Andhra Pradesh High Court - Amravati
Karri Veeraghava Reddy vs Goluguri Satyanarayana Reddy on 20 January, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMRAVAT 7 FRIDAY, TRE TWENTIETH Day OF JANUARY, TWO THOUSAND AND TWENTY THREE 'PRESENT: THE HONOURABLE SRI JUSTICE SUBBA REDDY SATT! iA No, 2 OF 2022 iN ORP NO: 2407 OF 2022 Between: Karn Veeraghava Reddy, S/o Ramareddy, Aged 48 years, No Evacation G/c Dr.No.o-82, Nallarnilli Adireddy Building, Oop Ramalayam Straat, Qid Town, Anaparthi, Anaparthi Mandal, EG.Dt . Petitioners AND Golugurl Satyanarayana Reddy, Sfo Subbi Reddy, Aged 49 years, Business, Cap RTC Complex, Kakinada (As per Cause file in Piaint 0.8. 60/2003) i2- 359, Anaparthi Savaram, Anaparthi Mandal, E.G Dt _ Raspondentis Petition under Section 157 of the C.P.C praying that in the SHPCLUMIMANCES stated in the memo of grounds fled in support of ine appeal, the High Sourt may be pleasad fo Slay ali the further proceedings including the trai of fhe case O.S.No. 852016 on the fle of the Und Additional Senior Civé Judge Court Kekinada untt disposal of the main CRP. Pending disposal af CRP No. 2407 of 2022, on the Me of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the order of the High Court dates 24 44.2022 mace herein and upon hearing the arguments of Sri Banda Venkata. Subramanyeswara Reo, Advocate for the Metitioner , the Court made the following. ORDER:
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List the matter on 47.02.2023. interim order granted earlier is extended by six more weeks ie up to 03.03.2023.
Sdi- UW. SRI DEVI ASSISTANT REGISTRAR TRUE COPY! eS For ASSISTANT REGISTRAR The ff Additional Senier Savi Judge, Kakinada, :
&. One CO ip Sri. Padala Veara Venkata Naga Ralu Advocate POPUC]
3. Twe COs to Public Prose culor GAP) High Court of Andhra Pradesh [QUT] 4 One spgre copy Ft SSS few mm oot a o vole si oe SRSJ DATED: 20/01/2023 LIST THE MATTER ON 47.02 9099 > ¥ NOTE ORDER iA No. 2 OF 20299 > 2407 OF 2022 CRP NO ck iby ae a iy se ag em £3 a ea o s a thd fom