Andhra Pradesh High Court - Amravati
Parvathneni Rama, Vja, Krishna Dist vs Namburi Srinivasa Rao, Guntur Dist 2 ... on 5 October, 2020
Author: Jitendra Kumar Maheshwari
Bench: Jitendra Kumar Maheshwari
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI. MONDAY, THE FIFTH DAY OF OCTOBER TWO THOUSAND AND TWENTY :PRESENT: are THE HON'BLE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI IA No. 1 OF 2018 IN CRP NO: 6146 OF 2017 Lv Between: Smt. Parvathneni Rama, W/o. Hari Krishna, Hindu, Aged about 37 years, Occu:House Wife, R/o. D.No. 54-14/8-10, Bharathi Nagar, Vijasyawada, Krishna District, State of A.P. ...Petitioner/Petitioner/3"™ Defendant AND 1. Namburi Srinivasa Rao, S/o. Nagendram, Hindu, Aged about 43 years, Advocate, D.No.5-85, Thuliuru Post and Manda!, Guntur District, State of A.P. 2. Smt.Namburi Punnamma, W/o. Srinivasa Rao, Occu: Employee, D.No.24-11, Vijaya Bhaskar Nagar, Guintur District, C/o. General Strores, Beside Canteen, Acharya Nagarjuna University, Nagurjuna Nagar, Guntur District, State of A.P. 3. Konda Siva Nagi Reddy, S/o. Peda Sambi Reddy, Hindu, Aged about 57 years, Ex.M.P.P, Peda Kakani, D.No. 5-56, Nambur Village, Pedakakani Mandal, Guntur District, State cf A.P. : ...Respondents/Defendants 2 & 3 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to extend the absolute Interim Stay granted on 07.11.2017 in the above C.R.P. by way of a speaking Order in view of the Circular issued by this Hon'ble Court on 18.04.2018 Vide ROC.No. 2573/OP Cell/2018 in the interest of Justice, pending disposal of CRP No.6146 of 2017, 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 order of the High Court dated 17.11.2017 made herein and upon hearing the arguments of Sri G Vijaya Babu, Advocate for the Petitioner, the Court made the following. ORDER:
(Through Video Conferencing) "Heard learned 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/-B.NarsingaRgzo ASSISTANT R ISTRAR au IITRUE COPY// SECTION OFFICER For To,
1. The Il Additional Senicr Civil Judge, Guntur.
2. One CC to Sri. G Vijaya Babu, Advocate [OPUC]
3. One spare copy.
MSB HIGH COURT HCJ DATED:05/10/2020 ORDER IA No. 1 OF 2018 IN CRP.No.6146 of 2017 EXTENSION OF INTERIM DIRECTION