Andhra Pradesh High Court - Amravati
Shaik Mubarak Basha, vs Smt.Nandhyala Gowri Devi, on 2 February, 2021
Bench: K Suresh Reddy
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE SECOND DAY OF FEBRUARY, TWO THOUSAND AND TWENTY
, :PRESENT:
THE HONOURABLE SRI JU STICE K. SURESH REDDY
CIVIL REVISION PETITION NO: 95 OF 2021
Between:
Shaik Mubarak Basha, S/o.Shaik Shabbir Basha, Aged about 50 years, Occ Business,
Resident of D.No.5/454, (New Door No.48/454), Opp. C.G.R School, Ravindra Nagar,
Kadapa, Y.S.R District.
Petitioner
AND
1. Smt.Nandhyala Gowri Devi, W/o. Late Nandhyala Mallesh, Aged about 40 years, R/o.
H.No.54/21 1-1, Upstairs, Opp. Govt. I.T.1., Kagitala Penta, Ravindra Nagar, Kadapa,
YS. fk District.
2. Nandhyala Venkatanivas, S/o. Mallesh, Aged about 18 years, R/o. H.No.54/211-1,
Upstairs, Opp. Govt. [..1., Kagitala Penta, Ravindra Nagar, Kadapa, Y.S.R District.
3. Nandhyala Nandhinivas, D/o.Mallesh, Aged about 15 years, R/o. H.No.54/211-1,
Upstairs, Opp. Govt. LT.I., Kagitala Penta, Ravindra Nagar, Kadapa, Y.S.R District. The
respondents No. 2 and 3 being minors are rep., by their mother and natural guardian, the
respondent No. | herein
Respondents
WHEREAS the _ Petitioner above named through his Advocate
Sri V.R. Reddy Kovvuri, presented this Petition 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 allow the
Civil Revision Petition by setting aside the order, dated 20.11 2020 made in L.A.No.120 of 2019
in O.S.No.243 of 2014 on the file of the Court of the Addl. Senior Civil Judge, Kadapa, Y.S.R
District.
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri V.R. Reddy Kovvuri, Advocate for
the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this
CIVIL REVISION PETITION should not be admitted.
You viz:
Smt. Nandhyala Gowri Devi, W/o. Late Nandhyala Mallesh, R/o. H.No.54/211-1,
Upstairs, Opp. Govt. 1.T.1., Kagitala Penta, Ravindra Nagar, Kadapa, Y-S. R. Kadapa
District. (for herself and on behalf of R-2 & R-3 Sri Nandhyala Venkatanivas, S/o.
Mallesh and Ms. Nandhyala Nandhinivas, D/o.Mallesh, being their natural
guardian/mother)
are directed to show cause on OF before 22.02.2021 to which date the case stands posted as to
why in the circumstances set out in the petition and the memorandum of grounds filed therewith
(copy enclosed) this CIVIL REVISION PETITION should not be admitted.
IA 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 to grant stay of all further proceedings in
pursuance of the Ex-parte Judgment and Decree, dated 09.08.2018 made in O.S No.243 of 2014
on the file of the Addl. Senior Civil Judge, Kadapa, Y.S.R District, pending disposal of the Civil
Revision Petition No. 95 of 2021, on the file of the High Court.
THE COURT MADE THE FOLLOWING: ORDER
"Notice before admission.
Learned Counsel for the petitioners is permitted to take out personal notices to the
respondent by registered post with acknowledgment due and to file proof of service into the
Registry by 22.02.2021.
Post on 22.02.2021.
There shall be an interim stay of all further proceedings pursuant to the decree and
judgment dt. 09.08.2018 in OS No. 243 of 2014 on the file of the Court of Additional Senior
Civil Judge, Kadapa, YSR District, for a period of four (4) weeks."
Sd/- A Sur
: ya Praka
DEPUTY REGIST an Rae
TRUE COPY/ SECTION OFFICER
Fo
To,
--
_ The Additional Senior Civil Judge, Kadapa, YSR District, A.P.
2. Smt. Nandhyala Gowri Devi, W/o, Late Nandhyala Mallesh, R/o. H.No.54/21 1-1,
Upstairs, Opp. Govt. I.T.L., Kagitala Penta, Ravindra Nagar, Kadapa, Y.S. R. Kadapa
District. (for herself and on behalf of R-2 & R-3 Sri Nandhyala Venkatanivas, S/o.
Mallesh and Ms. Nandhyala Nandhinivas, D/o.Mallesh, being their natural
guardian/mother)
(by RPAD- along with a copy of petition and memorandum of grounds)
3. One CC to SRI V.R. Reddy Kovvuri, Advocate [OPUC]
4, One spare copy
MSR
"". " WIGH COURT
a:
oes
KSRJ
DATED: 02/02/2021
NOTE ; POST ON 22.02.2021
NOTICE BEFORE ADMISSION
CRP.NO.95 OF 2021 a,
INTERIM STAY
