Kondragunta Sujatha vs Sri Krishna Dharmaraja Swamy ...
2021 Latest Caselaw 537 AP

   
 

(SHOW CAUSE NOTICE BEFORE ADMISSION)

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
TUESDAY, THE SECOND DAY OF FEBRUARY, TWO THOUSAND AND TW

:PRESENT:
THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN
SECOND APPEAL NO: 87 OF 2015
Between:
Smt. Kondragunta Sujatha, W/o. Sudhakar,

Appellant

AND
1. Sri Krishna Dharmaraja Swamy Temple, Rep by its Executive Officer, Having its office
at Nawabpet, Nellore, SPSR Nellore District.
2. The Deputy Commissioner of Endowments, H.R & C.E. Department, Having its Office at
Naz Centre, Guntur.
Respondents

WHEREAS the Appellant above named through her Advocate Sri M. Ravindra, presented this Second Appeal under Section 100 CPC, Aggrieved by the Judgment & Decree in A.S. No. 83 of 2010, dt 20.11.2014 on the file of the Court of the I Additional District Judge, Nellore, in confirming the Judgment and decree in O.S. No. 529 / 2006, 15-03-2010 on the file of the Court of the II Additional Senior Civil Judge, Nellore. dte-

-AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri M. Ravindra, 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:

1. The Executive Officer, Sri Krishna Dharmaraja Swamy Temple, Having its office at Nawabpet, Nellore, SPSR Nellore District.

2. The Deputy Commissioner of Endowments, H.R & C.E. Department, Having its office at Naz Centre, Guntur.

are directed to show cause as to why in the circumstances set out in the petition/appeal and the affidavit/memorandum of grounds filed therewith (copy enclosed) this SECOND APPEAL should not be admitted.

THE COURT MADE THE FOLLOWING: ORDER "Notice to the respondents. | The learned counsel for the appellant is permitted to take out personal notice to the respondents by RPAD and file proof of service in the Registry, within a period of two (2) weeks from today.

~ Post the matter after three (3) weeks."

Sd/-B.NarsingaR sedate, ISTRAR SE

TION OFF //TRUE COPY// FICER

For.

To

1. The Executive Officer, Sri Krishna Dharmaraja Swamy Temple, Having its office at Nawabpet, Nellore, SPSR Nellore District, A.p.

2. The Deputy Commissioner of Endowments, H.R & C.E. Department, Having its office at Naz Centre, Guntur, A.P.

(Addressee Nos. | & 2 by RPAD- along with a copy of petition and memorandum of * grounds) 3, One CC to SRI. M RAVINDRA Advocate [OPUC] 4, One spare copy MSR

HIGH COURT

BKMJ

DATED: 02/02/2021

NOTE : POST AFTER THREE (3) WEEKS.

NOTICE BEFORE ADMISSION

SA.NO.87 OF 2015