Andhra Pradesh High Court - Amravati
Veguru Sreenivasa Rao, vs Chinni Sathyanarayana, on 29 April, 2022
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
{2699}
iSHOW CAUSE NOTICE BEFORE ADMISSION)
iN THE HIGH COURT OF ANODNRA PRADESH AT AMARAVAT!
FRIDAY, THE TWENTY NINETH BAY OF APRIL
TWO THOUSAND AND TWENTY TY
-PRESENT:
TRE HONOURABLE SAITT JUSTICE KONGARS VIJAYA LAKSHME
TRANS, CIVIL MISC. PETITION NO: 189 OF 2022 _. |
ae
Between: ms
Veguru Sreenivasa Rao, Sfo Veguru Raranalah, age a about 52 years oid, Gon
Employee, Rio Quarter No.De-221, Pullcat Nagar Colony, Keshavareddipalem,
Sulurpeta, Nellore District.
beg
_ PatifionerDefandant
AND
Siw Sathyana rayana, afin Bals Rare Moorthy, Aged about 48 years, Occ. . Busi ERS,
Ro oO Banu} Street, Sullurpet Fast, Town and Mandal, 8.P.5.8. Nellore Distric
" Respondent/Plaintiff.-
WHEREAS the Pettioner above r aed through his Advocate Sr. SR, Sanku
prasenied this Retition Under Sach 24 of CPUC, Hon'ble Court may be ple ased fo
withdraw O.S.No, 81/2021 on the file of the Court of the Pr cipal Junior Cav Judge,
Sulurgel, SPS 8 Nedore (Now Tirupati (istrict) and transfer ihe same to the Court of
the Principle Junior Civil Judge, or fo any appropriate Court af Nediors, S.PS.R Nellore
District, in the ight of the law declared and the course adapted by this Hon'ble Court in
Griminal Refition Nop8700, 8704, 8702, 8703, 8704, 87 US, ae SPOOF S708 8708 SPIO,
8892 of 28 and Trans. C.M.P.No. AGA DOI an the file of the Combined Hi igh Gast at
Nyderabad, pertaining to the multinie cheque and pro-nole casos "_
AND WHEREAS the High Gait upon perusing fhe petition and afidayi Med
herein and upon hearing the arqurnents of Si.S.R.GANKU, Advooate for the Petitioner,
directed igsue of notice to the Respondents herein to show cauas as fo why this
TRANS, CIVIL MISO PETITION should not be admified, -
You VIED
Chinn) Sathyanarayana, sic Sala Rama Moorthy, Avo Banul Street, Sullurpat Post,
Town and Mandal, 8.P.S.R.Nelors District«
are be and heraby directed fo show cause elfhar appearing in pers oF through an
Advocate, as io why in the clroumislances set aul in the petition and the afficiavil ad
therewith dcooy enclosed} this Tr. MP. should aot be admitted, an or before
SQ.08. 2022, on which dake the nase sfands posted for hearing. The Court made the
following.
ORDER:
"Notice before admissian, Learned counsel for the petitioner is permitted ta fake out personal notice te the raspondent by RPAD and Mle proof of service in the registry. &s the petitioner is one and aame in both the cases, list this matter along whith Tr C.MLPNovtdy af 2022 on 30.06.2082 5 7 0 eran Stein Sd/-. MRAMESH BARU . DEPUTY REGISTRAR os. WTRUE COPYY -
SAY Sy RS Te, AFOUAS foe Ong ¥ . Town and Man al {oy RPAD-
One CC %
2. ae hen ta ee oe nn pei "43 fia xs % bs ts Le fo ve % ewes i 1% wage, ny nat cere oF pases an ke & 5 CBN os HIGH COURT KYL DATED: 29/04/2022 NOTE: LIST THIS MATTER ALONG WITH TROMP.NO.W4? OF 2022 ON 30.06.2022.
NOTICE BEFORE ADMISSION TROMP.No.185 af 202