Andhra Pradesh High Court - Amravati
Nandimandalam Nageswara Rao, vs Palavalli Sunanda on 22 February, 2021
Bench: Ninala Jayasurya
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI 7c
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MONDAY, THE TWENTY SECOND DAY OF FEBRUARY [3
TWO THOUSAND AND TWENTY ONE ee
:PRESENT: \ 4
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA iN
aN
CIVIL MISCELLANEOUS APPEAL NO: 20 OF 2021
Between:
Nandimandalam Nageswara Rao, S/o Venkata Subbaiah, Aged about 46 years,
Occ: Business, R/o. D.No.24/6/146, Saraswathi Nagar, Beside HDFC Bank,
Dargamitta, Nellore.
... Appellant/Petitioner/Defendant
AND
Palavalli Sunanda, W/o. Late Ravi Kumar, Aged about 38 years, R/o. D.No. 26-
45-270, Vanamthopu, Kondayapalem Road, Nellore.
... Respondent/RespondentPlaintiff
WHEREAS the Appellant above named through his Advocate Sri T C D Sekhar
presented this Petition under Order 43 Rule(1) (d) of C.P.C praying that in the
circumstances stated in the affidavit filed in support of the Civil Miscellaneous Appeal,
the appellant begs to present this Memorandum of Civil Miscellaneous Appeal to this
Hon'ble Court aggrieved by the Order and Decree dated 10.03.2020 passed in
|.A.No.1130 of 2019 in O.S.No.220 of 2018 on the file of Principal District Judge,
Nellore.
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri T C D Sekhar, Advocate for
the Petitioner, directed issue of notice to the Respondents herein to show cause as to
why this CIVIL MISCELLANEOUS APPEAL should not be admitted.
You viz:
Palavalli Sunanda, W/o. Late Ravi Kumar, R/o. D.No. 26-15-270, Vanamthopu,
Kondayapalem Road, Nellore.
Are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why in the circumstances set out in the petition and the memorandum
of grounds filed therewith (copy enclosed) this CIVIL MISCELLANEOUS APPEAL
should not be admitted, on or before 15.03.2021, on which date the case stands posted
for hearing.
IA NO: 1 OF 2021
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 stay all further
proceedings including execution of judgment and decree date 29-03-2019 made in
0.S.No.220 of 2018 on the file of Principal District Judge, Nellore, pending disposal of
CMA No.20 of 2021, on the file of the High Court.
The Court made the following:
ORDER:
"Notice before admission, returnable within a period of three (3) weeks.
Learned counsel for the petitioner is permitted to take out personal notice
to the respondent No.3 by RPAD and file proof of service.
List on 15.03.2021.
In the mean while, there shall be stay of all further proceedings, as prayed
"
for.
Sd/- B.NARSING RAQ
ASSISTANT REGISTRAR
TRUE COPY// ALCS
'SECTION OFFICER
To,
4. The Principal District Judge, Nellore.
2. Palavalli Sunanda, W/o. Late Ravi Kumar, R/o. D.No. 26-15-270, Vanamthopu,
Kondayapalem Road, Nellore. (by RPAD- along with a copy of petition and
memorandum of grounds)
3 One CC to Sri. T C D Sekhar, Advocate [OPUC]
4. One spare copy.
MSB
HIGH COURT
NJS,J
DATED:22/02/2021
ORDER
LIST ON 15.03.2021
NOTICE BEFORE ADMISSION
CMA.No.20 of 2021
INTERIM DIRECTION
