Andhra Pradesh High Court - Amravati
Shaik Mahaboob Subani vs Vangara Ranga Rao on 7 November, 2025
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA^
FRIDAY .THE SEVENTH DAY OF NOVEMBER I ■*}
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iPRESENT:
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
lA N0.1 OF 2025
IN
CRP. NO: 2332 OF 2025
Between:
Shaik Mahaboob Subani, S/o late Abdul Munaf, Aged about 58 years,
Business, C/o 76-14-233/5, Asramam Street, Bhavani puram, Vijayawada-
12, Krishna District.
.... Petitioner/
Petitioner/3'^'' Party
AND
1. Vangara Ranga Rao, S/o. Late Venkata Krishna Rao, 62 yrs. Goldsmith
TH th
R/o.Door No.64-6-2129, 10/4 lane, 17 ward, Suddapalli donka,
Johny Swarajya Nagar, Yanadi colony. Near Abuturab Masque, Old
Guntur, Guntur.
2. Vangara Anasuryavathi, W/o.Late Venkata Krishna Rao, 84 yrs, R/o.
Door No. 18-8-17/A, Hindu Muslim Road, Islampet, Tenali.
3. Vangara Mohana Rao, @ Guthikonda Mohana Rao, S/o.Late Venkata
Krishna Rao, 52 yrs. Real estate, R/o.Door No. 48-11-32/10, Gummadi
Heights, K.R.K. Street, Currency Nagar, Vijayawada, Krishna District.
4. Vangara Rama Chandra Rao, S/o.Late Venkata Krishna Rao, 56 yrs.
Goldsmith, R/o.Door No. 18-96, Bitravari street, Bhattiprolu, Bhattiprolu
Mandal, Bapatia District.
5. Divi Rukmini Kumari, W/o.Late Bhaskara Rao, C/o. Veera Raghavaiah,
66 yrs, House wife Presently R/o. Door No. 1-4-207/1, Uddantivari
street, Vidyadharapuram, Vijayawada, Krishna District.
6. Kusam Seetharavamma, W/o. Late Veranjaneyulu, 60 yrs. House wife,
R/o.C/o.Kusam Ramu, presently Door No.5-179/8 L.B.Nagar,
Mangalagiri, Guntur District.
7. Munagala Rajya Lakshmi, W/o. Subrahmanyam, 50 yrs. House wife,
presently R/o. Door No.8-13-70/B. 11TH lane. Main Road, Near
Sanjeevaiah Nagar Railway Gate Guntur, Guntur District.
8. Vangara Sri Krishnaiah, S/o Late Kedareswara Rao, age 34 years.
Railway Employee, presently R/o. Door No.8-512, Bhargavapet,
Mangalagiri, Guntur District.
9. Vangara Dattatreya, S/o. Late Kedareswara Rao, Aged 30 yrs. Pvt
Employee, R/o. Door No. 18-8-17/A, Hindu Muslim Road Islampet,
Tenali, Guntur District.
... Respondents
Petition under Section 115 of CPC is filed 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 E.A. No.90/2025 in
E.P. No.3 of 2024 in O.S. No. 144/2012 on the file of the learned Civil Judge
(Senior Division), Repalle, Pending disposal of CRP No. 2332 of 2025, on the
file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed in support thereof and the order of the High
Court dated: 12.09.2025 & 10.10.2025 and the arguments of SRI VENKATA
DURGA RAO ANANTHA, Advocate for the Petitioner and of SRI K. SRIRAM,
Advocate for the Respondent Nos. 1,2,3,6,7,8 &9, Sri R. VENKATESWARA
RAO, Advocate for the Respondent No.4, the Court made the following:
ORDER
Learned counsel for the respondents seeks time. Post on 14.11.2025.
Interim order granted earlier shall stand extended by six (06) weeks.
SD/-A.VIJAYA BABU DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. The Civil Judge (Senior Division), Repalle. 2^ One CC to SRI. VENKATA DURGA RAO ANANTHA Advocate [OPUC] S.^One CC to Sri R. VENKATESWARA RAO Advocate [OPUC] .4 One CC to SRI K. SRIRAM Advocate [OPUC] One spare copy HIGH COURT RRR,J DATED:07/11/2025 POST ON 14.11.2025 ORDER lA N0.1 OF 2025 IN CRP.No.2332 of 2025 interim order extended