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Andhra Pradesh High Court - Amravati

Tumu Lavanya vs Margadarsi Chit Fund Ptv. Ltd., on 10 October, 2025

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

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                     (SHOW CAUSE NOTICE BEFORE ADMISSION)
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              IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI                                    V

                        FRIDAY ,THE TENTH DAY OF OCTOBER
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                          TWO THOUSAND AND TWENTY FIVE                                                      .



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                                      :PRESENT:                                       'I*


               THE HONOURABLE SRI JUSTICE NINALA JAYASURYA                                            ' jHVf.
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                                         AND

             THE HONOURABLE SRUUSTICE TUHIN KUMAR GEDELA
                     CIVIL REVISION PETITION NO: 2635 OF 2025
     Between:

     Mrs. Tumu Lavanya, W/o. Late. T. Anil Kumar, aged about 34 years, Record
     Asst., Z.P. High School, Sangamudi, Kruthivennu Mandal, Krishna District.
                                     Petitioner/J.Dr.No.6/Legal Heir of J.Dr.No.5
                                         AND

        1. Margadarsi Chit Fund Ptv. Ltd., Rep. by its SR Manager-cum-Fo reman
           Sri B. Srinivasa Rao, S/o. Late Samba Siva Rao, aged about 53 years.
          Labbipeta Branch, Vijayawada, N.T.R.District
       2. M/s. Matta Udaya Kumar, S/o. M.Sudarshanam, aged about 48 years
          R/o. D.No.9-11, Gafoor Street, Vuyyuru, Krishna District-521165.
       3. M/s. Md. Ummar, S/o. M Abdul Mazeed, aged about 42 years     >




          R/o.Librarian, Urdu Academy, Library, 0pp. Police Station, Vuyyuru,
          Krishna District-521165.

       4. Mr. Shaik Jilani, S/o.Kashim Saheb, aged about 44 years, R/o.Librarian             >




          Urdu Academy, Library, Alla Nabi Building, Main Road, Pidugurall       )




          Gunturu District-522413.

       5. Mr. Gorumuchu George, S/o.G Yesu Padam, aged about 43 years
          Office Sub ordinate, Mandal Praja Parishad Pamuru, Krishna District.
       6. Mr.Tumu Anil Kumar (died), S/o.T.bala Swamy, aged about 34 years.
          Record Asst., Z.P. High School, Sangamudi, Kruthivennu Mandal      j




          Krishna District.

                                           Respondents/Judgment Debtors 1 to 5

7. The Mandal Parishad Development Officer, Mandal Praja Parishad, Pamuru, Krishna District.

Garnishee/Respondent WHEREAS the Petitioner above named through her Advocate SRI SAI GANGADHAR CHAMARTY presented this Petition under Section 115 of C.P.C, aggrieved by the garnishee Notice dt.21-07-2025 in E.P.No. 117 of 2022 in Arbitration Claim Petition No.210 of 2019 on the file of the court of the Principal Civil Judge (Junior Division), Vijayawada, N.T.R.District AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri SAI GANGADHAR CHAMARTY Advocate for the Petitioner directed issue of notice to the Respondents herein to show cause as to why this CIVIL REVISION PETITION should not be admitted. You viz;

1. Margadarsi Chit Fund Ptv. Ltd., Rep. by its SR Manager-cum-Fo reman Sri B. Srinivasa Rao, S/o. Late Samba Siva Rao, aged about 53 years. Labbipeta Branch, Vijayawada, N.T.R.District

2. M/s. Matta Udaya Kumar, S/o. M.Sudarshanam, aged about 48 years R/o. D.No.9-11, Gafoor Street, Vuyyuru, Krishna District-521165.

3. M/s. Md. Ummar, S/o. M Abdul Mazeed, aged about 42 years, R/o.Librarian, Urdu Academy, Library, 0pp. Police Station, Vuyyuru Krishna District-521165.

4. Mr. Shaik Jilani, S/o.Kashim Saheb, aged about 44 years, R/o.Librarian, Urdu Academy, Library, Alla Nabi Building, Main Road, Pidugurall, Gunturu District-522413.

5. Mr. Gorumuchu George, S/o.G Yesu Padam, aged about 43 years. Office Sub ordinate, Mandal Praja Parishad Pamuru, Krishna District.

6. The Mandal Parishad Development Officer, Mandal Praja Parishad, Pamuru, Krishna District.

are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the memorandum of grounds filed therewith(copy enclosed ) this CIVIL REVISION PETITION should not be admitted on or before 07.11.2025 to which date the case stands posted for hearing. The Court made the following order:

"Issue notice to the respondents.
The learned counsel for the petitioner is permitted to take out personal notice on the respondents by registered post with acknowledgement due and file proof of service in the Registry by the date of next adjournment.
List the matter on 07.11.2025."

SD/- K.SRSNfVASA RAJU ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER For^ To,

1. Margadarsi Chit Fund Ptv. Ltd., Rep. by its SR Manager-cum-Fo reman Sri B. Srinivasa Rao, S/o. Late Samba Siva Rao, aged about 53 years, Labbipeta Branch, Vijayawada, N.T.R.District

2. M/s. Matta Udaya Kumar, S/o. M.Sudarshanam, aged about 48 years R/o. D.No.9-11, Gafoor Street, Vuyyuru, Krishna District-521165.

3. M/s. Md. Ummar, S/o. M Abdul Mazeed, aged about 42 years, R/o.Librarian, Urdu Academy, Library, 0pp. Police Station, Vuyyuru, Krishna District-521165.

4. Mr. Shaik Jilani, S/o.Kashim Saheb, aged about 44 years, R/o.Librarian, Urdu Academy, Library, Alla Nabi Building, Main Road, Pidugurall, Gunturu District-522413.

5. Mr. Gorumuchu George, S/o.G Yesu Padam, aged about 43 years. Office Sub ordinate, Mandal Praja Parishad Pamuru, Krishna District.

6. The Mandal Parishad Development Officer, Mandal Praja Parishad, Pamuru, Krishna District. (1 to 6 by RPAD- along with a copy of petition and memorandum of grounds)

7. One CC to SRI. SAI GANGADHAR CHAMARTY Advocate [OPUC]

8. One CC to SRI. P DURGA PRASAD Advocate [OPUC]

9. One spare copy HIGH COURT NJS.J & GTK,J DATED: 10/10/2025 LIST THE MATTER ON 07.11.2025 NOTICE BEFORE ADMISSION CRP.No.2635 of 2025