Yarramsetti Satyanarayana vs Mutyala Surya Nagaveni on 9 September, 2020

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Andhra Pradesh High Court - Amravati

Yarramsetti Satyanarayana vs Mutyala Surya Nagaveni on 9 September, 2020

Bench: Battu Devanand

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

WEDNESDAY, THE NINTH DAY OF SEPTEMBER,
TWO THOUSAND AND TWENTY

: PRESENT:
THE HON'BLE SRI JUSTICE BATTU DEVANAND

CIVIL REVISION PETITION NO: 355 OF 2020

Between:
1. Yarramsetti Satyanarayana, S/o. Narayana Murthy, Aged about 55 years, R/o. D.No.5-9,
Perupalem, Mogalthur Mandal, West Godavari District.
2. Yerramsetti Peddiraju, S/o. Narayana Murthy, Aged about 50 years, R/o. D.No.5-10,
Perupalem, Mogalthur Mandal, West Godavari District.
3. Yerramsetti Veera Raghavulu, S/o. Narayana Murthy, Aged about 45 years, R/o.
D.No.5-10, Perupalem, Mogalthur Mandal, West Godavari District.
4. Yerramsetti Krishna, S/o. RajaGopalam, Aged about 24 years, R/o. Perupalem,
Mogalthur Mandal, West Godavari District.
...Petitioners/Defendants 2 to 5
AND

1. Mutyala Surya Nagaveni, W/o. Satyanarayana, R/o. Sakhinetipalli Village, West
Godavari District.
...Respondent/1" plaintiff
2. Chinimilli Vara Lakshmi (died)
...Respondent No.2/1*' Defendant

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 the order dated
02.01.2020 passed in OS No. 226 of 2009 on the file Principal Junior Civil Judge-cum-Judicial
Magistrate of First Class at Narsapur.

IA NO: 1 OF 2020:

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 stay of all further proceedings
in O.S. No. 226 of 2009 on the file Principal Junior Civil Judge, Narsapuram, Pending disposal
of CRP 355 of 2020, on the file of the High Court. .

The petition coming on for hearing, upon perusing the Petition and the affidavit filed in
support thereof and the orders of High Court dated 17-02-2020 made in IA.No. 1/2020 and the
orders dated. 27-07-2020 & 20-08-2020 made herein and upon hearing the arguments of Sri
Dasari S.V.V.S.V.Prasad, Advocate for the Petitioners and of Sri T.V.Jaggi Reddy, Advocate for
the Respondent No.1, there being no representation, the Court made the following

ORDER:

" Learned counsel for the petitioners present and there is no representation for the respondents.

Post after two (2) weeks. | interim order granted earlier shall stand extended for a period of three (3) weeks."

Sd/- V. SAVITHRAMMA ASSISTANT REGISTRAR' |TRUE COPY// aad For ASSISTANT REGISTRA

1. The Principal Junior Civil Judge, Narsapuram, W.G.District.

2. One CC to Sri Dasari S.V.V.S.V.Prasad, Advocate [OPUC] 3 One CC to Sri T.V. Jaggi Reddy, Advocate [OPUC] 4 One spare copy To SAH HIGH COURT DEVJ DATED: 09/09/2020 NOTE: POST AFTER TWO (2) WEEKS ORDER CRP.No.355 of 2020 EXTENDING THE INTERIM ORDER

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Andhra Pradesh High Court - Amravati