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Andhra Pradesh High Court - Amravati

Pakalapati Madhavi, vs Valavala Sriram, on 21 August, 2025

      IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA\^i
                                                                   'C
           THURSDAY JHE TWENTY FIRST DAY OF AUGUSTJ

                  TWO THOUSAND AND TWENTY FIVE


                                 :PRESENT:

      THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
                               lA No. 1 OF 2024
                                      IN
                           CRP NO: 1195 OF 2024        .
                                                  u-
Between:

Pakalapati Madhavi, W/o Rambabu, Aged about 39 years, Occ - House wife
R/o.Plot No.2, RR Nagar, HAL Colony, Old Boinapalli Secunderabad
                  A
                                                             ..Petitioner(s)
                      (Petitioner/Respondent/Plaintiff in CRP 1195 OF 2024        L--""



                                                  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/AW Gardens Aryapuram, Rajamahendravaram.
                                   .,.Respondent/Petitioner/Defendant 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 Mandal
  4. P.Mamatha, W/o Naga Venkata Rover, Aged about 30 years, Occ -
     House wife, R/o. D.No. 3-65/1, Chinnayigudem, Devarapalli Mandal,
     West Godavari District.

                                                           ...Respondent(s)
                               (Respondents/Defendants Nos.1 to 3 in-do-)
     (Respondent no.2 to 4 are not necessary parties)
              I
                    Petition under Section 151 of CPC is filed praying            that   in   the

ci|rcumstances stated in the memorandum of grounds filed in support of the
petition, the High Court may be pleased to grant stay of^ll further proceedings
iri O.S.No.160 of 2017, on the file of Judge, Family Court cum                    IX Additional

Pistrict and Sessions Judge East Godavari at Rajamahendravaram Pending
         I


disposal of CRP No. 1195 of 2024, on the file of the High Court.
     I



                    The petition coming on for hearing, upon perusing the Petition and the
rtiemorandum of grounds filed in support thereof and the earlier orders of the
 I



High                 Court   dated.    20.09.2024,   22.10.2024,    19.11.2024,   13.12.2024,
04.02.2025, 25.02.2025, 26.03.2025, 25.06.2025 , 21.07.2025 & 05.08.2025
made herein and upon hearing the arguments of Sri S.Sridhar, Advocate for
the Petitioner and of Sri P.Rajesh Babu, Advocate for the Respondent No.1,
                                  'V

the Court made the following;
ORDER;

                     List on 03.09.2025.

                     Interim order granted earlier is extended till 04.09.2025.




                                                                     SD/- M. PRABHAKAR RAO
                                                                      ASSISTANT REQSTRAR
                                              //TRUE COPY//

                                                              For
                                                                            SECTIO^FFICER
To.

                 1. The Judge, Family Court curn IX Additional District and Sessions Judge
                    East Godavarfat Rajamahendravaram
                 2. One CC to SRI. S SRIDHAr Advocate [OPUC]
                 3. One CC to SRI. P RAJESH BABU Advocate [OPUC]
                 4. One spare copy
 HIGH COURT




KM,J




pATED:21/08/2025




LIST ON 03.09.2025




ORDER

lA No. 1 OF 2024 IN CRP NO: 1195 OF 2024 INTERIM ORDER EXTENDED