hearing the
arguments of Smt Pulipati Radhika, Advocate for the Petitioner,
Smt. Nimmagadda Revathi, Advocate for the Respondent No.1 and the Court
made the following.
ORDER:-
"Heard both the sides.
Orders reserved.
Interim order granted earlier is extended until orders are pronounced in the revision petition".
ASSISTANT REGISTRAR // TRUE COPY // for ASSISTANT REGISTRAR To,
1. The Principal Junior Civil Judge, Bapatla, Guntur District.
2. One CC to Smt Pulipati Radhika, Advocate(OPUC)
3. One CC to Smt. Nimmagadda Revathi, Advocate(OPUC)
4. One spare copy. DD HIGH COURT MSRM,J DATED: 04/07/2019 NOTE: ORDERS RESERVED ORDER CRP.No.317 of 2019 EXTENDING THE INTERIM ORDER DD 05.07.2019 HIGH COURT MSRM,J DATED: 04/07/2019 NOTE: ORDERS RESERVED ORDER CRP.No.317 of 2019 EXTENDING THE INTERIM ORDER