Andhra Pradesh High Court - Amravati
Botta Venkataramana vs Killada Nagesh on 2 September, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
(SHOW CAUSE NOTICE BEFORE ADMISSION}
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE SE COND DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY TWO
'PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA | = oe
CRAL REVISION PETITION NOQ: 7703 OF 2022
Setwesn:
Botta Venkataramana, S/o Late Gangayya, Aged: 60 Years, Hindu, Rio'
Door No. 4/128, Santhisikhar Apartuents, Raibhavan Road, Somaji Guda,
Hyderabad.
oo . Petitions Plaintiff
AND
{. Kilada Nagesh, S/o Late Narayana Rao, Aged 45 years, Hindu, Rfo
Door, No. 35-22-21, Maddilanalem-15, Visakapainam.
2, Killada Narathi, Wo Nagesh, Aged 42 years Hindu, R/o Doar Na. 55-
2e-21, Maddiapalem-13, Msokepainam.
ARG sspondents/Respondents/Defendants
Whereas the Petiioner above named through His Advocete Sn
S.VSS.SIVA RAM presented this Petition fled under Articie 227 of the
Gonstitufion of india, praying that in the circumstances stated in the grounds
fled herein, the High Court may be pleased fo set aside the Order dated
19.08.2022 passed in LA No. 467 of 20d2 in. OS. No. 27 of 2016 on the file of
the f} Additional District Judge, Parvatiouram, Vizianagaram District.
And Whereas the High Court uson perusing the Civil Revision Petition
and memorandum of grounds fled herein and upon hearing the arguements oF
SH S.VS.S.SVA RAM, Advocate for the Petitioner, cdlrected issue of notice to
ihe Responder vis herein fo shaw cause as to why this CIVIL REVISION
PETITION should not be admitted.
You viz:
1} Kilada Nagesh, S/o Late Nerayana Rao, Rio Boar No. S5-23-24,
Maddlapaiem-13, Visakapainam.
"
&} Kidada Merathi, Wo Nagesh, Rio Door No. 58-22-34, Made fapalemn-T3,
Visakansinam,
are Os and hereby directed to shaw cause either appearing in person or
through an advocate within three WERKS, as to why in fhe clroumsiances set
cut in the pettion and the grounds f led therewith (copy enclosed} this Civil
Revi ision Petition should not be admitted,
iS NO: 1 OF 2022
Petition Hed under Sectlan 151 of CPC praying that in the
dircumptances stated in the affidavit fled in support of the Chil Revision
one a ie High Court may Oe igased io stay all further proceedings in O.8
Nog 2076 an the Me of the 1 Adeitional District Judge, Parvatinuram,
sand! ag 'epoeel of CRP No, 1703 of 2022, an the file of the High Court.
The Court made the following:
ORDER:.
Heard the learned counsel for the petitioner. lasue notice to the respondents, returnable in two (2) weeks. Learned counsel for the petitioner is alsa permitted to take out personal notice to the respondents by RPAD and fille oroof of service in the Registry, by the next date of adjournment. List this case after three (3) weeks. in the meanwhile, there shall be interim stay of all further proceedings in O.3.No. 27 of 2048 on the fle of the Court of the learned i Additional District Judge, Parvatipuram, Visakhapatnam District, Sd/- SK. MD RAFY ASSISTANT REG! ISTRAR AYRUE COPY to, | rat SECTION OFFICER
4) The Addifion strict Judge, Farvatipuram, Visakhapatnam casrice s} Kilada Nagesh, '8 Late Narayana Rao, Rfo Door, No. 58-22-24, Maddiapgion-13, Visakapainam. 3} Kilada Harathi Wis Nagesh, Rio Door, No, $5-22-21, Maddianalem-43, Visakapainam. (Addresses 2 and 3- RPAD- along with a copy of pefitien and merncrandum of grounds}
4) One OC to Gr. S VISE SIVA RAM Advaceia [OPUCI 5} One spare copy HIGH COURT NJS.J DATED OZ/O9/2022 NOTE: LIST THIS CASE AFTER THREE (3) WEERS. NOTICE BEFORE ADMISSION ORE.No. 1705 of 2022 INTERIM STAY