Andhra Pradesh High Court - Amravati
Vemuri Ramesh Babu vs Vemuri Mariyamma on 18 February, 2021
Author: K.Suresh Reddy
Bench: K.Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI , THURSDAY, THE EIGHTEENTH DAY OF FEBRUARY, Ea TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SRI JUSTICE K.SURESH REDDY CIVIL REVISION PETITION NOs: 2398, 2401 AND 2431 OF 2019 Between: Vemuri Ramesh Babu, S/o. Late Eleaiah, Hindu, Aged about 45 years, R/o. Harijanwada, Mandadam Village, Thulluru Mandal, Guntur District. ...Petitioner/Respondent AND 4. Vemuri Mariyamma, W/o. Late Narasimha Rao, Hindu, Aged about 48 years, R/o. Krishnayapalem Village, Mangalagiri Mandal Guntur District. 2. Epuri Syamala Lakshmi, Wio. Rama Rao @ Jakaraiah, D/o. Late Vemuri Narasimha Rao, R/o. Harijanwada, Mandadam Village, Thulluru Mandal, Guntur District. ...Respondents/Petitioners CRP No: 2398 of 2019: Petition under Article 227 of the Constitution of India, praying that in the circumstances stated in the memorandum of grounds filed herein, the High Court may be pleased to allow the C.R.P. and dismiss the I.A.No.1087 of 2019 by setting aside the Common Order dated 22.07.2019 passed in | A.No.1087, 1064 and 1065/2019 in O.S.No.145 of 2015 on the file of the Principal Junior Civil Judge, Mangalagiri. IA NO: 1 OF 2019 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.145 of 2015 on the file of Hon'ble Principal Junior Civil Judge at Mangalagiri, pending disposal of CRP 2398 of 2019, 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 order of the High Court dated 26-08-2019, 06-09-2019, 21-12-2019, 07-01-2020, 27-01-2020, 43-03-2020 and 03-02-2021 made herein and upon hearing the arguments of Sri Doddala Yathindra Dev, Advocate for the Petitioner and Sri V.Venugopala Rao, Advocate for the Respondents, the Court made the following. CRP No: 2401 of 2019: Petition under Article 227 of the Constitution of India, praying that in the circumstances stated in the memorandum of grounds filed herein, the High Court may be pleased to allow the C.R.P. and dismiss the |.A. No.1065 of 2019 by setting aside the Common Order dated 22.07.2019 passed in |.A. No. 1065, 1064 and 1087/2019 in O.S. No.145 of 2015 on the file of the Principal Junior Civil Judge, Mangalagiri 1A NO: 1 OF 2019 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.145 of 2015 on the file of Principal Junior Civil Judge at Mangalagiri, pending disposal of CRP 2401 of 2019, 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 order of the High Court dated 13-03-2021 made herein ~ and upon hearing the arguments of Sri Doddala Yathindra Dev, Advocate for the Petitioner and Sri V.\Venugopala Rao, Advocate for the Respondents, the Court made the following. CRP No: 2431 of 2019: 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 allow the C.R.P. and dismiss the |.A. No.1064 of 2019 by setting aside the Common Order dated 22.07.2019 passed in 1.A. No. 1064, 1065 and 1087/2019 in O.S. No.145 of 2015 on the file of the Principal Junior Civil Judge, Mangalagiri IA NO: 1 OF 2019 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.145 of 2015 on the file of Principal Junior Civil Judge at Mangalagiri, pending disposal of CRP 2431 of 2019, 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 order of the High Court dated 13-03-2020 made herein and upon hearing the arguments of Sri Doddala Yathindra Dev, Advocate for the Petitioner and Sri V.Venugopala Rao, Advocate for the Respondents, the Court made the following. ORDER:
"At the request of both learned counsel, post these three matters immediately after resumption of physical hearing. Interim order granted earlier is extended by another four (4) weeks."
-- aR ~ Sd/-T.Madhavi IITRUE COPYI// _ ASSISTANT REGISTRAR SECTION OFFICER For...
To, The Principal Junior Civil Judge, Mangalagiri One CC to Sri. Doddala Yathindra Dev, Advocate [OPUC] One CC to Sri. V.Venugopala Rao, Advocate [OPUC] One spare copy RwWN> MM HIGH COURT 'KSRJ DATED:18/02/2021 ORDER CRP.No.2398, 2401 AND 2431 of 2019 INTERIM DIRECTION 26 FER 204