Andhra Pradesh High Court - Amravati
Mesa Reddemma vs Kolla Eswara Prasad on 28 January, 2025
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATL~
TUESDAY, THE TWENTY EIGHTH DAY OF JANUA
ll^/O THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE MS JUSTICE B S BHANUM
CIVIL REVISION PETITION NO: 1554OF 2024 ```u
Between :
Mesa Reddemma, D/o Mesa Reddeppa, W/o K.Eswara Prasad, Aged
about 44 years. Residing at D.No.9-105-H-10-For-3, Bugga Kalva,
Madanapalle, Annamayya District, (A.P)
.... Petitioner/s
AND
Kolla Eswara Prasad, S/o Late K.Rajanna, Aged about years. Residing at
Thatiguntapalle Village, Murevandlapalle Post, Vayalpad Mandal,
Annamayya District, (A.P).
.... Respondent/s
Petition under Article 227 of the Constitution of India , praying that in the
circumstances stated in the grounds filed herein, the High Court may be
pleased to set aside order passed in I.A.No.80/2024, Dt.03.05.2024 in
HMOP.No.22/2020 on the file of file of Ld. Tr'lal Court / Principal Civ'll Judge
(Senior Division), Madanapalle thereby allowing the same as prayed for by
receiving the documents that are described in the petition by condoning delay
in order to marked as exhibits on behalf of Petitioner in HMOP.No.22/2020on
the file of Ld. Trial Court / Principal Civil Judge (Senior Division), Madanapalle.
lANO: 1 OF2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be
pleased to Suspend the order passed 'ln I.A.No.80/2024,Dt.03.05.2024in
HMOP.No.22/2020 on the file of Ld. Trial Court / Principal Civil Judge (Senior
Division), Madanapalle thereby allowing the same as prayed for by receiving
the documents that are described in the petition by condoning delay in order
to marked as exhibits on my behalf in HMOP.No.22/2020 on the file of file of
Ld. Trial Court / Principal Civil Judge (Senior Division), Madanapalle, pending
disposal of CRP No. 1554 of 2024, on the file of the High Court.
Petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the earlier order of the High Court dt
02.08.2024, 30.08.2024 & 20.12.2024 made herein and upon hearing the
arguments of SRl. JITENDRA KANYALURAdvocate for the Petitioner, the
court made the following
ORDER
llPost on ll.02.2025-under the caption for [further hearing'. f~ Interim order granted earlier is extended till then."
-I r_ sci/: B. PRASADA RAO AS`§!STANT RECg!STR.a.R //TRUE COPY// 6,fr4--
sL:CT!ON OFFICE.R _ ___-`~I I -+,/|Ll\ To,
1. The Trial Court / Principal Civil Judge (Senior Division), MadanapaIIe
2. One CC to SRl. JITENDRA KANYALUR Advocate [OPUC]
3. One spare copy HIGH COURT BSB,J DATED: 28.01.2025 POST ON ll.02.2025 UNDER THE CAPTION FOR 'FURTHER HEARING' ORDER CRP.No.1554 of 2024 INTERIM ORDER EXTENDED