Andhra Pradesh High Court - Amravati
Cdr. Ballarapu Satish Prasad vs Visakhapatnam Urban Development ... on 6 October, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE SIXTH DAY OF OCTOBER, TWO THOUSAND AND TWENTY : PRESENT : ces THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI CIVIL REVISION PETITION NO: 1756 OF 2019 Between: on, Cdr. Ballarapu Satish Prasad, S/o. late B.Prasada Rao, Retired Indian Naval ae Commandar, Indian Christian, Aged about 65 years, residing at Plot No.96, Door No.11- 8-39, Dasapalla Hills, Visaknapatnam-530 002 ....Petitioner/Respondent No.1/Plaintiff AND 1. Visakhapatnam Urban Development Authority, Represented by its Vice Chairman, Siripuram Junction, Udyog Bhavan, Visakhapatnam. bones: Respondent/Petitioner/Defendant No.1 2. Sri Bommaji Danam, S/o. Sri B.Sikhamani, Hindu, aged about 75 years, retired |.A.S. Officer, Residing at 104, Dwaraka Apartments, Thakur Mansion Lane, Somajiguda, Hyderabad- 500 082 . ....Respondent/Respondent No.2/Defendant No.2 Revision Petition under Article 227 of the Constitution of India, aggrieved by the Decree and Order in IA.No. 91/2019 in OS.No.217/2009 dt.03-06-2019 on the file of the | Additional Senior Civil Judge, Visakhapatnam. IA NO: 1 OF 2019: Petition under Section 151 of C.P.C. praying that in the circumstances stated in the memorandum of grounds filed in support of the petition, the High Court may be pleased to suspend the operation of Order in IA.No.91/2019 in OS.No.217/2009, dt.03.06.2019 on the file of the | Additional Senior Civil Judge, Visakhapatnam, pending disposal of CRP No. 1756 of 2019 on the file of the High Court. The Revision coming on for hearing, and upon perusing the petition and memorandum of grounds filed in the CRP and the orders of the High Court dated: 11.07.2019, 19.07.2019, 26.07.2019, 09.08.2019, 30.08.2019, 20.09.2019, 25-10-2019, 08-11-2019, 22-11-2019, 20-12-2019, 31-12-2019 & 29-01-2020 made therein and upon hearing the arguments of SRI M.BALASUBRAHMANYAM, Advocate for the petitioner and Sri K V SIMHADRI, Advocate for the Respondent No.1, 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/-V.Satyanarayana ASSISTANT,REGIST // TRUE COPY // .
for ASSISTANT REGISTRAR To, The | Additional Senior Civil Judge, Visakhapatnam. One CC to Sri M.Balasubrahmanyam, Advocate [OPUC] One CC to Sri K V SIMHADRI, Advocate [OPUC] One Spare Copy.
BONS SP HIGH COURT HCJ DATED: 06.10.2020 CRP.No.1756 of 2019