Andhra Pradesh High Court - Amravati
Althota Lakshmi Narsamma vs Kanneganti Siva Prasada Rao on 5 October, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
coma nas IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MONDAY, THE FIFTH DAY OF OCTOBER, TWO THOUSAND AND TWENTY 'PRESENT: THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI |L.A.No. 1 of 2019 IN C.R.P.No. 3895 of 2019 Between :- Athota Lakshmi Narsamma, W/o. Balaiah. bea Petitioner/Respondent (Petitioner in C.R.P.No. 3895 of 2019 on the file of High Court) AND 1.Kanneganti Siva Prasada Rao, S/o. Basavaiah, R/o. Velpuru, Atchampet Mandal, Guntur District. ..Respondent/Petitioner/Dhr. 2.Vankayalapati Janakiramaiah @ Jankaiah, S/o. Koteswara Rao. (The 2™ respondent is not necessary party to this CRP) bevel Respondents (Respondents in --do-) Petition under Section 151 of C.P.C., praying that in the circumstances stated in the affidavit filed herein, the High Court may be pleased to stay all further proceedings in pursuant to the order dated 22.11.2019 in E.P.No. 69 of 2013 in O.S.No. 151 of 1996. on the file of Senior Civil Judge, Sattenapalli, pending disposal of C.R.P No. 3895 of 2019 on the file of the High Court. The petition coming on for hearing, upon perusing the petition and affidavit filed herein, and earlier orders of High Court dated 29-01-2020 & 23.03.2020 made herein and upon hearing the arguments of Sri V. Raghu, Advocate for the petitioner and of Ghanta Sridhar, Advocate for respondent No.1, the Court made the following ORDER :
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(Taken up through video conferencing) "Heard leaned 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/-K.JaganMohan DEPUTY REGISTRAR Si) ITRUE COPY// , SECTION OFFICER To
1.The Senior Civil Judge, Sattenapalli, Guntur District.
2.One CC to Sri V. Raghu, Advocate(OPUC)
3.One CC to Sri Ghanta Sridhar, Advocate(OPUC)
4.One spare copy.
GBS HIGH COURT HCJ DT.05-10-2020.
NOTE: LIST FOR FURTHER ORDERS IMMEDIATELY ON RESUMPTION OF PHYSICAL HEARING ORDER 1.A.No. 1 of 2019 IN _ C.R.P.No. 3895 of 2019. EXTENDING THE INTERIM ORDER