Andhra Pradesh High Court - Amravati
Yarramsetti Satyanarayana vs Mutyala Surya Nagaveni on 27 July, 2020
Author: Battu Devanand
Bench: Battu Devanand
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! MONDAY, THE TWENTY SEVENTH DAY OF JULY TWO THOUSAND AND TWENTY : PRESENT: wn THE HONOURABLE SRI JUSTICE BATTU DEVANAND | CIVIL REVISION PETITION NO: 355 OF 2020 Wa Between: ~ be 1. Yarramsetti Satyanarayana, S/o. Narayana Murthy, Aged about 55 years 70. D.No.5-9, Perupalem, Mogalthur Mandal, West Godavari District. 2. Yerramsetti Peddiraju, S/o. Narayana Murthy, Aged about 50 years, R/o. D.No.5- 10, Perupalem, Mogalthur Mandal,West Godavari District. 3. Yerramsetti Veera Raghavulu, S/o. Narayana Murthy, Aged about 45 years, R/o. D.No.5-10, Perupalem, Mogalthur Mandal, West Godavari District. 4. Yerramsetti Krishna, S/o. RajaGopalam, Aged about 24 years, R/o. Perupalem, Mogalthur Mandal, West Godavari District. ...Petitioners/Defendants 2 to 5 AND 1. Mutyala Surya Nagaveni, W/o. Satyanarayana, R/o. Sakhinetipalli Village, West Godavari District. _..Respondent/1™ plaintiff 2. Chinimilli Vara Lakshmi (died) ...Respondent No.2/1* Defendant 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 set aside the order dated 02.01.2020 passed in OS No. 226 of 2009 on the file Principal Junior Civil Judge-cum-Judicial Magistrate of First Class at Narsapur. IA NO: 1 OF 2020 . 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 stay of all further proceedings in O.S. No. 226 of 2009 on the file Principal Junior Civil Judge, Narsapuram, Pending disposal of CRP 355 of 2020, 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 High Court dated 17-02-2020 herein and upon hearing the arguments of Sri Dasari S VV S V Prasad Advocate for the Petitioners, and of Sri T V Jaggi Reddy for the Respondents and the Court made the following. ORDER:
"Heard the learned counsel for the petitioners. There is no representation on behalf of the respondents. -- It appears from the record that this Court by order dated 17.02.2020, granted interim stay of all further proceedings. List the matter after three weeks. The interim stay granted by this Court on 17.02.2020 is extended for a period of four weeks."
Sd/-M.Suryanadha Reddy ASSISTANT REGISTRAR ITTRUE COPY// ' For ASSISTANT REGISTRAR
4. One CC to SRI. DASARI S V V S V PRASAD Advocate [OPUC] 2 One CC to SRI. T V JAGGI REDDY Advocate [OPUC] 3 One spare copy PR To, HIGH COURT DEVJ DATED:27/07/2020 ORDER CRP.No.355 of 2020 INTERIM ORDER GRANTED IS EXTENDED