Andhra Pradesh High Court - Amravati
The Andhra Evangelical Lutheran ... vs Rev. Kollabattula Fredrick Paradesi ... on 16 April, 2024
I.A `
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
TUESDAY ,THE SIXTEENTH DAY OF APRIL
TWO THOUSAND AND TWENTY FOUR
:PRESENT:
THE HONOURABLE DR JUSTICE K MANMADHA RAO
IANo.2OF2024
lN
CMA NO: 32 OF 2024
Betwee n :
1. The Andhra Evangelical Lutheran Church, Guntur, Rep. by its President
/Moderator, Bishop, AELC, aged about 60 years, Christian, R/o.Becker
Compund, Brodipet, Main road, Guntur, Guntur District.
2. The Executive Council ofA.E.L.C., Chairman, Rep. by it s President,
MOST RL.Rev.Dr.Ch.Elia, Aged about 60 years, Christian, R/o.Becker
Compund, Brodipet, Main road, Guntur, Guntur District.
... Petitioners/
plaintiffs l'n S.O.P.No.647/2021
(Petitioner in CMA 32 OF 2024
on the file of High Court)
AND
1. Rev. Kollabattula Fredrick Paradesi Babu, S/o.Surya Rao,
Ex.Moderator/Bishop, aged about 63 years, Christian, R/o.Yallavani
Garuvu, Sembhunipeta, PalakoI, West Godavari Distrl-ct.
2. Kollabattula Arnold Mojes, S/o.Surya Rao, Aged about 51 years,
Christian, R/o.Door No.27-4-59/2, Chiristian Ashramam, Guntur
3. Patta Devaraju, S/o.not known to the Appellants R/o.Sweet Annie,
bethanypet, Bhimavaram-534 201, West Godavari District
...Respondents/
Defendants in SOP.No.647/2021
(Respondents in-do-)
Petition under Order 39 Rule 1 & 2 r/w 151 CPC is filed praying that in `
the circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to grant ad-interim injunction restraining the respondents
herein from interfering with day to day administration of AELC, Head Office,
Guntur administered by the Executive Council of the petitioner elected on
20/21.ll.2020 special annual convention pending disposal of the S.O.P
No.647/2021, on the file of District Judge, Guntur, pending disposal of
CMA No.32 of 2024, 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
09,02.2024,ll.03.2024 & 28.03.2O24 made herein and upon hearing the
arguments of SRI CH MURALI KRISHNA Advocate for the Petitioner(s), SRI
K.G. KRISHNA MURTHY, learned Senior counsel for R.1 & R.2, the Court
made the following.
ORDER:
[llnterim order granted earlier is extended till the next date of hearing.
i Post the matter on 25.04.2024."
Sd/~ V~` `SAV!TRi r#,3WR_i //TRUE COPY// For A c~ A' ,ASSgSTANl-REG!STRAR SECTION OFFICEfi` To,
1. The lI Additional District Judge, Guntur.
2. One CC to Sri. Ch.Murali Krishna, Advocate [OPUC]
3. One CC to Sri. K.Raghu Veer, Advocate [OPUC]
4. One CC to Sri Elisha, Advocate [OPUC]
5. One spare copy I-
HIGH COURT Dr KMR,J DATED : 16/04/2024 POST THE MATTER ON 25.04.2024 ORDER lA.No.2 OF 2024 lN CMA.No.32 of 2024 INTERIM ORDER EXTENDED 3{.J* J ± •C.? _'4f \/ (I •..I tI` .`r-._*try leo AIln"d tt.
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