D B Prasad Died vs Petla Satyaveda Mani Kumar
2021 Latest Caselaw 1041 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT auaavarie'

MONDAY. THE TWENTY SECOND DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE =
'-PRESENT:
THE HON'BLE SRI JUSTICE K.SURESH REDDY ~~

 

IA No. 1 OF 2019
IN
CRP NO: 3070 OF 2019

Between:

1.

Devineni Baji Prasad (Died) S/o. Rama Krishna Prasad

2. Devineni Aparna, W/o. Late Bajee Prasad
3.
4. Devinent Vinay,, S/o. Late Bajee Prasad

Devineni Chandhra Shekar, S/o. Late Bajee Prasad

Petitioners/Appellants/Defendants
AND

. Petla Satyaveda Mani Kumar, S/o. Late Abraham, Aged 32 years, R/o.

D.No. 11-142, Near Bank of Baroda, Gavaravaram, Eluru-3
Respondent/RespondentPiaintiff

Netala Vivekamma, W/o. Late Prasad Rao, Aged 63 years, R/o. Dosapadu

Village, Denduluru(M) West Godavari District.

Netala David Rao, S/o Late Prasad Rao, aged about 49 years, R/o

Dosapadu Village, Denduluru Mandal, West Godavari Dist.

Netala Salman Raju, S/o Late Prasad Rao, Aged 44 years, R/o Dosapadu

Village, Denduluru( M) West Godavari District.

Vanam Mary Manikyam, W/o Rambabu, Aged 35 years, R/o Dosapadu

Village, Denduluru (M) West Godavari District.

. Kopparthi Sujatha, W/o Rama Swamy, Aged 35 years, R/o Dosapadu

Village, Denduluru (M) West Godavari District.
Respondents/Respondents/Defendants

Petition under Section 151 CPC praying that in the circumstances stated

in the affidavit filed in support of the petition, the High Court may be pleased to
grant stay all further proceedings in pursuance to the judgment and decree,
dated 01-03-2018 in O.S. No. 26 of 2010 passed by the Additional Senior Civil
Judge, Eluru, West Godavari, pending disposal of CRP No.3070 of 2019, on the
file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the

grounds filed in support thereof and the order of the High Court dated 25-10-
2019, 22-11-2019, 26-12-2019, 16-10-2020 & 16-12-2020 made herein and upon
hearing the arguments of Sri K V Aditya Chowdary, Advocate for the Petitioners
and of Sri Chalasani Venkaiah, Advocate for the Respondent No.1, the Court
made the following

ORDER:

"At the request of learned counsel for the petitioners, post after two

(2) weeks.

To

ORON>

Interim order granted earlier i is extended by another two (2) weeks." Sd/-V.Diwakar ee IITRUE COPY// SECTIONSOFFICER The Additional Senior Civil Judge, Eluru, West Godavari District. One CC to Sri. K V Aditya Chowdary, Advocate [OPUC]

One CC to Sri Chalasani Venkaiah, Advocate (OPUC) One spare copy.

" HIGH COURT

KSR,J

DATED: 22.02.2021

POST AFTER TWO (2) WEEKS

ORDER

1.A.No.1 OF 2019 IN CRP.No.3070 of 2019

EXTENDING THE INTERIM ORDER

sa BE eed