Andhra Pradesh High Court - Amravati
Pynda Veera Venkata ... vs Pynda Venkata Narasimham Died on 24 February, 2021
Bench: M.Venkata Ramana
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI "57 "ee
WEDNESDAY, THE TWENTY FOURTH DAY OF FEBRUARY, TWO THOUSAND AND TW rE
| :PRESENT: Hema
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA
AS No: 48 OF 2021
Between:
Pynda Veera venkata Satyanarayana, S/o late Ramanna Aged about 65 years, business,
D.No.5-2-88, Main Road, Pithapuram, East Godavari District.
Appellant
AND
Pynda Venkata Narasimham (died), a :
2. Pynda Ratnamala, W/o late Venkata Narasimham, Aged 70 years, R/o Pyndavari Satram,
Pithapuram, East Godavari District.
3. Pynda Venkata Kameswara Rao, S/o.late Venkata Narasimham, Aged 55 years, R/o
Pyndavari Satram, Pithapuram, East Godavari District.
4. Pynda Someswara Rao, S/o late Venkata Narasimham, Aged 54 years, R/o Pyndavari
Satram, Pithapuram, East Godavari District.
5. Pynda Venkata Subrahmanyam, S/o late Venkata Narasimham, Aged 52 years, R/o
Pyndavari Satram, Pithapuram, East Godavari District.
--
Respondents
WHEREAS the Appellant above named through his Advocate Sri S. SUBBA
REDDY, presented this Appeal Under Section 96 of CPC against the Judgment and Decree in
O.S. No.20 of 2016, dated 04-12-2020 on the file of the Court of the XII ADDL DISTRICT
JUDGE, Pithapuram, East Godavari District
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri S. Subba Reddy, Advocate for the
Appellant and Sri A.K.Kishore Reddy, Advocate for Respondents No. 2 to 4, directed issue of
notice to the Respondent No. 5 herein to show cause as to why this FIRST APPEAL should not
be admitted.
You viz:
Sri Pynda Venkata Subrahmanyam, S/o late Venkata Narasimham, R/o Pyndavari
Satram, Pithapuram, East Godavari District.
are directed to show cause as to why in the circumstances set out in the appeal and the
memorandum of grounds filed therewith (copy enclosed) this FIRST APPEAL should not be
admitted.
THE COURT MADE THE FOLLOWING: ORDER
"Sri A.K.Kishore Reddy, learned counsel has entered appearance for respondents 2
to 4 and he has taken notice.
Notice to 5" respondent.
List after six weeks.
Trial Court is directed to invest the amounts so deposited in a fixed deposit in any
Nationalised Bank." oo
SD/- M.SURYANADHA REDDY
ASSISTANT REGISTRAR
/ITRUE COPY// .
(OLA.
For ASSISTANT REGISTRAR
To,
1. The XII Additional District Judge, Pithapuram, E.G. District, A.P.
2. Sri Pynda Venkata Subrahmanyam, S/o late Venkata Narasimham, R/o Pyndavari
Satram, Pithapuram, East Godavari District.
(RPAD- along with a copy of petition and memorandum of grounds)
One CC to SRI S. SUBBA REDDY Advocate [OPUC]
One CC to Sri A. K. KISHORE REDDY, Advocate [OPUC]
One spare copy
mew
MSR
HIGH COURT
MVRJ
DATED:24/02/2021
NOTE :LIST AFTER SIX WEEKS.
NOTICE BEFORE ADMISSION
AS.NO.48 OF 2021
25 FEBEO
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