Taidala Yesupadam vs Burugu Srinu on 19 July, 2022

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Andhra Pradesh High Court - Amravati

Taidala Yesupadam vs Burugu Srinu on 19 July, 2022

Bench: Battu Devanand

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

TUESDAY, THE NINETEENTH DAY OF JULY
FWYO THOUSAND AND TWENTY TWO
IPRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
CIVEL REVISION PETITION NO: 1338 OF 2032
Between:

1. Taidala Yesupagarn. vo, iggak, Hindu, Male, 76 years, Rio. Sth Ward,
Ratiaraagudem Vilage, Denduluru Mandal, West Godavari Distict.

2. Yeaidala jek Raju, Sfo. Yesupdam, Hindu, Male, oY years, Rio. Sth Ward,
Ramaraogudem Vilage, Dendulury Mandal, West Godavar [loatiet

Petitioners/Defendants
AND
Surugu Srinu, S/o. Prakasa, Hindk, Mais, SS years, Properties, Rfo. O No.3.
14, Saginadu Vilage, K. Kota Mandal, West Gadavan District

RespandentPlainiyt

WHEREAS the Petitioner sbave named through thelr Advacate Sn O VENRAIAH
presernied this Petiion under Arinile 227 of the Canatiidion of india befors the Nigh
Court aggrieved by the Order and De cree, dated O8.03 2022 (Elghth Day of March, Two

Thousand and Twenty Two} and passed in A. No. 167/2020 in 0.9. No. 3205/2018 by the
Han'ble Addi, Senior CAY Ju dges' Court, 'Wes! Sedavari District, Eluru, the petitioners
beg to prefer this Revision ue S27 of the ¢ Constifut ar of indie for following arnong other.

AND WHEREAS the High Gourt upon perusing the petition and memorandum of
grounds fied herein and upon hearing the arguements of Sri OC VENRAIAN Advocate for
the Patitioner, directed issue of notice io the Respondents herein in show cause as io
why this CIVIL REVISION PETITION should not be admitted,

You vi Das

Burugy Srinu, S/o. Prakasarn, Properties, ro. D Noa S14, Sagipada Vilage,
kK Kola Mandal, West Godavari District.

are be and hereby directed to show cause either appearing in person ar through
a Advocels, as to why in the circumetances sef out in the pation and the
affidavit fied therewith (copy enclose HN this CIVIL REVISION PETITION should
not be admitted, on ar before 1O-2022 an which date the case stands pasted
for Weaving. :

The Court made the following:
ORDER:

"Notice before admission. Learned counsel for the petitioners is permitted to take out personal notice to the respondent or hia counsel In the trial Caurt and Mle proof of serving within two weeks. & Past on 10.08.2022." | Sd/-M.PRABHAKAR RAO Fa ASSISTANT REGISTRAR TRUE COPY! & | For ASSISTANT REGISTRAR Burugy Sra, Sa. Fraxasemn, Fromertie K.Xole Mandal, 4 Nest Gadavan Distiet and memorandum of grounds)

2. One Goto SRE C VENKAIAN A One spare oogy HIN COURT DEV DATED THOT 2022 POST ON TOUR 2882 NOTICE BEFORE ADMISSION GRE No 338 af 2028

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Andhra Pradesh High Court - Amravati