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Andhra Pradesh High Court - Amravati

Aitha Venkata Rama Rao vs Bondada Sree Ramakrishna Paramahamsa on 24 August, 2019

Author: Gudiseva Shyam Prasad

Bench: Gudiseva Shyam Prasad

HIGH COURT OF ANDHRA PRADESH
        AT AMARAVATI
WEDNESDAY, THE TWENTY FOURTH DAY OF JULY, TWO THOUSAND AND NINETEEN
                                      : PRESENT:
          THE HONOURABLE SRI JUSTICE GUDISEVA SHYAM PRASAD

                                   I.A.No.1 of 2019
                                          IN
                                  S.A.No.276 of 2019

Between:-
Aitha Venkata Rama Rao, S/o. Venkata Subbaiah.

                                                        ..Petitioner/Appellant/Defendant
                                                        (Appellant in S.A..No. 276/2019
                                                           on the file of the High Court)
                                          AND
1.Bondada Sree Ramakrishna Paramahamsa, S/o. Late Ranga Rao,
  R/o. Door No.3-11-25, Gali Vari Layout, Behind Kishore Talkies, Bhimavaram.
2.Bondad Satya Prasada Rao, (Died)
3.Smt Bondada Annappurna, W/o. Late Satya Prasada Rao, Properties,
  R/o. Door No. 9-57, Lalitha Nagar Colony Dilshuk Nagar, Hyderabad.
4.Smt Penugonda Neelima, W/o. Srinivas, D/o. Late Bondada Satya Prasada
  Rao, Housewife, R/o. Door No. 9-57, Lalitha Nagar Colony Dilshuk Nagar, Hyderabad.

                                                                        ..Respondents
                                                                   (Respondents in do)

        Petition under Section 151 of CPC praying that in the circumstances stated in the
affidavit filed herein, the High Court may be pleased to suspend the operation of
judgment and decree dated 16.12.2015 in O.S.No.19/2009 on the file of I Additional
Junior Civil Judge Court, Bhimavaram, confirmed by the II Additional District Judge,
Bhimavaram through order dated 23.03.2019 in AS.No.5/2016 and to stay all further
proceedings in E.P.No.24 of 2016, pending disposal of S.A.No.276/2019 preferred to
the High Court.

       The petition coming on for hearing, upon perusing the petition and memorandum
of grounds filed herein and order of High Court dt. 13-06-2019, 12-07-2019,
18-07-2019 and 23-07-2019 made herein and upon hearing the arguments of Sri
Raviteja Padiri, Advocate for petitioner and of Sri O.Udaya Kumar, Advocate for
respondents, the Court made the following
ORDER:

-

"At the request of the learned counsel for the respondents, post on 25-07-2019 at 2.15 pm. Interim order granted earlier is extended till then".

ASSISTANT REGISTRAR // TRUE COPY // for ASSISTANT REGISTRAR To

1.The II Additional District Judge, Bhimavaram, West Godavari District.

2.The I Additional Junior Civil Judge, Bhimavaram, West Godavari District.

3.One CC to Sri Raviteja Padiri, Advocate(OPUC)

4.One CC to O.Udaya Kumar, Advocate (OPUC)

5.One spare copy.

DY HIGH COURT GSP.J DATED: 24-07-2019 NOTE: POST ON 25-07-2019 AT 2.15 PM ORDER I.A.No. 1 of 2019 IN S.A.No. 276 of 2019 EXTENSION OF INTERIM ORDER DY DRAFTED ON : 24-07-2019.

HIGH COURT GSP.J DATED: 24-07-2019 NOTE: POST ON 25-07-2019 AT 2.15 PM ORDER I.A.No. 1 of 2019 IN S.A.No. 276 of 2019 EXTENSION OF INTERIM ORDER