Patoju Satynaryana vs P.Jaya Babu
2021 Latest Caselaw 810 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI-~

   

FRIDAY, THE TWELVETH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY. Of
: PRESENT : es
THE HONOURABLE SRI JUSTICE M. VENKATA RAMANA

|.A.No.1 of 2020 [

IN ~ A

-A.S.No. 262 of 2018 S

Between: -

Patoju Satyanarayana S/o. Late Rajalingam.

..Petitioner
(Appellant in A.S.No. 262 of 2018
on the file of High Court)

AND
P. Jaya Babu, S/o. Veerabadra Reddy, Resident of Plot No. 36,
RTC Colony, Ayyannapeta, Cantonment, Vizianagaram District.

..Respondent
(Respondent in-do-)

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 withdraw the
amounts deposited by the respondent to the credit of 0.S.No. 38 of 2015 in the
court of the Il Additional District and Sessions Judge, Parvathpuram, pending
disposal of A.S. No. 262 of 2018 on the file of High Court. I ae
LA.No.1 of 2017:-" «=

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 arising of the judgment and decree passed in O.S.No. 38 of 2015 on the
file of the Il Additional District and Sessions Judge at Parvathipuram, pending
disposal of A.S. No. 262 of 2020 on the file of High Court.

This petition coming on for hearing, upon perusing the Petition and
the affidavit filed herein and order of High Court dt.04-04-2018 made in 1.A.No. 1
of 2017 and order dt.30-09-2019 made in A.S.No. 262 of 2018 and upon hearing the
arguments of Smt T.V. Sridevi, Advocate for petitioner and of Sri N. Siva Reddy,
Advocate for respondent, the Court made the following -~

ORDER_:-

"Heard Smt T.V.Sridevi, learned counsel for the petitioner / appellant
and Sri N. Siva Reddy, learned counsel for the respondent.

The request in this petition is to permit the petitioner to withdraw the
amounts already deposited by the respondent to the credit of OS.No.38 of 2015
on the file of the Court of learned Il Additional District Judge, Vizianagaram,
Parvatipuram.

Learned counsel for the respondent reported no objection.

In view of it, this petition is allowed. _-

Contd..72...
 

 

The petitioner is permitted to withdraw the amounts which are to the
credit of OS.No.38 of 2015 on the file of above court without furnishing any

security. No costs.

|.A.No.1 of 2020 is allowed. 2

//TRUE COPY//

To

  
 

Sd/-M.RameshBab
ASSISTANT R STRAR

4.The {I Additional District and Sessions Judge, Parvatipuram,~

Vizianagaram District.

ad

2.One CC to Smt T.V. Sridevi, Advocate (OPUC)

3.One CC to Sri N. Siva Reddy, Advocate

4, Two spare copies.

TKK

(OPUC) --
 

 

HIGH COURT

MVR.J

Dated: 12.02.2021

ORDER

|.A.No. 1 of 2020 IN A.S.No. 262 of 2018

1.A. IS ALLOWED WITH DIRECTION