Shaik Ghousia vs Syed Annu
2021 Latest Caselaw 659 AP

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(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

FRIDAY, THE FIFTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
SECOND APPEAL NO: 116 OF 2020

  

Between: <
1. Shaik Ghousia, W/o Late Shaik Muneer Basha, Aged about 50 years, Hous:
wife, R/o Janda street, Nellore, SPSR Nellore District.

2. Shaik Hazeera, D/o Late Shaik Muneer Basha, Aged about 23 years, R/o Jane"

street, Nellore, SPSR Nellore District.
3. Shaik Wasifa, W/o Umar D/o late Shaik Muneer Basha, Aged about 22 years,
R/o Kotamitta, Nelloree
4. Shaik Mehraje, D/o Late Shaik Muneer, Aged about 19 years, R/o Janda Street,
Nellor
Appellant/Appellant/Defendants
AND
Syed Annu, S/o Late Jaffar Saheb, Aged about 46 years, Property holder, R/o Door no
22/317, Dycuss Road, Big Bazaar, Nellore, SPSR Nellore District
Respondent/Respondent/Plaintiff

WHEREAS the Appellant above named through their Advocate SRI V
SIVAPRASAD REDDY presented this Second Appeal under Section 100 CPC against
against the Judgment and Decree Dated 30.07.2019 in A.S.No.130 of 2017 on the file
of the Court of the | Additional District Judge, Nellore, SPSR Nellore District in
confirming the Judgment and Decree Dated 27.06.2017 in O.S.No.326 of 2014 on the
file of the Court of the | Additional Senior Civil Judge, Nellore, SPSR Nellore District

AND WHEREAS the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri V SIVAPRASAD REDDY
Advocate for the Petitioner, directed issue of notice to the Respondent herein to show
cause as to why this SECOND APPEAL should not be admitted.

You viz:
Syed Annu, S/o Late Jaffar Saheb, Aged about 46 years, Property holder, R/o Door no
22/317, Dycuss Road, Big Bazaar, Nellore, SPSR Nellore District.

are directed to show cause either appearing in person or through an Advocate, as to
why in the circumstances set out in the petition and the affidavit filed therewith (copy
enclosed) this SECOND APPEAL should not be admitted, within three weeks

The Court made the following:
ORDER:

"Notice to the respondent.

The learned counsel for the appellants is permitted to take out personal notice to the respondent by RPAD and file proof of service in the Registry, within a period of two (2) weeks from today.

List the matter after three (3) weeks".

SD/-B.NARASING RAO ASSISTANT REGISPRAR ITTRUE COPYI!/

For ASSISTANT REGISTRAR To,

1. Syed Annu, S/o Late Jaffar Saheb, Aged about 46 years, Property holder, R/o Door no 22/317, Dycuss Road, Big Bazaar, Nellore, SPSR Nellore District (by RPAD- along with a copy of petition and memorandum of grounds)

One CC to SRI V SIVAPRASAD REDDY Advocate [OPUC] One spare copy

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~ HIGH COURT

BKMJ

DATED:05/02/2021

LIST AFTER THREE WEEKS

NOTICE BEFORE ADMISSION

SA.No.116 of 2020

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