Andhra Pradesh High Court - Amravati
Maganti Uma Devi vs Dr.Garikipati Venkata Krishna on 4 February, 2021
Bench: Joymalya Bagchi, A V Sai
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE FOURTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE A V SESHA SAI
1.A. Nos. 1 & 2 of 2020
IN
A. S. No. 214 of 2020
Between:-
1. Maganti Uma Devi, W/o. Late Eswara Rao.
2. Maganti Rajesh @ Purnaiah Chowdary, S/o. Late Eswara Rao.
a Petitioners/
Defendant Nos. 2 & D6
AND
1. Dr. Garikipati Venkata Krishna, S/o. Gopala Krishna, R/o. 78-12-1,
Syamala Nagar, Rajamahendravaram, East Godavari District.
2. Dr. Garikipati Murali Krishna, S/o. Gopala Krishna, R/o.D.No. 78-12-1,
Syamala Nagar, Rajamahendravaram, East Godavari District.
..Respondents/Plaintiffs
Maganti Eswara Rao (died)
Maganti Srinivas (died)
Kamineni Satyanarayana Kumar, S/o. Venkata Narasaiah, R/o. 202,
Gulmarg Enclave, Srinagar Colony, Hyderabad.
6. The Branch Manager, Andhra Bank, Kaikaluru Branch.
(Not necessary Respondent No.6)
ok &
...Respondents/Plaintiffs
1.A.No. 1 of 2020 :-
Petition under Order 39 Rule 1 & 2 R/w Section 151 of C.P.C., praying
that in the circumstances stated in the affidavit filed herein, the High Court may
be pleased to grant injunction restraining the 1*' respondent from alienating Items
1 and 2 of Plaint schedule property in O.S.No. 10 of 2010 on the file of the Court
of the XI Additional District and Sessions Judge, Krishna District at Gudivada,
pending disposal of A.S. No. 214 of 2020 on the file of High Court.
1.A.No. 2 of 2020 :-
Petition under Section 151 of C.P.C., praying that in the circumstances
Stated in the affidavit filed herein, the High Court may be pleased to stay all
further proceedings pursuant to the judgment and decree dated 24-10-2019 in
O.S.No. 10 of 2010 on the file of the Court of the XI Additional District. and
Sessions Judge Krishna District at Gudivada, pending disposal of A.S. No. 214 of
2020 on the file of High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the Orders of the High Court order dated 14-
09-2020, 09.10.2020, 6-11-2020 & 4-12-2020 made herein and upon hearing the
arguments of Sri Subba Reddy S., Advocate for the Petitioners, and of Sri Ch
Dhanamjaya for the Respondent Nos.1 and 2 the Court made the following.
ORDER:
(Proceedings taken up through video conferencing)
Interim order is extended until further orders.
Post on 01-04-2021.
' Sd/-M.RameshBabu |
i *estsTAy Reoerean
Il TRUE COPY // Cm
For SECTION OFFICER
The XI Additional District and Sessions Judge, Krishna District at
Gudivada.
One CC to Sri Subba Reddy. S, Advocate (OPUC)
One CC to Sri Ch. Dhanamjaya, Advocate(OPUC)
Two spare copies.
To
--_
BON
'Skm
HIGH COURT
JB,J & AVSS,J "
DATE: 04-02-2021 co
NOTE: POST ON 01-04-2021
ORDER
LA.Nos. 1 and2 of 2020
IN Lo
A.S.No. 214 of 2020
EXTENSION OF INTERIM ORDER fO
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