Citation : 2021 Latest Caselaw 1154 AP
Judgement Date : 25 February, 2021
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY, THE TWENTY FIFTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN SECOND APPEAL NO: 66 OF 2021 Between: Palasa Surarnmal, W/o Late Thoudu @Thavitayya, Hindu, Aged 64 years, Occ: House Hold, R/o Dr. No. 5-60, Muddada Street, Block No. 5-5 Narasannapeta Town and Mandal Srikakulam District. Appellant AND Satti Subbareddy, S/o Mangireddy Hindu, aged 46 years, Business, R/o Dr No. 23-20, Adivarampeta, Narsannapeta Town & Mandal, Srikakulam District. Respondent
WHEREAS the Appellant above named through her Advocate Sri P. Rama Sharana Sharma, presented this Second Appeal under Section 100 CPC to set aside the decree and judgment in AS No. 108 of 2019 on the file of Honorable [V Additional District Judge at Srikakulam dated 19'" November, 2019 as well as the decree and judgment in OS No. 433 of 2014 on the file of Honorable Principal Senior Civil Judge, at Srikakulam dated 1° February, 2019, in the interest of justice.
AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri P. Rama Sharana Sharma, Advocate
for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this SECOND APPEAL should not be admitted.
You viz:
Sri Satti Subbareddy, S/o Mangireddy, Hindu, aged 46 years, Business, R/o Dr No. 23- 20, Adivarampeta, Narsannapeta Town & Mandal, Srikakulam District,
are directed to show cause as to why in the circumstances set out in the petition/appeal and the memorandum of grounds filed therewith (copy enclosed) this SECOND APPEAL should not be admitted.
The Court made the following: ORDER
"Notice to the respondent.
The learned counsel for the appellant is permitted to take out personal notice to the respondent and file proof of service in the Registry, within a period of three (3) weeks from today.
Post the matter after four (4) weeks."
SD/- B.NARSING RAO ASSISTAN GISTRAR HTRUE COPY//
For ASSIS T REGISTRAR
To,
1. Sri Satti Subbareddy, S/o Mangireddy Hindu, aged 46 years, Business, R/o Dr No. 23-20, Adivarampeta, Narsannapeta Town & Mandal, Srikakulam District. (by RPAD- along with a copy of petition and memorandum of grounds)
2. One CC to SRI P. Rama Sharana Sharma Advocate [OPUC]
3. One spare copy
MSR
~ HIGH COURT
BKMJ
DATED: 25/02/2021
NOTE : POST THE MATTER AFTER FOUR (4) WEEKS.
NOTICE BEFORE ADMISSION
SA.NO.66 OF 2021
oe ec aL aa
/ he et, " w 3 ff . Ms "
2 BMARD OG:
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!