Andhra Pradesh High Court - Amravati
Kalla Rama Rao, vs Goljana Madhusudhana Vijaya Kumar, on 18 July, 2025
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
t (SHOW CAUSE NOTICE BEFORE ADMISSION) `-`l
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI ``-r ~#
FRIDAY, THE EIGHTEENTH DAY OF JULY, \J
TWO THOUSAND AND TWENTY FIVE Lf`--
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: PRESENT: `¥J-`
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
CIVIL REVISION PETITION NO: 1731 OF 2025 lulgrf
Between :
-
\_,_,. ` Kalla Rama Rao, S/o Late Venugopal Rao, Aged about 62ir€ryears, R/o \---
D.No.1-1-89, Gavar-a Street, New Venkojfflem, Sector-1, M.V.P. Colony, Visakhapatnam -530017.
...Revision Petitioner/Petitioner/Defendant AND \rf,,, \ ,-rn Goljana Madhusudhana vijaya Kumar, s/o Rama Krishna, Aged about iAKC' 50 years. Occupation- Loco Pilot (Go;idrfs) under the South East Central tr'.
Railway, Bilaspur Division, R/o D.No.39-5-10, Sector-5, Sri Ramana Sadan, Murali Nagar, 2nd Layout, Visakhapatnam -530007. \Sr ~</-
RespondentrRespondent/plaintiff WHEREAS the Petitioner above named through his Advocate Sri. GOLLAMUDI NAGASATyANARAYANA presented this Petition under Article \ lr 227 of the constitution of India, challenging the order dated 25.06.2025 J _____' _-----_---a--:_I passed in I.A. No.125 of 2025 in O.S. No. 679 of 2020 on the file of the Court of the ll Additional Civil Judge (Junior Division), VIsakhapatnam|c;-~ior the following among other grollnds, whereby the learned trial court dismissed the \+, ,-
petitioners application filed under order xvl Rule 6 r/w Section 151 CPC for summoning official records from the employer of the plaintiff. ``++I AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of sri GOLLAMUDI NAGASAivANARAYANA Advocate for the Petitioner, directed issue of notice to the Respondent h6rein to show cause as to why this clvIL RFVISIf)N PFTITlnN ehnl llrl nn+ ha ]rlmi++art `} You viz:
L,, Goljana Madhusudhana ViJ-aya Kumar, S/o Rama Krishna, Aged about 50 years. Occupation- Loco Pilot (Goods) under the south East Central Railway, Bilaspur DivI-SiOn, R/o D.No.39-5-1o, sectc;r-5, SrI' Ramana Sadan, Murali Nagar, 2nd Layout, Visakhapatnam -530007.`ctMJ~ are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the cI-rCumStanCeS Set Out in the petition and the memorandum of grounds filed therewith (copy enclosed) this CIVIL REVISION PETITION should not be admI-tted On Or before 01.08.2025 to which date the case stands posted for hearing.
The Court made the following ORDER:
Notice before admission. \L,Ja®l{r Learned counsel for the petitioner is permitted to take out personal notice to the respondent by RPAD and file proof of service by the next date of hearing. tr-` post on o1.08.2025. \tyJf~~ sD/-M.PRABHAKARA RAO ASSIS REGISTRAR //TRUE COPY// SE ION OFFICER To, \ `+'.,
1. Goljana Madhusudhana vijaya Kumar, S/o Rama Krishna, Aged about 50 years. Occupation- Loco Pilot (Goods) under the south East Central \.rf, -
Railway, Bilaspur DivI'SI-On, R/o D.No.39-5-10, Sector-5, Sri Ramana sadan, Murali Nagar, 2nd La~;out, Visakhapatnam -530007. (by RPAD- along with a copy of petition and memorandum of grounds) \_
2. One CC to Sri. GOLLAMUDI NAGASATYANARAYANA, Advocate [OPUC]
3. One spare copy +_ \`\ I.|` tJ fur .J `&^+` . i`,`is*`-
+' .
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HIGH COURT
RRR, J
DATED:18/07/2025
POST ON 01 -08-2025.
NOTICE BEFORE ADMISSION
CRP.No.1731 of2025