Andhra Pradesh High Court - Amravati
Vasamsetti Vijaya Kumar, vs Bandi Prasanthi on 5 May, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! THURSDAY, THE FIFTH BAY CF MAY, TWO THOUSAND AND TWENTY TWO ee SENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA CIVIL REVISION PETITION NOs: 454, 585 AND 598 OF 20. CIVIL REVISION PETITION NO: 456 of 2027 Between: Yasamsett! Vilaya Kumar,, S/o, Venkata Rao, aged 35 years, R/o. 0. Ne. 85- 6°32) Yeeresalingampuram, Rajamahendravaram City, Fast dodavari INstrict. Petitioners 1" Respondent/Claim petitioner AND 7. Bandi Prasanthi,, Wo. Jagaceesh, aged 39 years, R/o. D. Na. 2-266-2, Munixoodall, _ Rajamahendravaram C ity, East Godavari District. , Respondent/Pstitioner/1™ Responcdent/ Auction Purchaser pd . Yasamsetti Ramanamma,, W/o. Venkata Ra, aged 59 years, R/a. DL No, 85-8 32, Veeresalingampuram, Rajamahendravaram City, East Godlavarl District. tad . Yasamsetts Venkata Rao, S/o. Yernkateswartu, aged 62 years, R/o. B. No, 85-6- 32, Ra. Veeresalingampuram, Raismahendravaram City, East Godavari District. . Respondents 2&3 / Defaulters, 4, The innispeta Cooperative Urban Bank Limited, No, 3015, Rajamahendravaram Cyey, East Gedavari District, Respondant/DHR iXespondents 2 fo 4 sre not necessary parties to this CRP} Petition under Article Under Sertien 175 of €.P.C, praying that in the circumstances stated in the grounds filed herein, the High Court may be pleased fo set aside the Order Dt. 15.02.2022 passed in EA No. 83 of 2020 In EA Na, 1622 of 2017 in E.P No. 173 of 2017 an the file of the Court af Learned Principal District Judge, bast Godavari, Rajamahendravaram., IANO: 1 OF 2022 Petition under Section TS1CPC 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 al further proceedings in E.P No. 173 of 207 on the file of the Court of Learned Princ' ipal District Judge, East Godavari, Ralamahendravaram, pending disposal of CRP 456 of 2022, on the Mle oY the High Court. -- The petition caming on fer hearing, upon perusing the Petition and the affidavit fled in support thereof and the Order of the High Court diy 06,04. 2022 25-04-2022 made herein and upan hearing the arguments of AVS NIMMAGADDA REVATHE, Advocate far the Petitfaners and of Sri Srinivas Basava, Advocate for respondent Na.7 and of Sri VUV.N. Narayana Rao, counsel for respondent Rod CIVIL REVISION PETITION No. 585 of 202? Behweens- Tsim Yasarmseiti Ramanamma, Wia. Yenkata Rac 2. ¥asamsetti Venkat Rao, $/o. Venkateswariu. B $H5 _.Petitioners/Respandents/ i Dr's Can td. ae 3 & i. innispeta Cooperative Urban Bank Limited No. 3075, Rajamahendravaram. ' ce Respondent / Respandent/ Der , Sthridsana, Municooadall, we J 2 Apartments, aN Road, espondents/Petiticner/ Auction Purchaser. i Sy. Re PSSe aja mmahsnelravans 'am. ces neces stated in Fetitien Under Sertion 215 of CLR.C., praying that in the ¢ stay ed to allow the ren the Memo. af Grounds fled therein, the High Court may be ole CRE No. sas of a and set-aside the orders passed in ELPLNo,. 