Andhra Pradesh High Court - Amravati
Gudivada Arjuna Appa Rao vs M/S The Visakhapatnam Cooperative Bank ... on 18 August, 2025
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
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[3500]
(SHOW CAUSE NO"CE BEFORE ADMISSION)
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV
MONDAY ,THE EIGHTEENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SR! JUSTICE NINALA JAYASURYA
AND
THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO
CIVIL REVISION PETITION NO: 2036 OF 2025
Between :
Gudivada Arjuna Appa Rao, S/o §igr.hachalam, Aged 55 yrs,R/at D.No.30-91-
15 Appikonda, R.H. Colony, Vadlapudi, Visakhapatnam.530046.
Petitioner/JDR/Respondent
'' 'AND
1. M/s The Visakhapatnam Co~iOperative Bank Limited, Gajuwaka Branch,
Rep., by its Branch Manager, -Sri Kela Srinivasa Rao S/o(late) Krishna
Aged 55 years, Visakhapatnam~.+`(Dhr)
2. Karri Srinivasa Rao, S/o Appa Rao, Aged 59 yrs, D.No.1-2-5,
Akkireddypalem, BHPV poS't,b-rVisakhapatnam.530012 (JDR-2)
3. The Deputy General Manager, Finance and Accounts Department Pay
and pF Section, Behind E.D`:(Works) Building Visakhapatnam Steel
plant, Ukkunagaram VisakFla'Paatnam. (Garnishee)
Respondents/D.hr/JIDr-2-
vyHEREAS the Petitioner-abisve named through his Advocate SRI R
SIVA SAI SWARUP presentec!-this Petition under Article 227 of the
constitution of India, praying that in the circumstances stated in the grounds
filed herein,the High Court ma:,/ 'be'' pleased to declare the Proceedings
conducted by the x!l Additi+a-nai District Judge , Visakhapatnam in
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E.P.No.371/2024 in Arbitration Register Case (A.R.C.,) No. 65/2018 is nothing
but an [I]egal, unlawful, non-judjce ;nd without any Jurjsdjctjon to entertain the
Execution Petition before the regular Civil Court i.e., XII Additional District
Judge, Visakhapatnam in view of the exclusive Jurisdiction of Commercial
t... .\ .._-:i.I,f\i\ :
court at visakhapatnam as per `sec,ti_Qn 10 (3) of the Commercial Court Act as
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well as the Rulings of this Hor],i:ble Court , Consequently Quash the
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Proceedings in E.P.No.371/2024.,in -:A.R.C. No. 65/2018 on the file of XII
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Jt Additional District Judge, Visakh.?pa±nam by Allowing the' C.R.P., i AND WHEREAS the Hig..b.I.I.Court upon perusing the petition and memorandum of grounds filed hefeih and upon hearing the arguments of sri R SIVA SAI SWARUP Advocate foFtfi6 petitioner, directed issue of notice to the Respondents herein to show cau=5ie-'!as to why this clvlL REVISION PETITION should not be admitted. \_.-` -. .ie You viz: ilO~ ,.
1. Sri Kela Srinivasa Rao S/o(I?t`6}`Krishna Aged 55 years, Branch Manager, M/s The Visakhapatha`m Co-Operative Bank Limited, Gajuwaka Branch VisakhaP`a;tham. (Dhr)
2. Karri Srinivasa Rao, S/o Appa Rao, Aged 59 yrs, D.No.1-2-5, Akkireddypalem, BHPV pd-'st';.-,Visakhapatnam.530012 (JDR-2)
3. The Deputy General Manag`6r,''' Finance and Accounts Department Pay and pF Section, Behind E.a-b`.1:(Works) Building Visakhapatnam Steel plant, Ukkunagaram Visak-'hapaatnam. (Garnishee) I .-
...` ..\ are be and hereby directed t6 shc}vi cause either appearing in person or through an Advocate, as to why ih-`vthe circumstances set out in the petition and the memorandum of grounc!`s 'fi'!;d therewith(copy enclosed ) this CIVIL REVISION PETITION should hTgt-:;:be admitted on or before 17.09.2025 to which date the case stands posfe-c!-for hearing.
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•*?-. ..i The Court made the following order:
£[lssue notice to the respondents.
The learned counsel fo-r `thae petitioner is permitted to take out personal notice on the resp®nJdents by registered post with •.H|::
acknowledgement due and fiI6`Ll-: givtr6of of service jn the Registry by the `date of next adjournment. ,lfa ``,,I / List the matter on 17.9|2e~25." Sd/- K.TATA RA® DEPus-r¥ REG§thSTRAg2 //TRUE COPY// qu/ SECTION OF'FiCER For.
To,
1. Sri Kela Srinivasa Rao S/o(tat`6) Krishna Aged 55 years, Branch
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Manager, M/s The Visakhapat+Ham Co-Operative Bank Limited, Gajuwaka Branch Visakhapatrfem. (Dhr)
2. Karri Srinivasa Rao, S/o AS-pa:^Rao, Aged 59 yrs, D.No.1-2-5, Akkireddypalem, BHPV poJsi, visakhapatnam.530012 (JDR-2)
3. The Deputy General Mana§--et-,I Finance and Accounts Department Pay and pF Section, Behind E.D.(Works) Building Visakhapatnam Steel plant, ukkunagaram visakhdbaatnam. (Garnishee)(1 to 3 by RPAD- along with a copy of petition and memorandum of grounds)
4. One CC to SRl. R SIVA SAI SWARUP Advocate [OPUC]
5. One spare copy `3 \
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