Muppalla Sundara Raju, vs Chitteti Krishnaiah,
2021 Latest Caselaw 706 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE EIGHTH DAY OF F EBRUARY, TWO THOUSAND AND TWENTY.
;PRESENT: "
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI é
AND
THE HONOURABLE SRI JUSTICE A.V. SESHA SAI

    

1.A. No. 1 of 2020
IN
A.S. No. 269 of 2020
Between :-
Muppalla Sundara Raju, S/o. Narasimha Raju,

..1°" Defendant / Appellant

AND

1. Chitteti Krishnaiah, S/o. Late Jagannadham Aged 61 years, R/o. Kothur Village,
Nellore Rural Mandal, SPSR Nellore District.

Plaintiff / Respondent
2.. Raju Educational Society., Rep.by ite Executive Secretary and Correspondent
Mupalla Sankararaju(Died) Muppalla Chaitanya Raju, S/o. late Sankara Raju,
C/o. Simhapuri -Public School, Kothur village and post, Via A.K.Nagar Post,
Nellore-Bit 1 Village, $.P.S.R. Nellore District.

..2™ Defendant/Respondent

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 of all
further proceedings pursuant to decree and judgment in 0.S.No.49/2020 on the file of
Principal District Judge, Nellore including proceedings in E.P.no.440/2020 in
O.S.No.49/2012, pending disposal of AS No. 269 of 2020, on the file of the High
Court.

The petition coming on for hearing, upon perusing the Petition and the
affidavit filed herein and the orders of the High Court dated. 03-11-2021 made herein
and upon hearing the arguments of Sri C. Subodh, Advocate for the Petitioner, the
Court made the following
ORDER :-

(Proceedings taken up through video conferencing)

"Counter be filed. o
Adjourned. a

Post on 22.02.2021.

Till then, status quo shill continue." (0

Sd/-P.VenkataRamana

// TRUE COPY// ae ae

for SECTION OFFICER
To
1. The Principal District Judge, Nellore, SPSPR Nellore District, A.P.
2. One CC to SRI C. Subodh, Advocate [OPUC]
3. Two spare copies.

TKK
 

HIGH COURT

JB.J & AVSS.J

DATED : 08-02-2021.

ORDER

|.A. No. 1 of 2020 IN A.S.No. 269 of 2020

EXTENDING THE STATUS QUO

eed