Kolluri Lakshmana Rao, vs Kakarla Jagadish, on 6 January, 2022

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Andhra Pradesh High Court - Amravati

Kolluri Lakshmana Rao, vs Kakarla Jagadish, on 6 January, 2022

Bench: B.Krishna Mohan

' IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI j

THURSDAY, THE SIXTH DAY OF JANUARY
TWO THOUSAND AND TWENTY TWO
: PRESENT: .
THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

\ CIVIL REVISION PETITION NO: 6880 OF 2018
Between:

Kolluri Lakshmana Rao, S/o Bapiraju, Aged. 59 years, R/o D.No.11-44,
Koyyalagudem, West Godavari District, A.P.

Petitioner
AND

Kakarla Jagadish, S/o Paparao, Aged. 50 years, R/o D.No.3-18, _
' Dippakayalapadu Village, Koyyalagudem Mandal, West Godavari District, A.P.

Respondent

~ 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 set
aside the order of the Court of the Junior Civil Judge cum Judicial Magistrate of First
Class, Jangareddigudem dated 10-10-2018 in 1.A.No.616 of 2018 in O.S.No.158 of
2011.

"~ IANO: 4 OF 2018

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 grant stay of
all further proceedings in OS NO.158 of 2011 on the file of the court of Junior Civil
Judge-cum-Judicial Magistrate of first Class, Jangareddigudem, West Godavari District,
pending disposal of CRP 6880 of 2018, on the file of the High Court.

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 extend the
interim order of stay granted in |.A.No. 1 of 2018 in CRP 6880 OF 2018 dated
23.11.2018, pending disposal of CRP 6880 of 2018, 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 order dated 23-11-2018,
29-01-2019, 01-03-2019, 17-07-2019 & 01.08.2019 made herein and upon hearing the
arguments of Smt. Vasavi, learned counsel representing Sri K Jyothi Prasad, Advocate
for the Petitioner, Sri Mangena Sree Rama Rao, Advocate for the Respondent and the

~\, Court made the following.
ORDER:

"Smt. Vasavi, learned counsel representing the learned counsel for the petitioner submits that the interim order granted earlier by this court has been -- expired and the suit is at the stage of trial before the court below and seeks for extension of interim order at least for a limited period. There is no representation for counsel for the respondent. Post on 27.01.2022.

In the meanwhile, the interim order granted earlier by this court dated 23.11.2018 is extended till then." ee io ce SD/- CHITTI JOSEPH"

ASSISTANT REGIS ITTRUE COPY!// 4. , | SECTION OFFICER F OD moors rr rness eee DAWN The Junior Civil Judge-cum-Judicial Magistrate of First Class, Jangareddigudem, West Godavari District. One CC to Sri. K Jyothi Prasad, Advocate [OPUC] One CC to Sri. Mangena Sree Rama Rao, Advocate [OPUC] One Spare Copy ta HIGH COURT BKM,J DATED: 06.01.2022 ORDER POST ON 27.01.2022 CRP.No.6880 of 2018 EXTENSION OF INTERIM ORDER

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Andhra Pradesh High Court - Amravati