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Andhra Pradesh High Court - Amravati

Nekkanti Narasimha Rao vs Sri Sarweswaraswamy Devasthanam on 10 April, 2023

..




               lN THE HIGH COURT OF ANDHRA PRADESH AT AM
                          MONDAY, THE TENTH DAY OF APRIL,
                         l1^/O THOUSAND AND ll^/ENTY THREE
                                     : PRESENT:
                   THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
                                 CRP.NO.1041 OF 2022

     Between:
     Nekkanti Narasimha Rao, S/o Subbayya, Aged 51 years, Occ: Farmer, R/o D.No.03-
     82, Kodamanchili, Narsapur, West Godavari District.
                                                                      ...Petitioner
                                                                        Petitioner/Appel lant
                                                           (Petitioner in CRP 1041 OF 2022
                                                                     on the file of High Court)
                                               AND
        1. Sri Sarweswaraswamy Devasthanam, Kodamanchili, Rep by its Manager,
           Kodamanchili Village, Achanta Mandal, West Godavari District.
        2. Arupalli Ravi @ Ravikumar, S/o Rama Rao, Aged 43 years, Kottur Center,
           Achanta Village and MandaI, West Godavari District.
                                                                              ...Respondents
                                                                Respondents/Respondents
                                                                         (Respondents in-do-)

           Petition under Article 227 of the Constitution of India, against the Order and
     Decree, dated 9.O5.2022 passed in E.A.No.57 of 2022 in E.P.No,102 of 2004 in O.S.
     No. 71 of 2000 on the file of Senior Civil Judge, Narsapuram, West Godavari District.

     I.A. No. 1 of 2022:

            Petition under Section 151 CPC is filed praying that in the circumstances
     stated in the affidavit filed in support of the civil revision petition, the High Court may
     be pleased to grant stay of all further proceedings in E.P.No.102 of 2004 and
     O.S.No.71 of 2000 on the file of Senior Civil Judge, at Narsapuram West Godavari
     District, pending disposal of CRP No.1041 of 2022, on the file of the High Court.

           The petition coming on for hearing, upon perusing the Petition and the
     memorandum of grounds filed in support thereof and the earlier OrderJ7Of the High
     Court dated 17-06-2022, 22.08.2022,17-10-2022,14-12-2022 & 25.01.2023 made in
     lA.No.1 of 022 and 23.03.2023 and upon hearing the arguments of Sri Sricharan
     Telaprolu, Advocate for the Petitioner, and of Sri K. Madhava Reddy, Advocate for
     R1, and of Sri T. Sai Surya, Advocate for R2, the Court made the following;

     ORDER :

llList the matter on 17.04-2O23- Interim Order granted earlier is extended for a further Period Of One (01) week.» sd/-G. SR]NIVAS REDDY ASSISTANT /ITRUE COPY// r%lsTRAR SECTION OFFICER ___._ `~. I I\+L=I\

1. The Senior Civil Judge, at Narsapuram West Godavari District

2. One CC to Sri Sricharan Telaprolu, Advocate [OPUC]

3. One CC to Sri K.Madhava Reddy, Advocate [OPUC]

4. One CC to Sri T. Sai Surya, Advocate [OPUC]

5. Onesparecopy t, + € HIGH COURT SRS, J DATED : 10/04/2023 ORDER List the matter on 17.04.2O23.

CRP. No.1O41 of 2022 I,,A ;I;i -:) \*I \ EXTENSION OF INTERIM ORDER