Andhra Pradesh High Court - Amravati
Cre No Ify Of Sotg vs Petition Under Section 187 Of Cpc Pray Ng ... on 9 March, 2022
IN THE HIGH COUNT OF ANDHRA PRADESN AT AMARAVATI WEDNESDAY, THE NINETH DAY OF MARCH, TWO THOUSAND AND TWENTY TWO PRESENT - YHE HONOURABLE MS. JUSTICE & S BHANUMATH! S | iA No. TOF 2098 CRE NO ify OF SOtg aw ts au iV 'enkala Suryanarayana Raju, Sio. Sri Rama Krishna Venkata anya Guryangrayana Raju Petitioner AND Dew, Win. Bangarraju, Occ: Housewife, Lakkavaram Village, Jandal rast Gadavyari (ist Petition under Section 187 of CPC pray ng that in the circumstances stated in the affidavit filed in sur pen of the petition, me High Court riay be mMeasead fo stay all further proceedin in OS.Ne. 40 NSO? on the fils 0 the court of the Senior Civili Judge at Rasole, pend ing disposal of CRP. No.2 i7feois an the He of the Migh Court, The peliiion caming an for hea Ing. oper perusing ie petition and the meme of grounds fled hersin and the ors of High Court "alec Q1-O5-207 9, 27-06-2019, 25-07-2019 & To-G-2019 made aren and Upor Nearing the arguments af Sri RLS Murthy, Acivocate for the Petifiener and af Sri Subbe Reddy S., Advonate for the Respondent, the Court made a the fo following ORDER:
"Heard Sri Vyes, learned counsel representing Sri KOS Murthy, learned counsel appearing for the revision petitioner, in view of the urgency pleaded.
Sri T.Wilagal Reddy, learned counsel working In the office of the counsel Yor the respondent on record, is present and requested further Hime to fle vakalat.
Post on 24.03.2028, in view of the request made by the learned counsel for the revision petitioner, tern order earlier granted is granied afresh and the same shall cantinue {Hl 24.03.2022." an-V SATYANARAYANA ASSISTANT REG SISTRAR REGISTRAR "G oO The Senior Cid suse One CC to SARS Mun One CC te Sri Subba One UC to SO, CRE Sectic nf Cine spare copy.
MIGH COURT BSBI DATED GS. 032022 NOTE: POST ON 24.02.2022 ORDER 1A Na. J of 2079 IN GREUNG@ ARTY of Zig EXTENDING THE INTERIM ORDER