Smt.Cherukuri Sridevi vs Gubbala Tulasi Kumar
2021 Latest Caselaw 705 AP

[ 3230 ]

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI --

MONDAY, THE EIGHTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO:
AND .
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN ~ ' ve ie

 

IA No. 1 OF 2021
IN
AS NO: 267 OF 2020_
Between:
Smt Cherukuri Sridevi, W/o Sanyasi Raju, age 49 years, Occ House wife, R/o
Kondevaram, U.Kothapalli Mandal, presently residing at Second house of Sai baba
temple, Pithapuram, East Godavari District.
...Petitioner/Appellant
(Petitioner in AS 267 OF 2020_-
on the file of High Court)
AND
Gubbala Tulasi Kumar, S/o Yedukondalu, age 46 years, R/o Narasanria Nagar,
Kakinada, East Godavari District.
...Respondent/Respondent__
(Respondents in-do-)

-

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 extend the
interim order for a period of two months for compliance of the order dated 09-11-2020
passed in IA.No.1/2020 in As 267/2020, pending disposal of AS No.267 of 2020, on the
file of the High Court.--

IA.NO.1 OF 20207 -

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 stay ail further
proceedings including execution of the decree and judgment dated 17-02-2020, passed
in OS.No.35 of 2016, on the file of the XII Additional District Judge, Pithapuram,
pending disposal of AS No.267 of 2020, on the file of the High Court. --

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court dated 09-11-2020 made herein
and upon hearing the arguments of SRI T N M RANGA RAQ, Advocate for the Appellant
and of SRI S SUBBA REDDY Advocate for the Respondent, the Court made the
following "

ORDER:

"No counter filed.

Heard learned counsel for petitioner. |

For the reasons submitted by him, the time granted in the order dated 09.11.2020 in 1.A.No.01 of 2020 for depositing of fhe | costs is extended by two weeks, failing which, the order shall stand vacated".

my

Sd/-M.RameshBabu ' ASSISTA: | REGISTRAR ITTRUE COPY!// For. SECTION 'FICER

The XII Additional District Judge, Pithapuram, East Godavari District -- One CC to SRI TN M RANGA RAO Advocate [OPUC]_~

One CC to SRI S SUBBA REDDY Advocate [OPUC] ~~

Two spare copies

To,

-PON>

'

HIGH COURT

.

UDPRJ

BKMJ

DATED:08/02/2021

ORDER

IA.NO.1 OF 2021

IN AS.No.267 of 2020

EXTENSION OF INTERIM ORDER

19 FEB 2021

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