Andhra Pradesh High Court - Amravati
Kotla Venkata Rama Kumar vs Achanta Prema Latha on 1 October, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA THURSDAY, THE FIRST DAY OF OCTOBER, <= 3 TWO THOUSAND AND TWENTY > PRESENT: THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR ima\ ESHWARI CIVIL REVISION PETITION NO: 357 OF 2020 os Between: Kotla Venkata Rama Kumar, S/o.late Venkata Ranga Rao. ..Petitioner/1* Respondent/Plaintiff AND 1. Achanta Prema Latha, D/o. Achanta Nageswara Rao, R/o. D.No. 7-5-39, College Street, Narsapur, West Godavari District. 2. Achanta Geetha Neelima, D/o. Achanta Nageswara Rao, R/o. D.No. 7-5-39, College Street, Narsapur, West Godavari District. 3. Achanta Vinay Raja, S/o. Achanta Lakshmana Kumar, R/o. D.No. 7-6-1/1, Swarajya Ramam Street, Near Saibaba Temple, Narsapur, West Godavari District. 4. Achanta Bhagya Sri Vinisha, D/o. Achanta Lakshmana Kumar, R/o. D.No: 7-6- 1/1, Swarajya Ramam Street, Near Saibaba Temple, Narsapur, West Godavari District. ...Respondents/Petitioners/Proposed parties 5. Achanta Nageswara Rao, S/o. Late Ramachandra Rao, R/o.D.No.7-5-39, College Street, Narasapur, West Godavari District. 6. Achanta Lakshmana Kumar, S/o. Late Ramachandra Rao, R/o. D.No.7-6-1/1, College Street, Narasapur, West Godavari District. ..Respondents/Respondents No.2 & 3/Defendants 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 this Memorandum of Civil Revision Petition to this Hon'ble Court to set aside the Order dated 25.06.2019 passed in IA.No. 59 of 2019 in O.S.No. 2 of 2017 on the file of the Court of X Additional District Judge, Narsapur. IA NO: 2 OF 2020 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 grant stay of all further proceedings in O.S.No. 2 of 2017 on the file of the Court of X Additional District Judge, Narsapur West Godavari District, pending disposal of CRP 357 of 2020, 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 orders of the High Court dated 20.08.2020, 27.08.2020 & 01-09-2020 made herein and upon hearing the arguments of Sri P Durga Prasad Advocate for the Petitioner and of, Respondent and the Court made the following. ORDER:
(Through Video Conferencing) "Heard learned counsel for the parties:
Interim.order passed earlier shall remain in operation until further orders. Immediately on resumption of physical hearing, the case be listed for further orders."
Sd/- R.Karthikeyan ASSISTANT REGISTRAR IITRUE COPY// VS Rew , For ASSISTANT REGISTRAR To,
1. The Court of X Additional District Judge, Narsapur West Godavari District.
2. One CC to Sri P Durga Prasad Advocate [OPUC]
3. One spare copy SP uo HIGH COURT HC, J DATE: 01-10-2020 ORDER CRP.No.357 of 2020 EXTENSION ON INTERIM ORDER Ve A ce ANDES, Ay 4, © SCAN cag ( Q7 Ma 221 Sy Orewa ress e ine Vilas alan