Andhra Pradesh High Court - Amravati
Reddy Rama Rao Died vs Polavarapu. Srinivasa Rao on 12 February, 2021
Bench: K Suresh Reddy
IN THE HIGH COURT OF ANDHRA PRADESH al AMARAVA [
FRIDAY, THE TWELFTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY © .
: PRESENT :
THE HONOURABLE SRI JUSTICE K.SURESH REDDY
CIVIL REVISION PETITION No. 2560 of 2019
Between:-
1.Reddy Rama Rao (died), s/o. Gangu Naidu
2.Reddy Rajeswari, W/o. Reddy Rama Rao (late)
3.Reddy Surya Satya Udai Sai, S/o. Reddy Rama Rao (late), aged 17 years,
4.Reddy Vishnu Vardhan, S/o. Reddy Rama Rao (late), aged 15 years.
(Appellants 3 and 4 are being Minors, represented by their Mother Smt Reddy
Rajeswari i.e., 2° appellant)
..Petitioners/Defendants 8 to 11
AND
1.Polavarapu Srinivasa Rao, S/o. late Sanyasi Rao, D.No. 30-2-11/1, Krishna Gardens,
Visakhapatnam -20.
..-Respondents/Plaintiff
2.Simma Eswara Rao, (Died)
3.Simmavarapu Lakshmi, W/o. Simma Eswara Rao, D.No. 6-9-10/1,
Peethalavari Veedhi, China Waltair, Visakhapatnam.
4.Simma Kishore, S/o. Simma Eswara Rao, D.No. 6-9-10/1,
Peethalavari Veedhi, China Waltair, Visakhapatnam.
5.Simma Kiran Kumar, S/o. Simma Eswara Rao, D.No. 6-9-10/1,
Peethalavari Veedhi, China Waltair, Visakhapatnam.
6.Reddy Sunitha, D/o. Simma Eswara Rao, D.No. 6-9-10/1,
Peethalavari Veedhi, China Waltair, Visakhapatnam.
7.Simma Anitha, D/o. Simma Eswara Rao, , D.No. 6-9-10/1,
Peethalavari Veedhi, China Waltair, Visakhapatnam.
8.Balla Uma Naga Satya Kumari, W/o. late Purushotam, D.No.30-2-10/1,
Dabagardens, Visakhapatnam.
..Respondents/Defendants 1 to 7.
Revision Petition Under Article 227 of the Constitution of India, aggrieved by the
order of in dismissing the !.A.No. 1611 of 2018 to condone the delay of 36 days by the
Principal District Judge, Visakhapatnam in |.A.No. 1611 of 2018 in an unnumbered
Appeal Suit of 2018, dt. 10-4-2019.
l.A.No. 1 of 2019 :-
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 out of Decree & Judgment in O.S.No. 1444 of 2008 on the file of the | Additional
Senior Civil Judge Court at Visakhapatnam, pending disposal of C.R.P No. 2560 of
2019 on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition, affidavit and
memorandum of grounds filed herein and orders of High Court dt. 30-08-2019, 27-09-
2019, 25-10-2019, 15.11.2019 and 31.12.2020 and made herein and upon hearing the
arguments of Sri G.V.S. Kishore Kumar, Advocate for petitioners, the Court made the
following
ORDER:-
"At the request of both learned counsel, post after two (2) weeks.
Interim order granted earlier is extended by another four (4) weeks."
SD/- G. SREENIVAS REDDY
ASSISTANT REGISTRAR
if TRUE COPY // ( Ln
for ASSISTANT REGISTRAR
To
1.The Principal District Judge at Visakhapatnam.
2.The | Additional Senior Civil Judge, Visakhapatnam.
3.One CC to Sri G.V.S. Kishore Kumar, Advocate(OPUC)
4.One spare copy.
MSR
HIGH COURT
KSRJ
DATED: 12-02-2021.
NOTE : POST AFTER TWO (2) WEEKS.
ORDER
CRP.NO. 2560 OF 2019
EXTENDING THE INTERIM ORDER
