Andhra Pradesh High Court - Amravati
K. Rana Prathap Simha vs K. Sankar Reddy on 12 December, 2025
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[ 3329]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY ,THE TWELFTH DAY OF DECEMBER
of Af'S.'J
TWO THOUSAND AND TWENTY FIVE I ( '
- A
:PRESENT: -
'A ir
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY -\
"V
.
lA No. 2 OF 2025
IN
CRP NO: 2633 OF 2025
Between:
K. Rana Prathap Simha, S/o K. Krishna Murthy, Aged about 56 years.
Business, R/o D.No.15-1269, Sanjeeva Nagar, 1 Road, Tadipatri Town and
Mandal, Ananthapuram District.
... Petitioner/Revision Petitioner
(Petitioner in CRP 2633 OF 2025
on the file of High Court)
AND
K. Sankar Reddy, S/o Chandra Sekhar Reddy, Aged about 60 years, R/o
D.No.1/2653, A.P.H.B. Colony, Kadapa City, Y.S.R. Kadapa District.
...Respondent
(Respondents in-do-)
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 all further proceedings in O.S.No.22/2019 on the file of
Hon'ble VII Additional District Judge, Kadapa during pendency of this CRP
and pass such Pending disposal of CRP No. 2633 of 2025, 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 earlier order of the High Court datd
09.10.2025 & 07.11.2025 made herein and upon hearing the arguments of Sri
/
A SYAM SUNDAR REDDY, Advocate for the petitioner and of Ms SIVA
JYOTHI, Advocate for the Respondent, the Court made the following
ORDER
"Registry is directed to verify CRP Nos.2632 and 2634 of 2025 and list all the matters after two (02) weeks.
Interim stay granted earlier, is extended for a period of six (06) weeks.
SD/- N.NAGAMMA ASSISTANT REGISTRAR //TRUE COPY// SECTtGlN OFFICER For To,
1. The VII Additional District Judge, Kadapa.
2. One CC to SRI. A SYAM SUNDAR REDDY Advocate [OPUC
3. OneCCto Ms SIVA JYOTHI Advocate [OPUC]
4. One spare copy HIGH COURT SRK,J DATED:12.12.2025 POST AFTER TWO WEEKS ORDER !A No. 2 OF 2025 IN CRP NO: 2633 OF 2025 «5 <s» m INTERIM ORDER EXTENDED 09