Andhra Pradesh High Court - Amravati
Bontha Radha Devi vs The Govt. Of Ap on 12 July, 2019
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
FRIDAY , THE TWELFTH DAY OF JULY
TWO THOUSAND AND NINETEEN
:PRESENT:
THE HONOURABLE SRI JUSTICE M.SEETHARAMA MURTI
IA No. 1 OF 2019
IN
CRP NO: 1418 OF 2019
Between:
Bontha Radha Devi, wife of Bontha Subba Rao,
...Petitioner
(Petitioner in CRP 1418 OF 2019
on the file of High Court)
AND
1. The Govt. of AP, Department of Revenue, Secretariat, Amaravathi.
2. The Deputy Registrar of Chits,, Tenali, Guntur District .
3. M/s Shri Ram Chits Pvt.Ltd.,, rep. by its Senior Manager/G.P.A.Holder, Repalle
Branch, Guntur District
4. Bontha Subba Rao,, Son of Sambaiah, Aged about 51 years, Occ: Employee,
working as Panchayat Secretary, Vedulapalli, Bapatla, Guntur (Dt) and R/o Sri
Venkateswara Nagar, Eepurupalem, Chirala, Prakasham (Dt).
5. Padyala Arunendra Venkata Krishna. Rao,, S/o. Veerla Venkaiah, aged about
34 years, Occ: Asst Professor in Bapatla Engineering College, Bapatla, Guntur
Dist and R/o. D.No.3-312-2, Vijayalakshmipuram, Bapatla, Guntur District
6. Katta Satyanarayana,, S/o Venkateswarlu, Aged about 50 years, Occ: Hostel
Welfare Officer, In S.C.Boys Hostel,Pedapalem, Duggirala, Guntur Dist, R/o
D.No.10-32-14, Amaravathi Plots, Chenchupet, Tenali, Guntur District
...Respondent(s)
(Respondents in-do-)
Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed herein, the High Court may be pleased to stay the execution
proceedings in EP.No.15 of 2019 on the file of Junior Civil Judge, Bapatla, Guntur
District in enforcement of Award, dated 20.03.2018 made in Dispute No.11 of 2017
by the 2nd respondent/ Deputy Registrar of Chits, at Tenali, Guntur District,
pending disposal of CRP No. 1418 of 2019, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
memorandum of grounds filed herein and the order of the High Court dated
14-06-2019 made herein and upon hearing the arguments of Sri Srinivasa Rao
Putluri, Advocate for the Petitioner(s) and of Sri Maheswara Rao Kunchem
,Advocate for the Respondent No.3, the Court made the following
ORDER:
It is represented that the condition imposed in the interim order, dated 14.06.2019, is complied with.
Interim order is made absolute ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To,
1. The Junior Civil Judge, Bapatla, Guntur District.
2. Two CCs to GP for Revenue, High Court of A.P( OUT)
3. One CC to Sri. Srinivasa Rao PutlurI, Advocate [OPUC]
4. One CC to Sri Maheswara Rao Kunchem ,Advocate [OPUC]
5. One spare copy DD HIGH COURT MSRM,J DATED:12/07/2019 NOTE: POST ON 26.07.2019 ORDER IA. No. 1 of 2019 IN CRP.No.1418 of 2019 INTERIM ORDER IS MADE ABSOLUTE DD 15.07.2019 HIGH COURT MSRM,J DATED:12/07/2019 NOTE: POST ON 26.07.2019 ORDER IA. No. 1 of 2019 IN CRP.No.1418 of 2019 INTERIM ORDER IS MADE ABSOLUTE