Andhra Pradesh High Court - Amravati
Pakalapati Madhavi, vs Valavala Sriram, on 25 June, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE TWENTY FIFTH DAY OF JUNE,
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SRI JUSTICE T C D SEKHAR
IANo.1 OF2024
lN
CRP NO: 1195OF2024 ,
./
Betwee n :
pakalapati Madhavi, W/o Rambabu, Aged about 39 years, Occ - House wife
R/o.Plot No.2, RR Nagar, HAL Colony, Old Boinapalli Secunderabad
...Petitioner(s)
(petitioner/Respondent/Plaintiff in CRP 1195 OF 2024
on the file of High Court)
AND
1. Valavala Sriram, S/o Venkanna, Aged about 63 years, Occ -Business
R/o H. No. 20-1-1-3/A W Gardens Aryapuram, Rajamahendravaram.
I I . Respondent/Petitioner/Def9lndant No.4
2. Y. Mohana Rao, S/o Venkataratnam, Aged about 64 years, Occ -
cultivation R/o. D No.5-148, Pasivedala, Kovvuru Mandal.
3. Y.Dora Babu, S/o. Mohana Rao, Aged about 30 years, Occ -
cultivation, R/o. D.No 5-148, Pasivedala, Kovvuru MandaI
4. P.Mamatha, W/o Naga Venkata Rover, Aged about 30 years, Occ -
House w'lfe, R/o. D.No. 3-65/1, Chinnayigudem, Devarapalli MandaI,
West Godavar-I District.
...Respondent(s)
(Respondents/Defendants Nos.1 to 3 in-do-)
(Respondent no.2 to 4 are not necessary Parties)
petition under section 151 of CPC is filed praying that -ln the
circumstances stated in the memorandum of grounds filed in support of the
petition, the HI-gh Court may be pleased {o grant stay of all further
proceedings in O.S.No.160 of 2017, on the file of Judge, Family Court cum IX
Additional District and Sessions Judge East Godavari at RaJ-amahendraVaram
Pending disposal of CRP No. 1195..Qf 2024, on the fI'le Of the High Court.
The petition coming on for hearing, upon perusing the Petitl'on and the
memorandum of grounds filed in support thereof and the earlier orders of the
High Court dated. 20.09.2024, 22.10.2024, 19.ll.2024, 13.12.2024,
04.02.2025, 25.02.2025 & 26.03.2025 made herein and upon hearI'ng the
arguments of Sri S.Sridhar, Advocate for the Petitioner and of Sri P.Rajesh
Babu, Advocate for the Respondent No.1, the Court made the following;
ORDER:
lllnterim order granted earlier is extended for a further period of four (4) weeks.
SD/-p.VINOD KUJVIAR Post the matter after two.(2) weeks." ASSISTAN2&#ISTRAR SECTION OFFICER //TRUE COPY// \1 For/ To,
1. The Judge, Family Court cum'-lX Additional Distrlct and SessI'OnS Judge East Godavari at Rajamahendravaram
2. One CC to SRl. S SRIDHAR Advocate [OPUC]
3. One CC to SRl. P RAJESH BABU Advocate [OPUC]
4. One spare copy HIGH COURT TCDS,J DATED.. 25/06/2025 post THE MATTER AFTER TWO (2) WEEKS IANo.1 OF2024 IN CRP NO.-1195 OF 2024 INTERIM ORDER EXTENDED