73 of 2OTF ir CER No 432095-2016, dt. 10.3.2022, on the fie of the Principal District Judge, East Godavari District - Rajamahendravaram, in the interest of justic LANG. 1 of £022 2 Petition under Section T3t of C.PLC., praying that in the circumstances stated : PPS OAS coal in the affidavit Aled herein, the High Court pey 'be pleased to gu spend the ordays passed in S PUNO. 173 of 2077 in CEP NG. 43, Oto 2016, dt. 1QHMS-2022, on the file of the Principal District Jucge, East Godavari ENstret at Rajamahondravaram, . pending disporal of CRP No. S85 of 2022 an the file of the High Court, -_ The petition corning an for hearing, upon perusing the Petition ane the affidavit Hled in support thereof and the Order of che Nigh Court dt: 28.03.2022) 1FO4 2022 ' 29-04-2022 made herein, and upon hearing the argut ments of i Ch. Janardhan Reddy, Advocate for the ee PQS ard af Sri Srinivas Basava, Advocate far respandent Not and of Sri ¥VUN counsel for respondent Na.?. CIVIL REVISION PETITION NO: 898 OF 2 Between: Vasamsetti Vilaya Kumar, §/a. Venkata Rac, aged 39 years, R/o. D.No. 85-86-32, x ¥e Verressiingampuram, Rajarnshendravararm City, East Ge sdavar' District. Petitioners 3° Party/ Claim Petitioner AND , agext 39 years, R/o. D. Nowe oAbOk, am City, East Gadavari Distr 7. Bancl Prasanthi, Wo. Jae Municoodall, Rajamahencray cw .Respendent/ Fetitianer! 1* Respondents Auction Purchaser The | rispets Co noperative Urban Sank Limited, No.3015, Rafamahendravaram ity, East Godavar! District. R23 x % o RSS BON deAL/DHR 3. Yesamsetti Ramanamma, W/o. Venkata Rac, aged 59 years, RYo. Ou fo. BS--32; Veerasalingainnuram, Ralamahendravaram City, East Godavari (istrict 4, Yasamsett! Ventaka Rao, S/o. Venkatesw warlu, aged 62 years, S/o. O.No.85<6- 32, Yeerasalingampuram, Rajamahendravaram Cit ty, East Soda avarl District. Respondents 2 & 2/ Defaulters (Respondents 3 & 4 are nat necessary parties to this CRE] Petition under Section 145 of CP <<, praying that in the circumstances stated in the graunds Aled herein, the High Court may be pleased to set-aside the Orde r at 1O.03. 2022 passed In EP No.i73 of FOV? In CLEP NG. 4/25 5/2016 on the file of the Court of Frincinal District judge, Last Gadavart, Rajamahencravaram. LANG. 3 of 2022 3 een a Fetitian acer section 757 CRC praying ; that in the circuetances stated n the affidavit fled in support of the petition, the High ee ne be pleased fo grant stay of oper ration 9 of Order dt. 10.03.2022 in EP. No. 173 of 2017 in FCEP No. 43/204 5. 2016) on the fle of the Court of Spal District et Judes, East Godavari Rajamahendravaram, perieding disposal of CRP 598 of 2027, on the file of the High Court. t hat The petitien coming an for hearing, upon oerusing the Petition and the affidavit Mied in support thereof ar the Order of the high Court dated 24.3. 2022, 22.04.2022 & 29-04-2022 made herein and upon hearing the argurnents of Smt Nimmagaddsa Revathi, Advocate fer the Petitioner, Sri V.V. NARAYANA RAO, Advocate far the Respondent No.t and Sri Sasava Srinivas, Acdvecate for Respondent Nag, the Court made the following ORDER :
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"Though an urgency is expressed on behalf of the learned counsel for the i respondent-auction purchaser, as the matters require detailed consideration, Ust these cases on 75.06.2022.
interim orders granted on the earlier occasion in C.R.P.NG.585 and 598 of 2022 are extended Hl 20.06.2022,"
Sd/- SD, MAD. RAFI, ASSISTANT REGISTRAR VA as! < Y ' , 4 2S 3 :
For ASSISTANT REGISTRAR wee ae PA TRRE COPYS ?
> i. The Court of Principal District Judge, East Godavari, Rajamahendravaram East Sadavarl District,
2. One CC to M/S. NIMMAGADDA REVATHI Advocate [OPUC]
3. Gne CC to SRI V ¥ N NARAYANA RAO Advocate [OPUC] 4, One CC to Sri. Srinivasa Basava, Advacate GIPUC)
3. One Ct te Sri. Ch. Janardhan Reddy, Advocate (ORUC} & One spare copy MIGH COURT NUS, F DATED: 05-08-2022. ORDER CIVIL REVISION PETITION NOs: 454,585 AND S98 OF 2022 .
EATENDING THE INTERIM ORDER IN CRE Nos.585 & 598 of 2022 TILL 20-08-2022.