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[Cites 1, Cited by 1]

Andhra Pradesh High Court - Amravati

R. Kodanda Reddy vs R. Govinda Reddy on 5 July, 2019

Author: M.Satyanarayana Murthy

Bench: M.Satyanarayana Murthy

                     (SHOW CAUSE NOTICE BEFORE ADMISSION)
                        HIGH COURT OF ANDHRA PRADESH

                           FRIDAY, THE FIFTH DAY OF JULY
                           TWO THOUSAND AND NINETEEN

                                       PRESENT

              THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                     CIVIL REVISION PETITION NO: 1748 OF 2019

Between:
R.Kodanda Reddy, S/o. R.Chengal Reddy
                                                        ....Revision Petitioner/Plaintiff
AND
R.Govinda Reddy, S/o. Varada Reddy, 56 years, R/o. Pothampattu Village, Iruvaram
Post, Chittoor Mandal and District.
                                                                    .....Respondent

              WHEREAS the Petitioner above named through his Advocate SRI
K.V.VIJAYA KUMAR presented this 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 allow the revision petition and set aside the order dt.
18.04.2019 passed in I.A.No.189/2019 in O.S.No.105 of 2010 on the file of the II
Additional Junior Civil Judge, Chittoor District and dismiss the same.

             AND WHEREAS the High Court upon perusing the petition and
memorandum of grounds filed herein and upon hearing the arguments of SRI
K.V.VIJAYA KUMAR, Advocate for the Petitioner, directed issue of notice to the
Respondent herein to show cause as to why this CIVIL REVISION PETITION should
not be admitted.

You viz:

R.Govinda Reddy, S/o. Varada Reddy, 56 years, R/o. Pothampattu Village, Iruvaram
Post, Chittoor Mandal and District.

are directed to show cause on or before 12.07.2019 to which date the case stands
posted as to why in the circumstances set out in the petition and the memorandum of
grounds filed therewith (copy enclosed) this CIVIL REVISION PETITION should not be
admitted.
ORDER:

Notice before admission returnable in one week. Learned counsel for the petitioner is permitted to take out personal notice to the respondent by registered post with acknowledgment due and file proof of sending of notice in the Registry within one week.

Post on 12.07.2019.

ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To,

1. R.Govinda Reddy, S/o. Varada Reddy, 56 years, R/o. Pothampattu Village, Iruvaram Post, Chittoor Mandal and District (by RPAD- along with a copy of petition and memorandum of grounds)

2. One CC to Sri K.V.Vijaya Kumar, Advocate [OPUC]

3. One Spare Copy.

PSB HIGH COURT MSMJ DATED:05/07/2019 NOTE: POST ON 12.07.2019 NOTICE BEFORE ADMISSION CRP.No.1748 of 2019 PSB 09.07.2019 HIGH COURT MSMJ DATED:05/07/2019 NOTE: POST ON 12.07.2019 NOTICE BEFORE ADMISSION CRP.No.1748 of 2019