Andhra Pradesh High Court - Amravati
Between vs Sri Sarveswaraswamy Devasthanam on 17 April, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAt
MONDAY ,THE SEVENTEENTH DAY OF APRIL
ll^/o THOUSAND AND TWENTY THREE
:PRESENT:
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
CRP.NO.1041 OF 2022
Between:
Nekkanti Narasimha Rao, S/o Subbayya, Aged 51 years, Occ: Farmer, R/o D.No.03-
82, KodamanchilI', Narsapur, West GQdaVari District.
...Petitioner
Petitioner/Appel[ant
AND
1. Sri Sarveswaraswamy Devasthanam, Kodamanchili, Rep by its Manager,
Kodamanchl'li Village, Achanta Mandal, West Godavari District.
2. Arupalli Ravi @ Ravikumar, S/o Rama Rao, Aged 43 years, Kottur Center,
Achanta Village and Mandal', West Godavari District.
...Respondents
Respondents/Respondents
Petition under Article 227 of the ,Constitution of India, against the Order and
Decree, dated 9.05.2022 passed jnl EA.No.57 of 2022 in E.P.No.102 of 2004 in O.S.
No. 71 of 2000 on the file of Senior Civil Judge, Narsapuram, West Godavari District.
I.A. No. 1 of 2022:
:}``,
Petition under section 151 CPC is filed praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be pleased
to grant stay of all further proceedings in E.P.No.102 of 2004 and O.S.No.71 of 2000
on the file of Senior Civil Judge, at Narsapuram West Godavari Dl'strict, pending
disposal of CRP No.1041 of 2022, on the file of the High Court.
The petitl'on coming on for hearing, upon perusing the petl'tl'on and the
memorandum of grounds fI'led jn Support thereof and the earlier Orders of the High
Court dated 17-06-2022, 22.08.2022, 17-10-2022, 14-12-2022 , 25.01.2023 ,
23.03.2023 and 10.04.2023 made in lA.No.1 of 2022 and upon hearing the
arguments of Sri Sricharan Telap-rolu, Advocate for the Petitioner, and of Sri K.
Madhava Reddy, Advocate for Rt, ,and oflSri A. Lalith representing Sri T. Sai Surya,
Advocate for R2, the Court made`the>fo[lowing
ORDER :
llHeard Sri Sricharan Telaprolu, learned counsel for the petitioner and learned Srj A. Lalith representing sriT. Sai Surya.
Counsel for the petitioner would contend that the property would be put to subject to mortgage. counsel also would submit that the discharge endorsements could not be filed in the trial court. However, along with c.R.P. those documents were filed. Unless, an application was filed, this court cannot look into those documents. '6r ` ) Counsel for the respondents prays this court regarding discharge of mortgage debts and seeks time to get instructions.
List the matter on 24.04.2023 under the caption "for orders", Interim order granted earlier is~`extended by four (o4) more weeksJ' ;4 ,/ Sd/-G. sRjN'VAS P`EDDY J\ ~--I--.. _ ASSIST-ANT RL=GJ`S jl+'FouE COPYII SECTION ru.h-FjCER
1. The Senior Civ'll Judge, at Narsapuram West Godavari District
2. One CC to Sri Sricharan Telaprolu, Advocate [OPUC]
3. One CC to Sri K.Madhava Reddy, Advocate [OPUC]
4. One CC to Sri T. Sai Surya, Advocate [OPUC]
5. Onesparecopy .lk.-' .ul HIGH COURT SRSJ DATED: 17/04/2O23 ORDER LIST THE MATTER ON 24.04.2023 UNDER THE CAPTION ''FOR ORDERS''.
CRP. No.1041 of 2022grgrgr lNTERIM ORDER r£X+arJ4L4