Andhra Pradesh High Court - Amravati
T Hrushi Kesava Reddy vs The State Of Andhra Pradesh on 16 August, 2022
Author: R. Raghunandan Rao
Bench: R. Raghunandan Rao
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE SITEENTH DAY OF AUGUST, TWO THOUSAND AND TWENTY TWO : PRESENT: a THE HONOURABLE SRI JUSTICE R. RAGHUNANDAN RAO [A No. 1 OF 2021 IN WP NO: 18725 OF 2021 Between: Y Hrushi Kesava Reddy, S/o Late T. Pula Reddy, Aged 74 years, Riv. HNo7/70, Kapu Street, Jarnmalamadugu Town and Mandal, YSR Radana District ec Pattioner AND 4. The State of Andhra Pradesh, Rep. by is Principal Georetary, Agriculture ard Co-operailan Department, A.P Secretariat at Velagapudi, Amaravathi, Guntur Cietrich 2. The (istrict Co-operative Officer / District Registrar. Kacdapa. 2. The Deputy Registrar of Co-operative, Societies! Divisional Co-operative OMiesr, 4 jJarmalamadugu Town Co-operative Cradit Society Limited, Rep. by Hs Chisel Executive Officer, Rio D No. 11/61, Main Bazar, Ward I, dammalamacduge Town, Kadana [istrict : AP, Cooperative Tribunal, Rep. by is Registrar, Viayawada, AP. . Raspondsnts ast Petition under Geation 151 CPC is fled praying thal in the croumstances stated wi the affidavit flied in support of the patition, the High Court may be pleased fo stay of all further proceedings of the Respondents Nod is 4 in pursuance of Notice In So No 405 2018-6, di 28.68.2021 of the ard Reasondent and pass suoh offer order or orders, pending dispasal af WP No. 16725 of 2024, on the file of the Righ Court, The petition coming on for heaving and upon perusing the petition and alfdavit fled in WP, and Order of High Court dated 11-08-8021, 99.2021, 710.2021 4B 12.2024, 2B012.2021, 202 2022, 52 99.9082 , 04.09.2022 , 114.2022 BA2028 42. OF DOS? & SPOOF 2022 made herein and upon nearing the arguments of Smt Sodum Anvesha, Advocate for the Petitioner, anc GP for Cooperation for the Respandenis Nos 4 to 3, and Sri Ganta Prasad, Advocate for Respondent No.4, the Court made the following ae GIRDER: At request of learned counsel for the petitioner, post on 2A. OE 208 interim direction granted earlier shall atend extended 0! 30.08.2082. Sidi. P. VENKATA RAMANA JOINT REGISTRAR HTRUE COPY! *. wang 5 BS For. SECTION OFFICER et" One CC to Smt. Sodurn Anvesha, Advocate [OPUC] "= Twe OCs to GP for Cooperation, High Court af Andhra Pradesh. POUT] 3. One CO to Sri Gants Prasad, Advooate (OPUC) 4 Ong epare copy. nor To, HIGH COURT RRR, PATE IG S.2022 post on 24, 08.2028. ORDER
iA Noe. TOF 202) iN WP No 16728 of 2021 EXTENSION OF INTERIM ORDER