Andhra Pradesh High Court - Amravati
Golla Mekala Siva Ramudu, vs Golla Mekala Chinnaiah on 2 February, 2021
Bench: K Suresh Reddy
(SHOW CAUSE NOTICE BEFORE ADMISSION) ~~ -
IN THE HIGH COURT OF oho PRADESH AT AMARAVAT
TUESOAY, THE SECOND DAY OF FEBRUARY, TWO THOUSAND AND TW
:PRESENT: :
THE HONOURABLE SRI JUSTICE K. SURESH REDDY
CIVIL REVISION PETITION NO: 91 OF 2021 a Ny
Between: oe
1. Golla Mekala Siva Ramudu, S/o. Golla Mekala Pedda Pullanna, aged about 57 years; Occ
Agriculturist, R/o.No.10, Bollavaram Village, Nandikotkur Mandal, Kurnool District.
2. Golla Mekala Murali, S/o. Golla Mekala Siva Ramudu, Aged about 35 years, Occ
Agriculturist, R/o.No.10, Bollavaram Village, Nandikotkur Mandal, Kurnool District.
3. Golla Mekala Laxrnan Swamy, S/o. Golla Mekala Sivaramudu, Aged about 35 years, Occ
Agriculturist, R/o.No.10, Bollavaram Village, Nandikotkur Mandal, Kurnool District.
Petitioners
AND
Golla Mekala Chinnaiah, S/o. Golla Mekala Pedda Pullanna, Aged about 55 years, Occ
Agriculturist, R/o.No.10, Bollavaram Village, Nandikotkur Mandal, Kurnool District.
Respondent
WHEREAS the Petitioners above named through their Advocate Sri G. Sravan
Kumar, 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 pleased to allow the revision
by setting aside the order of the learned Senior Civil Judge, Nandikotkur passed in
IA.No.67/2020 in OS.No.67/2015 dated 04.01.2021.
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri G. Sravan Kumar, Advocate for the
Petitioners, directed issue of notice to the Respondent herein to show caus¢ as to why this CIVIL
REVISION PETITION should not be admitted.
You viz:
Sri Golla Mekala Chinnaiah, S/o. Golla Mekala Pedda Pullanna, R/o.No.10, Bollavaram
Village, Nandikotkur Mandal, Kurnool District.
are directed to show cause on or 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 stay the judgment and decree of the
learned Senior Civil Judge, Nandikotkur passed in OS No. 67 of 2015 dt. 27.06.2019, pending
disposal of CRP No. 91 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 notice 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. 27.06.2019 in OS No. 67 of 2015 on the file of the Court of Senior Civil Judge,
Nandikotkur for a period of four (4) weeks." a
Sd/-P.VenkataRamana
/ TRUE COPY// DEPOT AESSS AR
For __ SECTION OFFICER
To,
1. The |egpsase Senior Civil Judge, Nandikotkur, Kurnool! District, A.P.
2. Sri Golla Mekala Chinnaiah, S/o. Golla Mekala Pedda Pullanna, R/o.No.10, Bollavaram
Village, Nandikotkur Mandal, Kurnool District. (by RPAD- along with a copy of petition and
memorandum of grounds) wa
3. One CC to SRIG. SRAVAN KUMAR Advocate [OPUC]
4. One spare copy
MSR
_ HIGH COURT
KSRY
DATED:02/02/208
NOTE: POST ON 22.02.2021.
NOTICE BEFORE ADMISSION
fo
CRP.NO.91 OF 2021
IN TERI STAY
