Paladi Sudhakar vs C Jayaramudu
2021 Latest Caselaw 509 AP

  
 

(SHOW CAUSE NOTICE BEFORE ADMISSION) ES

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAGL
MONDAY, THE FIRST DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE:
:PRESENT: :
THE HONOURABLE SMT JUSTICE B. KRISHNA MOHAN
SECOND APPEAL No. 40 of 2018

Between :-
Paladi Sudhakar, S/o. Paladi Rama laxmaiah..
_.Appellant/ Respondent/ Plaintiff.

AND C. Jayaramudu, S/o. C. Mangaiah, R/o. H.No. 4-40, Peta Alur Villgae, Kurnool District.

..Respondent/ Respondent/ Defendant.

WHEREAS the Appellant above named through his Advocate Sri C. Sai Vishnu, presented this Second Appeal under Section 100 CPC, praying that in the circumstances stated in the Memo. of Grounds filed therein, the High Court may be pleased to set aside the Judgment and Decree dated 40.10.2017 passed in A.S.No. 53 of 2013 on the file of Special Judge for Trial of Castes under SCs & STs (POA) Act-cum- VI Additional Sessions Judge, Kurnool preferred against the Judgment and decree dt. 27-2-2013 passed in 0.5.No. 482 of 2010 on the file of Il Additional Junior Civil Judge, Kurnool, 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 C. Sai Vishnu, Advocate for the Appellant, directed issue of notice to the Respondent herein to show cause as to

why this SECOND APPEAL should not be admitted.

You viz:

C. Jayaramudu, S/o. C. Mangaiah, R/o. H.No. 4-40, Peta Alur Villgae, Kurnool District.

is directed to show cause either appearing in person oF through an advocate as to why in the circumstances set out in the appeal and 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 by RPAD 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/- A. SURYA PRAKASH RAO, DEPUTY REGISTRAR

Prax SECTION OFFICER

/ TRUE COPY//

To

4.C. Jayaramudu, S/o. C. Mangaiah, R/o. H.No. 4-40, Peta Alur Villgae, Kurnool District.

(BY RPAD- along with a copy of petition and memorandum of grounds)

2.One CC to Sri C. Sai Vishnu, Advocate [OPUC]

3.One spare copy

TKK

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HIGH COURT

BKM.J

DATED : 01-02-2021.

NOTICE BEFORE ADMISSION

S.A.No. 40 of 2018

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