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Andhra Pradesh High Court - Amravati

M/S Pujitha Fly Ash Brick Industries vs Bodapati Venkata Subba Rao on 22 April, 2026

      IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

             WEDNESDAY, THE TWENTY SECOND DAY OF APRIL
                     TWO THOUSAND AND TWENTY SIX

                                   : PRESENT:

  THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                     SECOND APPEAL NO: 786 OF 2025

Between:

      M/S Pujitha Fly Ash Brick Industries, Rep by its Managing Partner,
      Veeragandann VenkataRao S/o Subbaiah, Hindu, aged about 45 years,
      D.No.37-2-4(17), 2nd lane, Annavarapadu, Ongole.
                                             Appellant/Defendant/Respondent
                                       AND

   1. Bodapati Venkata Subba Rao, S/o Late Venkaiah, Hindu aged about 72
      years, retired employee. Lie of India, Ongole.
   2. Smt.    Sudanagunta      Lakshmi    Kanthamma,      W/o    Venkata    Subba

      Rao,Hindu, aged about 64 years, R/o. Ongole.
                                                Respondent/Appellant/Plaintiff
      Second Appeal under Section 100 CPC against the Judgment and
decree passed in A.S No. 101 of 2016, dated 06.03.2024 on the file of Family-
cum-VIII ADDL District Judge, Ongole reversing the orders passed in OS No.
11 of 2012 of dated 11.07.2016, on the file of Principal Senior Civil Judge!
Ongole.


lA NO: 2 OF 2025

               Petition Under Order 41 Rule 5 of CPC is filed herein praying
that in the circumstances stated in the affidavit filed in support of the petition,

the High Court may be pleased to stay of all further proceedings in pursuant to
Judgment and decree passed in A.S No. 101 of 2016, dated 06.03.2024 on
the file of Principal District Judge, Ongole and pending disposal of SA 786 of
2025, on the file of the High Court.
 7



           The Appeal coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and the earNer orders of the
High Court dt.20.01.2026, 17.02.2026 & 17.03.2026 made herein and upori

hearing the arguments of Sri Kaushik Kumbhajadala,             Advocate for   the

Petitioner, and the Court made the following.
ORDER:

Notice served.

None appeared.

For hearing, list the matter after Summer Vacation, 2026.

Interim order granted earlier shall stand extended till the next date of hearing.

SD/-K.V.RAGHAVULU ASSISTANTREGISTRAR //TRUE COPY// SECTION OFFIOER To,

1. The Judge-Family Court - Cum - VIII Addl. District Judge, Prakasam at Ongole

2. One CC to Sri.Kaushik Kumbhajadala, Advocate [OPUC]

3. One Spare Copy. HIGH COURT NV, J ( DATED: 22.04.2026 LIST THE MATTER AFTER SUMMER VACATION - 2026 ORDER i SA.No.786 of 2025 INTERIM ORDER EXTENDED ? I j i \ > '.f-)