Andhra Pradesh High Court - Amravati
Pakalapati Madhavi, vs Valavala Sriram, on 5 August, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
-• 'Wv.
TUESDAY ,THE FIFTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SMT JUSTICE V.SUJATHA
lA No. 1 OF 2024
IN
CRP NO: 1195 OF 2024
Between:
Pakalapati Madhavi, W/o Rambabu, Aged about 39 years, Occ - House wife
R/o.Plot No.2, RR Nagar, HAL Colony, Old Boinapalli Secunderabad
...Petitloner(s)
^(Petitioner/Respondent/Plaintiff In CRP 1195 OF 2024
on the file of High Court)
AND
1. Valavala Sriram, S/o Venkanna, Aged about 63 years, Occ - Business
R/o H. No. 20-1-1-3/AW Gardens Aryapuram, Rajamahendravaram.
...Respondent/Petitioner/Defendant No.4
2. Y. Mohana Rao, S/o Venkataratnam, Aged about 64 years, Occ -
Cultivation R/o. D No.5-148, Pasivedala, Kovvuru Mandal.
3. Y.Dora Babu, S/o. Mohana Rao, Aged about 30 years, Occ -
Cultivation, R/o. D.No 5-148, Pasivedala, Kovvuru Mandal
4. P.Mamatha, W/o Naga Venkata Rover, Aged about 30 years, Occ -
House wife, R/o. D.No. 3-65/1, Chinnayigudem, Devarapalli Mandal;
West Godavari District.
...Respondent(s)
(Respondents/Defendants Nos.1 to 3 in-do-)
(Respondent no.2 to 4 are not necessary parties)
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the memorandum of grounds filed in support of the
petition, the High Court may be pleased to grant stay of all further proceedings
in O.S.No.160 of 2017, on the file of Judge, Family Court cum IX Additional
• District and Sessions Judge East Godavari at Rajamahendravaram Pending
disposal of CRP No. 1195 of 2024, 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 earlier orders of the
High Court dated. 20.09.2024, 22.10.2024, 19.11.2024, 13.12.2024,
04.02.2025, 25.02.2025, 26.03.2025, 25.06.2025 & 21.07.2025 made herein
and upon hearing the arguments of Sri S.Sridhar, Advocate for the Petitioner
and of Sri P.Rajesh Babu, Advocate for the Respondent No.1, the Court made
the following:
ORDER;
"At request of Sri S. Sridhar, learned counsel for the petitioner(s),
post on 19.08.2025, in view of the urgency expressed by the learned
counsel for the respondent(s).
Interim order granted earlier is extended till then."
SD/- M.SRINIVAS
ASSISTAtsIT R^ISTRAR
//TRUE COPY// SECTION OFFICER
For
To,
1. The Judge, Family Court cum IX Additional District and Sessions Judge
East Godavari at Rajamahendravaram
2. One CC to SRI. S SRIDHAR Advocate [OPUC]
3. One CC to SRI. P RAJESH BABU Advocate [OPUC]
4. One spare copy
HIGH COURT
VS,J
DATED:05.08.2025
A
POST ON 19.08.2025
ORDER
lA No. 1 OF 2024 IN CRP NO: 1195 OF 2024 N jO:
<b O c:-
INTERIM ORDER EXTENDED I C?;.7