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Golla Mekala Siva Ramudu, vs Golla Mekala Chinnaiah
2021 Latest Caselaw 1051 AP

Citation : 2021 Latest Caselaw 1051 AP
Judgement Date : 22 February, 2021

Andhra Pradesh High Court - Amravati
Golla Mekala Siva Ramudu, vs Golla Mekala Chinnaiah on 22 February, 2021
Bench: K Suresh Reddy
  
 

 

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATE
MONDAY, THE TWENTY SECOND DAY OF FEBRUARY, TWO THOUSAND ANB NTYS

:PRESENT: AOE
THE HONOURABLE SRI JUSTICE K. SURESH REDDY ,

CIVIL REVISION PETITION No. 91 of 2021
Between :-

1. Golla Mekala Siva Ramudu, S/o. Golla Mekala Pedda Pullanna, aged about 57
years, Occ Agriculturist, R/o.No.10, Bollavaram Village, Nandikotkur Mandal,
Kurnool District.

2. Golla Mekala Murali, S/o. Golla Mekala Siva Ramudu, Aged about 35 years, Occ
Agriculturist, R/o.No.10, Bollavaram Village, Nandikotkur Mandal, Kurnool
District.

3. Golla Mekala Laxrnan Swamy, S/o. Golla Mekala Sivaramudu, Aged about 35
years, Occ Agriculturist, R/o.No.10, Bollavaram Village, Nandikotkur Mandal,
Kurnool District.

Petitioners
AND
Golla Mekala Chinnaiah, S/o. Golla Mekala Pedda Pullanna, Aged about 55
years, Occ Agriculturist, R/o.No.10, Bollavaram Village, Nandikotkur Mandal,
Kurnool District.
Respondent

Civil Revision Petition filed under Section 115 of C.P.C, praying that in
the circumstances stated in the grounds filed herein, the High Court may be pleased
to pleased to allow the revision by setting aside the order of the learned Senior Civil
Judge, Nandikotkur passed in IA.No.67/2020 in OS.No.67/2015 dated 04.01.2021.

|.A.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 stay the
judgment and decree of the learned Senior Civil Judge, Nandikotkur passed in OS No.
67 of 2015 dt. 27.06.2019, pending disposal of CRP No. 91 of 2021, on the file of the
High Court. "

The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and order dt. 02-02-2021 made herein and upon
hearing the arguments of Sri G. Sravan Kumar, Advocate for petitionery the Court
made the following ORDER :- --

"Await notice.
Post after two (02) weeks.

Interim order granted earlier is extended by another two (02) weeks."

| Sd/-M.Suryanadha Redd
/ [TRUE COPY// ASSISTANT REGISTRAR

for, SECTION OFFICER

To

1.The Senior Civil Judge, Nandikotkur, Kurnool District, A.P.
2.One CC to Sri G. Sravan Kumar, Advocate [OPUC]

3. One spare copy

TKK
 

HIGH COURT

KSR.J

DATED: 22-02-2021

ORDER

C.R.P.No. 91 of 2021

EXTENDING THE INTERIM STAY

25 FEBS

 
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