Andhra Pradesh High Court - Amravati
Peddada Venkateswara Rao vs Nalanagula Bhagya Lakshmi on 18 June, 2020
Author: J. Uma Devi
Bench: J. Uma Devi
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(SHOW CAUSE NOTICE GEFORE ADMISSION)
IN THE HIGH COURT oF ANDHRA PRADESH AMARAVATI
WEDNESDAY, THE SEVENTEENTH DAY OF JUNE ;
TWO THOUSAND AND TANVENTY
: PRESENT:
THE HONOURABLE MS JUSTICE J. UMA DEV!
CIVIL REVISION PETITION NO: 828 OF 2020
Behveen:
Peddada Venkateswara Rag, S/o. Nookaraiy. Aged 56 Years, Ooo. School Assistant
>
(NS), Greater Visakhgosinam Municipal Corperation Nigh School, Rarns Murthy
Ranthuly Pata, Kancharapaion Matty, Visakhapatnam, Visakhapatnam Dietict
Petitioner! Dr
AND
Nalanagula Bhagya Lakshmi, VWo. NBIC. Ghar, Aged 44 years, Qos House wife, Rio.
WG-87) Oo Ais, 83-38-1404 Shee . H, Madhurawade VUDA Calony, Visakhapatnam,
Visakhapatnam Cisirist,
RespondentiO Hr
WHEREAS the Petitioner sbove Rammed through his Advocate SRY SURESH
KUMAR REDDY KALAVA Rresented this Petition under Section 148 of C.P.0, against
the Order passed in EP. No. 80 of 2078 In O.S.NO. 18e7 OF 2016. Dated 03.01 2036
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on the file of the court of the Vi Addl. Senior Chl Judge, Visakhapatnam
AND WHEREAS the High Court ugon perusing the petition and memorandum of
grounds Med herein and upon bearing the arguments of Si SURESH KUMAR REDDY
KALAVA Advoaate for the Retitionar, directed isaue of notice to the Respondents herein
{2 Show Oause ag to why this CIVIL REVisio PETITION should not be admitted.
2
fees eyglge
Yau viz
Nalanaguia Shagya Lakshmi, Wo. NBC. Ghar, Aged 44 years, See House wife, RY o.
WIG-8?, DL No. SS09- 1481 Phas . i, Madhurawada VUPM Colony, Visakhapatnam,
Visakhapatnam Distvet
ae directed to shaw cause either appearing in persen or through an Advocate, as ts
why in the circumstances set ual i the petition and the affidavit Ned therawith foapy
anciosed) this CAVIL REVISION PETITION should nat be admitied, within four weeks.
on which date the case stands bosied for hearing
Tre Court made the following:
ORDER:
"Notice befors admission, Learned counsel for the petitioners is alse permitted to take aut porsonal notice to the respondentis by R.PLAD and file proof of service, Post after four weeks",
-skaeh Rae {i A, Sr ys Pra 3 ce eury REGIS) RAR ETRUE COPYH : eM RUE COPY eecTiON APFICER a rs, Nalanaguia Bhagya Lakshmi, Wis, N.B.O. Chari, Aged 44 years, Ooo Nouse wie, RY o. LIG-87. DL No. So-38-188, Phse - 1 Madhurawade VUBA Golony, Visakhapatnam, Visakhapatnam Distiet voy RPAD- atong with a capy of petition and mamerandum of grounds) e One CO to SR] SURESN KUMAR REDDY KALAVA Advocate [OPUC]
3. One spare aopy HIGH GOURT JUDS NATED T2020 NOTE: POST AFTER FOUR WEERS NOTICE BEFORE ADMISSION PRP Na 82s of 2020 oN