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Andhra Pradesh High Court - Amravati

M/S Pujitha Fly Ash Brick Industries vs Bodapati Venkata Subba Rao on 17 March, 2026

                                                                                  [
       IN THE HIGH COURT Of ANDHRA PRADESH AT AMARAVATI
                  TUESDAY, THE SEVENTEENTH DAY OF MARCH
                         TWO THOUSAND AND TWENTY SIX
                                                                                   i


                                       rPRESENT:

      THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
                         SECOND APPEAL NO: 786 OF 2025
Between:

       M/S Pujitha Fly Ash Brick Industries, Rep by its Managing                 Partner,
       VeeragandannVenkata Rao S/o Subbaiah,Hindu, aged about 45 years,
       D.No.37-2-4(17), 2nd lane, Annavarapadu, Ongole.
                                                    Appellant/Defendant/Respondent
                                          AND

    1. Bodapati Venkata Subba Rao, S/o Late Venkaiah, Hindu aged about 72
       years, retired employee. Lie of India, Ongole.
   2. Smt. Sudanagunta Lakshmi Kanthamma, W/o VenkataSubbaRao,Hindu                        ,




       aged about 64 years, R/o. Ongole.
                                                        Respondent/Appellant/PlaintifF
       Second Appeal under Section 100 CPC against the Judgment and decree
passed in A.S No. 101 of 2016, dated 06.03.2024 on the file of Family-cum-VIII
ADDL District Judge, Ongole reversing the orders passed in OS No. 11 of 2012 of
dated 11.07.2016, on the file of Principal Senior Civil Judge, Ongole.

lA NO: 2 OF 2025

              Petition Under Order 41 Rule 5 of CPC is filed herein praying that in
the circumstances stated in the affidavit filed in support of the petition, the High Court

may be pleased to stay of all further proceedings in pursuant to Judgment and
decree passed in A.S No. 101 of 2016, dated 06.03.2024 on the file of Principal
District Judge, Ongole and pending disposal of SA 786 of 2025, on the file of the
High Court.


       The Appeal coming on for hearing, upon perusing the Petition              and the

memorandum of grounds filed in support thereof and the earlier order of the
  High Court dt. 17.02.2026 made herein        and upon hearing the arguments of Sri
 Kaushik Kumbhajadala, Advocate for the Petitioner, and the Court made the
 following.


 ORDER:

For filing track report to prove the service of notice against the respondents, list the matter after two(2) weeks.

Interim order granted earlier shall stand extended till the next date of hearing.

Sd/-U.SRI DEVI DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER To.

1. The Judge-Family Court - Cum - VIII Addl. District Judge. Prakasam at Ongole

2. One CC to Sri. Kaushik Kumbhajadala, Advocate [OPUC]

3. One Spare Copy.

ksr HIGH COURT NV, J DATED: 17.03.2026 list the matter after two(2) weeks.

ORDER SA.No.786 of 2025 INTERIM ORDER EXTENDED