Andhra Pradesh High Court - Amravati
Vipparthi Prasad Rao vs Ullingi Veera Venkata Satyanarayana on 17 October, 2025
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
tN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE SEVENTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
.PRESENT:
i
I
t THE HONOURABLE SRI. JUSTICE NINALA JAYASURYA
CIVIL REVISION PETITION NO: 1874 OF 2025
Between:
Vipparthi Prasad Rao, S/o. Verriya, Aged about 60 years, Occ; Retire
bank Employee, R/o. Mogalikuduru Village, Mamidikuduru Mandal,
Dr. B.R. Ambedkar Konaseem District.
Petitioner/Respondsent/Defendant
AND
1. Ullingi Veera Venkata Satyanarayana, S/o. Balayya, Aged about 46
years, Occ; Business, R/o. D. No. 3-25, Chittigaruvu H/o. Rollapalem
Village, Amalapuram Mandal, Dr. B.R. Ambedkar Konaseema District.
Respondsent/Respondent/Plaintiff
2. The CAC Branch, Manager, State Bank of India, 1st Floor, Main
Branch, Amalapuram, Dr. B.R. Ambedkar Konaseema District
Respondent/Garnishee
Petition under Article 227 of the Constitution of India is filed praying
that in the circumstances stated in the grounds fiied herein,the High Court,
may be pieased to aiiow the, CRP by setting aside Conditional Notice dated
22.04.2025 passed in lA No. 106 of 2025 in OS No. 98 of 2025, In the court of
the AddI Junior Civil Judge, Amalapuram.
lA NO: 2 OF 2025
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 stay all further proceedings'in I.A. No. 106 of 2025 in OS No. 98 of
2025 on the file of Principal Civil Judge, (Junior Division) at Amalapuram,
Pending disposal of CRP 1874 of 2025, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
memorandum filed in support thereof and the earlier orders of the High court
fcv.
dated 01.08.2025, & 12.09.2025, made herein and upon hearing the
arguments of Sri DASARI S VV S V PRASAD Advocate for the Petitioner
and of Sri SREEDHAR VALIVETI, Advocate for the Respondent No.2 and the
li: Court made the following
!(■•
ORDER:
At the request made on behalf of the learned counsel for the respondent-Bank, for filing counter, list the matter on 31.10.2025.
Interim order granter on the earlier occasion shall stand extended by six (06) weeks.
SD/-A.VIJAYA BABU DEPUTY REGISTRAR //TRUE COPY// Ir SECTION OFFICER m To,
1. The AddI Junior Civil Judge, Amalapuram.
2. The Principal Civil Judge, (Junior Division), Amalapuram.
3. One CC to SRI. DASARI S VV S V PRASAD Advocate [OPUC]
4. One CC to Sri SREEDHAR VALIVETI, Advocate [OPUC]
5. One spare copy f ■t'-' HIGH COURT It"
i I NJS,J DATED:17.10.2025.
f' NOTE: list the matter on 31.10.2025. ■|V,:
ORDER CRP.No.1874 of 2025 interim order extended »