Andhra Pradesh High Court - Amravati
M/S Chaitavaisah Jute Mills ... vs Mahendra Singh Rajput on 1 April, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE FIRST DAY OF APRIL, TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE K. SURESH REDDY
~)
|.A. No. 3 of 2021 higst
IN un
A. S. No. 162 of 2021
Between:-
M/s. Chitavalsah Jute Mills Ltd., Having its registered Office at Villa No.98, $-1°.:
Tower, Upcountry, TS -1, Sector - 17A, Yamuna Express Way, IDA, Gautambudh
Nagar-201 301, U.P. (Previously Chittivalasa Jute Mills), Rep. byits Authorized
Representative, Veeranki V. Raj Kumar.
tees Petitioner
(Appellant in A.S. No. 162 of 2021
on the file of the High Court)
AND
1.Mahendra Singh Rajput, S/o. Ramnath Singh, Proprietor of
M/s. Mahendra Singh, General Merchant & Commission Agent,
Latchirajupeta - 535 527, Parvathpuram Mandal, Vizianagaram District.
2.M/s. Chitavalsah Jute Mills (Previously a division of Willard India Ltd.,
A presently style as Chitavalsah Jute Mills (Pvt.) Ltd., Represented by
Its Chief Executive Officer, Mr. Anudeep Bajorla, Chittivalasa Village,
Bheemunipatnam Mandal, Visakhapatnam District.
3.Jain Jute Proprietor, Ratichand Bothra, S/o. Sri Parichand Bothra,
Door No. 5-16-5A, N.C.S. Road, Kotha Agraharam, Vizianagaram -535 001,
Presently residing at 7/2, Deodar Street, Kolkata -700 019,
West Bengal, Phone No. 033 -2475 8235.
4.Noratanmal Sharma, S/o. Sri Muralidhar Sharma, Purchasing agent of
Jain Jute Parvathipuram, Door No.28-169, Dangidi Street,
Parvathipuram -535 501, Vizianagaram District.
(Respondent Nos.2 to 4 are not necessary parties to this appeal)
...Respondents
(Respondents in -do-)
COUNSEL FOR THE PETITIONER > Sri N. Siva Reddy |
COUNSEL FOR THE RESPONDENTS
Petition under Order 41 Rule 5 of C.P.C., praying that in the
circumstances stated in the affidavit filed herein, the High Court may be
pleased to grant stay of all further proceedings including execution of decree
and Judgment made in 0.5.No. 41 of 2011 on the file of the Court of the
Il Additional District Judge, Parvathipuram, Dated 21-08-2017, pending disposal
of A.S. No. 162 of 2021 on the file of High Court.
The Court while directing issue of notice to the Respondent No.1 herein
to show cause as to why this application should not be complied with, made
the following order.(The receipt of this order will be deemed to be the receipt
of notice in the case).
ORDER:-
"Pending further orders, there shall be stay of all further proceedings
pursuant to decree and judgment dated 21-08-2017 in 0.S.No. 41 of 2011
on the file of the Court of I! Additional District Judge, Parvatipuram, on
condition of the petitioner depositing 50% of the decretal amount along
with proportionate costs and interest within a period of four weeks from
today." ~
~ SD/- A.VIJAYA BABU
ASSISTANT REGISTRA
// TRUE COPY //
A,
SECTION"OFFICER
for
Contd..?...
To
1.The tl Additional District Judge, Parvathipuram, Vizianagaram District.
2.Mahendra Singh Rajput, S/o. Ramnath Singh, Proprietor of
"M/s. Mahendra Singh, General Merchant & Commission Agent,
-Latchirajupeta - 935 527, Parvathpuram Mandal, Vizianagaram District.
"(Addressee No. 2 by RPAD)
3,.Qne CC to Sri N. Siva Reddy, Advocate (OPUC)
4.One spare copy.
TKK
KSR.J
DT.01-04-2021
1.A.No. 3 of 2021
IN
A.S.No. 162 of 2021
INTERIM STAY
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