Andhra Pradesh High Court - Amravati
Aitha Venkata Rama Rao vs Bondada Sree Ramakrishna Paramahamsa on 15 March, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No.:C.R.P.No.2287 of 2019+S.A.No.276 of
2019
PROCEEDING SHEET
Sl. OFFICE
ORDER
No DATE NOTE
5. 15.03.2023 DEV,J I.A.No.1 of 2019 in/ and C.R.P.2287 of 2019 In S.A.No.276 of 2019 in I.A.No.1 of 2019, this Court by order dated 13.06.2019 ordered interim suspension and the same was extended from time to time.
By order dated 01.02.2020, the said interim order was extended until further orders.
The Civil Revision Petition No.2287 of 2019 is filed aggrieved by order dated 04.06.2019 passed in E.P.No.24 of 2016 in O.S.No.19 of 2009 on the file of the I Additional Junior Civil Judge, Bhimavaram.
Already this Court clubbed S.A.No.276 of 2019 and C.R.P.No.2287 of 2019 to hear both the cases together.
Learned counsel for the petitioner in I.A.No.1 of 2019 in C.R.P.2287 of 2019 submits that the 3 rd parties after a gap of 13 years insisting for execution of decree in the execution court in spite of pendency of second appeal and the interim suspension order of this Court is in existence.
The other contentions raised by the appellants and respondents will be considered at the time of hearing as already there is interim suspension order in the second appeal , in our view it is appropriate to consider the request of the petitioner in C.R.P. Accordingly, there shall be interim stay of all further proceedings including the order dt.04.06.2019 passed in E.P.No.24 of 2016 in O.S.No.19 of 2009 on the file of the I Additional Junior Civil Judge, Bhimavaram.
Post on 12.04.2023.
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