Andhra Pradesh High Court - Amravati
Pappula Gavarraju vs Irri Satyavathi on 16 March, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
[ 2686 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
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MON/AY THE SIXT,fENTH DAY oF MA6CH,
TWO THOUSAND AND TWENTY/
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: PRESENT: ,/ .).1
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THE HONOURABLE SRIJUSTICE NINALA JAYASURYA
CIVIL REVISION PETITION NO: 509 OF 2O2g/ *t\ dj
Between:
Pappula Gavarraju, S/o.Sri P.Satyanarayana Hindu, aged 49 years Occ Properties,
R/o.Steamer Road Narsapur, Narsapur Mandal West Godavari District Andhra Pradesh
Petitioner/Petitioner/Plaintiff
AND
1. lrri Satyavathi, Wo. Venkateswarlu Hindu, aged 61 years, Occ Housewife
R/o.Door No 8-3-6, Akula Narasimha IVurthy Street, Narsapur, Narsapur lVlandal,
W G.District Andhra Pradesh
2 lrri Hemalatha, Wio.Late Sri LPeddiraju Hindu, aged 53 years, lice Business
R/o.D No.2-'1 17, Seetharamapuram South Narsapuram /landal, W.G.District
Andhra Pradesh
3. lrri Revantha Saikiran, S/o.Late Sri l.Peddiraju Hindu, aged 24 years, Occ
Employee R/o.Door No.8-3-6, Akula Narasimha Murthy Street Narsapur,
Narsapur [\/andal, W.G. District Andhra Pradesh
4. lrri Kavya, D/o.Late Sri l.Peddi Raju Hindu, aged 22 years, Occ Employee
R/o.Door No.8-3-6, Akula Narasimha Murthy Street Narsapur, Narsapur lvlandal,
W.G.District Andhra Pradesh
5 Buddiga Srirama Lakshmi Narasingha Rao, S/o.Sri B.Venkanna Hindu, aged B0
years, Occ Retd.Employee R/o.Door No.8-3-231A///59, Near State Bank of
Mysore Sri Krishna Nagar, Hyderabad, Telarigana
6 Kothapalli Srinivas, S/o.Sri K.Radha Krishna Hindu, aged 42 years, Occ Property
R/o.Door No.4-125, Perupalem North Village lVlogalthur [/andal, West Godavari
District, Andhra Pradesh
Respondents/Respondents/Defendants
Petition under Article 227 o'f the Constitution of lndia, begs to present the above
revrsion questioning the Order Dt.'10-12-2019 passed in LA.No.926/ 2019 in
O.S No.4/2017 on the file of the court of the X Additional District Judge, Narsapur, West
Godavari District, Andhra Pradesh,
lA NO: 1 OF 2020
Petition under Section 151 CPC praying that in the circumstances stated in the
grounds filed in support of the petition, the High Court may be pleased to grant stay of
all further proceedings in O.S.No.4/2017 on the file of the court of the X Additional
District Judge Narsapur, West Godavari District, Andhra Pradesh, pending disposal of
CRP No.509 of 2020, on thefile of the High Court
The petition coming on for hearing, upon perusing the Petition and the grounds
filed in support thereof and the order of the High Court order dated 24-02-2020 made
herein and upon hearing the arguments of SRI K CHIDAMBARAM Advocate for the
Petitioners,
The Court made the following:
ORDER:
"At request, post the matter after four (4) weeks. lnterim order granted on earlier occasion is extended for a period of six (6) weeks".
S..li-P.V. RAMAI']A nssis'l t xr- P'li{ils1'RAR I //TRUE COPY// dKlLrt' I /' FoT ASSISTANT REGISTRAR To, 1 The X Additional District Judge Narsapur, West Godavari District, Andhra Pradesh 2 One CC to SRl. K CHIDAIUBARAIVI Advocate IOPUC]
3. One spare copy HIGH COURT Nls)/ DArED:16t03tfto (,, NOTE: POST THE MATTER ER TWO WEEKS CRP.No.509 of 2020 EXTENSION OF INTERIM ORDER DR XrN