Andhra Pradesh High Court - Amravati
Smt. Bora Mohini Mokshagna vs Sri Srirangam Siva Narayana on 21 November, 2022
ooTiapprapertiititt oe premanneteeoe ~ thence (SHOW CAUSE NOTICE BEFORE ADMISSION) ° IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! MONDAY, THE TWENTY FIRST DAY OF NOVEMBER TWO THOUSAND AND TWENTY TWO SPRESENT: THE HONOURABLE SRI JUSTICE A V RAVINDRA BABU TRANS, CPVIL MISC PETITION NO: 398 OF 2022 Reiweey Smit. Bora mohini @ mokshagna, Wo S. Siva Narayana, D/o 8. Krishna Murthy Reddy, Hindu, aged about J) yaars, Anganvadi Employee, Do. No.3-45, Diguva Street, Senyasipuiiuge Vie Via kesupuram, Hohapursm Mandalam, Srikakulam Distiel -B029%2, ... Patitionen/Respondent
AND Hrangan) Siva Narayana, Gio. Late Venkata ran, Hindu aged 2 years, Oe. fay : opalapatnam Branch, Presently residing at meloyee in Coorperative Banke 'ota 4
5. No. 'So 38-8012 KRM Solany, Seethammacthara, Visakhapainam -530013, Permanent resident of Door No. 14-1972) Vikalalangula Oalony, sector? Neer Qurgslamma Temule, 'Bala alinggar, Ariova, Visakhapatnam.
. Respondent Petitioner WHEREAS the Petitioner above named through her Advocate Sn. KUMAR._A presented this Petitian Under Section 24 of CrP C, Praying | ciroumeiances stated in the memorandum of grounds fled therewith, the | may be pleased to order fo withdraw the F.C... 493 of 2020 on the He o Court of Jidige, Addional Fanily Gaunt, Visakhap: atnam and ta transfer the the Court of Senior Civil Judge at Someta im Srikakulam Mistrial, in the k jusios.
AND) WHEREAS fhe High Court upon perusing the petificn and memorandum of grounds fied herein and upon hearing the arqumenia of Sn KISHORE RUMAR. A Advocate for the Petitioner, directed issue of notice to the Respondent herein to shaw cause as fo why this TRANS. CIVIL MISC. PETITION should riot be acini tied.
You Vin SH Srirangam Siva Narayana, So. Late Venkata rao, Hindu, Qee. employes in sorperalive Bank Lid, Gopatap ogtnam Branch, Presently nesming at D. No. 52 30 -2Gf2 KRM Oolauny, Seethamrmadhara, Visakepaine" -§30048. Permar an i resident of Door No. 16-137 2s Vikalalanguia Colony, sectors Near rDurgal anuna case ether appearing in person oF throug Ag ovate. as to 3 why fe the o iqumstances sei out in the petition and the affidday therewith(oopy enclosed } this TRANS. CIVIL M ISC C. _ sar oe nos shcuid admitied on or before 14.72. 2022 in which dais the ca IA NO: 1 OF 2022 Petition under Section 151 Cr.P.C. praying that in the circumstances stated in the Memorandum of grounds filed in support of the petition, the High Court may be pleased to stay of all further proceedings in F.C.O.P. 493 of 2020 on the file of Hon'ble Court of Judge, Additional Family Court, Visakhapatnam, pending disposal of TRCMP No. 395 of 2022, on the file of the High Court.
The Court made the following: ORDER "Heard.
Issue notice to the respondent.
Learned counsel for the petitioner is permitted to take out personal notice to the respondent by RPAD and file proof of service in the Registry.
List it on 14.12.2022.
In the meantime, as the learned counsel for the petitioner represented that the matter is posed for evidence of the petitioner on 22.11.2022, there shall be interim stay as prayed for till 14.12.2022".
Sd/-K.J.Raja Babu ASSISTANT REGISTRAR TRUE COPY/! Ke -
For ASSISTANT REGISTRAR To,
1. The Judge, Additional Family Court, Visakhapatnam.
2. SRI SRIRANGAM SIVA NARAYANA, S/o. Late Venkata rao, Hindu, Occ. Employee in Coorperative Bank Ltd, Gopalapatnam Branch, Presently residing at D. No. 53-39-29/2 KRM Colony, Seethammadhara, Visakhapatnam -530013. Permanent resident of Door No. 13-1372/ Vikalalangula Colony, sector-2,Near Durgaiamma Temple, Balajinagar, Arilova, Visakhapatnam. (by RPAD- along with a copy of petition and memorandum of grounds) a
3. One CC to SRI. KISHORE KUMAR.A Advocate [OPUC] 4, One spare copy PSR HIGH COURT AYRES...
DATEO SH 2022 NOTE: LIST FP ON 14,72.2028 NONCE BEFORE ADMISSION PROMP No Jos of 2028 INTERIM STAY