Andhra Pradesh High Court - Amravati
Shaik Fathima, vs The Guntur Women Cooperative ... on 3 February, 2021
Bench: K Suresh Reddy
(SHOW CAUSE NOTICE BEFORE ADMISSION) =
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
WEDNESDAY, THE THIRD DAY OF FEBRUARY TWO, THOUSAND AND TWEN i
:PRESENT: 5
THE HONOURABLE SRI JUSTICE K. SURESH REDDY
CIVIL REVISION PETITION NO: 103 OF 2021
Between:
Shaik Fathima, W/o Shaik Ahmad Nabi
Petitioner / Judgment Debtor
AND
The Guntur Women Cooperative Bank, Ltd., Guntur, Guntur District, Represent by its
Secretary.
Respondent /DHR
WHEREAS the Petitioner above named through her Advocate Sri Thota
Ramakoteswara Rao, 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 set aside
public auction to be held on 06.02.2021 in EP No. 24/2019-20 on the file of Assistant Registrar /
Arbitrator, Office of the Deputy Registrar of Cooperative Societies, Guntur, Guntur District
AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri Thota Ramakoteswara Rao,
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:
The Secretary, the Guntur Women Cooperative Bank, Ltd., Guntur, Guntur District, A.P.
are directed to show cause on or before 01.03.2021 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
including sale of schedule property in EP No. 24 /2019-20 before the Assistant
Registrar/Arbitrator, Office of the Deputy Registrar of Cooperative Societies, Guntur, Guntur
District, pending disposal of CRP No. 103 of 2021, on the file of the High Court.
THE COURT MADE THE FOLLOWING: ORDER
"Notice before admission.
Learned counsel for the petitioner is permitted to take out personal notice to the
respondent by registered post with acknowledgment due and to file proof of service into
Registry by 01-03-2021.
Post on 01-03-2021.
There shall be an interim stay of all further proceedings including sale of schedule
property in E.P.No.24/2019-20 on the file of the Office of Deputy, Registrar of Cooperative
Societies, Guntur on condition of the petitioner depositing an amount of Rs.6,00,000/-
(Rupees Six Lakhs only) within a period of three(3) weeks from today. In default of the
payment within the time stipulated, this order stands cancelled without further reference to
this court."
SD/- MSSURYANADHA REDDY
ASSISTANT i
/TRUE COPY//
For ASsISTANTR oh
To, ,
--
The Secretary, Guntur Women Cooperative Bank, Ltd., Guntur, Guntur District, (by RPAD-
along with a copy of petition and memorandum of grounds)
The Assistant Registrar / Arbitrator, Officer of the Deputy Registrar of Cooperative Societies,
Guntur, Guntur District (RPAD)
One CC to Sri Thota Ramakoteswara Rao, Advocate [OPUC]
One spare copy
Ahw
HIGH COURT
KSRJ
DATED:03/02/2021
NOTE : POST ON 01.03.2021
NOTICE BEFORE ADMISSION
CRP.NO.103 OF 2021
INTERIM STAY
