Friday, 01, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

M. Chandra Sekhar Reddy vs N. Govinda Reddy
2021 Latest Caselaw 1023 AP

Citation : 2021 Latest Caselaw 1023 AP
Judgement Date : 19 February, 2021

Andhra Pradesh High Court - Amravati
M. Chandra Sekhar Reddy vs N. Govinda Reddy on 19 February, 2021
Bench: M.Venkata Ramana
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

FRIDAY, THE NINETEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:

THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA

_ IA No. 3 OF 2019
IN
AS NO: 830 OF 2019

 

Between:
M. Chandra Sekhar Reddy, S/o Late M.Muni Krishna Reddy, Hindu, aged about
52 years, Residing at Mittapalem Village, Sreenivasa Mangapuram Post,
Chandragiri Mandal, Chittoor District.
..Petitioner/Appellant
AND

N. Govinda Reddy, S/o Late N.Rami Reddy, Hindu, Aged about 62 years, R/o
F.No.404, Narayana Vihar Apartments, Near |.S.Mahal, Nehru Nagar, Tirupathi,
Chittoor District.

...Respondent/Respondent

Counsel for the Petitioner :SRI MAHESWARA RAO KUNCHEAM
Counsel for the Respondent :SRI P SRINIVASULU

Petition under Order 41 Rule 5 r/w 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be pleased to
stay of all further proceedings arising out of Judgment and Decree dt.18.12.2018 made
in O.S.No.113 of 2015 on the file of X Additional District Judge, Tirupati, Chittoor
District, pending disposal of AS No.830 of 2019, on the file of the High Court.

The court while directing issue of notice to the Respondents 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).
The Court made the following
ORDER:

"Heard.

Since the appeal is admitted, there shall be interim stay of all further proceedings including execution of the decree in O.S.No.113 of 2015 on the file of the Court of learned X Additional District Judge, Chittoor District at Tirupati, until further orders, subject to the petitioner/appellant depositing 50% of the decretal amount with full costs to the credit of the above suit, within six weeks from this day."

Sd/- V.SATYANARAYAN ASSISTANT F -GISTRAR

ITTRUE COPY// He' SECTI To,

4. The X Additional District Judge, Chittoor District at Tirupati, Chittoor District. N. Govinda Reddy, S/o Late N.Rami Reddy, R/o F.No.404, Narayana Vihar Apartments, Near |.S.Mahal, Nehru Nagar, Tirupathi, Chittoor District.( By RPAD) One CC to Sri. Maheswara Rao Kuncheam, Advocate [OPUC] One CC to Sri. P Srinivasulu, Advocate [OPUC] One spare copy.

N

Wn hw

HIGH COURT

MVR,J

DATED:19/02/2021

POST AFTER FOUR WEEKS.

ORDER

IA No. 3 OF 2019

IN AS.No.830 of 2019

INTERIM DIRECTION

----------

f® oe ; = <2 + 4 MAR 2021 ¢ a ..

"aclspaTont

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter