Andhra Pradesh High Court - Amravati
Smt. Durga Rani Vanimereddy vs Sri Patinjarayil Prasan Kumar, on 3 June, 2021
Author: M.Ganga Rao
Bench: M.Ganga Rao
Visakhapatnam. . . "NS [ 2696 ] (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY, THE THIRD DAY OF JUNE, TWO THOUSAND AND TWENTY ONE Ce Sy j mN :PRESENT: THE HONOURABLE SRI JUSTICE M.GANGA Rafe: CIVIL REVISION PETITION NO: 591 OF 2021 # Between: \ S Smt. Durga Rani Vanimereddy, D/o. Sai Prasanna, Aged 37 years, R/o. la é West Block, Sri Krishna Residency Near Polamamba Temple, Sirigudi Na _..Petitioner/Respondent/Defendant AND 1. Sri Patinjarayil Prasan Kumar, S/o. K.V.Nathan, Aged 61 years, R/o. D.No.10-3- 32/3, Flat.No.202, Viunayaka Koustuba Abode Apartment, Street No.11, East Maredpally Secunderabad, Being represented by his General Power of Attorney Holder, Sri V.\V.Ashok Kumar, S/o. Late Vasudevan Pillai, Aged 57 years, Residing at D.No.9-13-75, Flat.No.504, Sri Sourya Nirman Apartments New Resapuvanipalem, Visakhapatnam-530 013. 2. Smt. Patinjarayil Rama Devi, W/o. Sri Patinjarayil Prasan Kumar, Aged 59 years, R/o. D.No.10-3-32/3, Flat. No. 202, Viunayaka Koustuba Abode Apartment, Street No.11, East Maredpally Secunderabad. Being represented by his general Power of Attorney Holder, Sri V.V.Ashok Kumar, S/o Late Vasudevan Pillai, Aged 57 years, Residing at D.No.9-13-75, Flat.No.504, Sri Sourya Nirman Apartments New Resapuvanipalem, Visakhapatnam- 930 013. ...Respondents/Petitioners/ Plaintiffs WHEREAS the Petitioner above named through her Advocate Sri HARINATH REDDY SOMA presented this Petition under Article 227 of the Constitution of India, against the Decree and Order 07-05-2021 made in ILA No.133 of 2021 in O.S No.121 of 2020 on the file of Principal Senior Civil Judge,Visakhapatnam District for the among other. AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri Harinath Reddy Soma, Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this CIVIL REVISION PETITION should not be admitted. You viz: 1. Sri Patinjarayil Prasan Kumar, S/o. K.V.Nathan, Aged 61 years, R/o. D.No.10-3- 32/3, Flat.No.202, Viunayaka Koustuba Abode Apartment, Street No.11, East Maredpally Secunderabad, Being represented by his General Power of Attorney Holder, Sri V.V.Ashok Kumar, S/o. Late Vasudevan Pillai, Aged 57 years, Residing at D.No.9-13-75, Flat.No.504, Sri Sourya Nirman Apartments New Resapuvanipaiem, Visakhapatnam-530 013. 2. Smt. Patinjarayil Rama Devi, W/o. Sri Patinjarayil Prasan Kumar, Aged 59 years, R/o. D.No.10-3-32/3, Flat.No.202, Viunayaka Koustuba Abode Apartment, Street No.11, East Maredpally Secunderabad. Being represented by his general Power of Attorney Holder, Sri V.V.Ashok Kumar, S/o Late Vasudevan Pillai, Aged 57 years, Residing at D.No.9-13-75, Flat.No.504, Sri Sourya Nirman Apartments New Resapuvanipalem, Visakhapatnam-530 013. wee are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the memorandum of grounds filed therewith (copy enclosed) this CRP should not be admitted, on or 'before 24-06-2021, on which date the case stands posted for hearing. The Court made the following: ORDER:
To, & & MM "Notice before admission.
Personal notice is permitted. a = , 7 Jarra i SD/- G: SREENIVAS REDDY ASSISTANT REGISTR: 'R Post on 24-06-2021."
ITTRUE COPY// ' SECTION OFFICER __ . Sri Patinjarayil Prasan Kumar, S/o. K.V.Nathan, Aged 61 years, R/o. D.No.10-3- 32/3, Flat.No.202, Viunayaka Koustuba Abode Apartment, Street No.11, East Maredpally Secunderabad, Being represented by his General Power of Attorney Holder, Sri V.V.Ashok Kumar, S/o. Late Vasudevan Pillai, Aged 57 years, Residing at D.No.9-13-75, Flat.No.504, Sri Sourya Nirman Apartments New Resapuvanipalem, Visakhapatnam-530 013.
Smt. Patinjarayil Rama Devi, W/o. Sri Patinjarayil Prasan Kumar, Aged 59 years, R/o. D.No.10-3-32/3, Flat.No.202, Viunayaka Koustuba Abode Apartment, Street No.11, East Maredpally Secunderabad. Being represented by his general Power of Attorney Holder, Sri V.V.Ashok Kumar, S/o Late Vasudevan Pillai, Aged 57 years, Residing at D.No.9-13-75, Flat.No.504, Sri Sourya Nirman Apartments New Resapuvanipalem, Visakhapatnam- -530 013. (Addresses 1 & 2 by RPAD) One CC to Sri. Harinath Reddy Soma, Advocate [OPUC] One spare copy HIGH COURT MGRJ DATED:03/06/2021 NOTE: POST ON 24-06-2021 NOTICE BEFORE ADMISSION CRP.No.591 of 2021 / Kee Sint f a4 * {se ? , x Mey . ee sei A rs "Set ES PAT CYS eee hewertetaanall