Andhra Pradesh High Court - Amravati
Gutha V.V Srinivasa Rao, vs Chegireddy Obula Reddy on 15 February, 2021
Bench: K Suresh Reddy
[ 3239 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE FIFTEENTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE K.SURESH REDDY
CIVIL REVISION PETITION NO: 140 OF 2021
Between:
1. Gutha V.Srinivasa Rao, S/o. late Satyanarayana, aged about 48 years, Occ
Business, C/o M.Gopal Reddy Near YSR Statue,Aradhaveedu Village and
Mandal,Prakasam Distirct ,
2. Kadiyala Indira, W/o. Gutha V.Srinivasa Rao, aged about 41 years, Occ
Business, C/o M.Gopal Reddy Near YSR Statue, Aradhaveedu Village and
Mandal, Prakasam District.
.. Petitioners
AND
"1 ORagreddy Obula Reddy, S/o.late Chinna Obula Reddy, aged about 76 years,
Occ: Cultivation, R/o.Lakshmipuram Village, Magutur Post, Ardhaveedu Mandal,
Praksam District.
2. Chegireddy Venkata Rami Reddy, S/o. Obula Reddy, aged about 47 years, Occ
Cultivation, R/o.Lakshmipuram Village, Magutur Post, Ardhaveedu Mandal,
Praksam District. '
3. Chegireddy Venkata Reddy, S/o. Obula Reddy, aged about 45 years, Occ
Cultivation, R/o.Lakshmipuram Village, Magutur Post, Ardhaveedu Mandal,
Praksam District.
4. Chegireddy Venkata Siva Krishna Reddy, S/o.Obula Reddy, aged about 40
years, Occ Cultivation, R/o.Lakshmipuram Village, Magutur Post, Ardhaveedu
Mandal, Praksam District.
...Respondents
Petition under Article 227 of the Constitution of India, praying that in the
circumstances stated in the memorandum of grounds filed herein, against the order
date 18-01-2021 passed in C.M.A No.1 of 2020, on the file of the court of the VI
Additional District Judge, Markapur, reversing the order date 20-01-2020 passed in I.A
837 of 2019 in O.S No.453 of 2019 on the file of the court of the Principal Junior Civil
Judge Giddalur.
IA NO: 1 OF 2021
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 suspend the
Judgment and Decree dated 18-01-2021 passed in C.M.A.1 of 2020 on the file of the VI.
Additional District Judge, Markapur, pending disposal of CRP 140 of 2021, 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 upon hearing the arguments of Sri Prabhu Nath Vasireddy,
Advocate for the Petitioners and Sri Shafath Ahmed Khan, Advocate for the
Respondents, the Court made the following.
ORDER:
"At request of both the counsels, post on 1.3.2021.
Both the parties are directed to maintain status-quo for a period of four (04)
x weeks from today." ne et ----
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SS SISTANT REGISTRAR
IITRUE COPY// !
SECTION OFFICER
For ASSISTANT REGISTRAR
The VI Additional District Judge, Markapur
The Principal Junior Civil Judge Giddalur.
Chegireddy Obula Reddy, S/o.late Chinna Obula Reddy, R/o.Lakshmipuram
Village, Magutur Post, Ardhaveedu Mandal, Praksam District.
Chegireddy Venkata Rami Reddy, S/o. Obula Reddy, R/o.Lakshmipuram Village,
Magutur Post, Ardhaveedu Mandal, Praksam District.
Chegireddy Venkata Reddy, S/o. Obula Reddy, R/o.Lakshmipuram Village,
Magutur Post, Ardhaveedu Mandal, Praksam District.
Chegireddy Venkata Siva Krishna Reddy, S/o.Obula Reddy, R/o.Lakshmipuram
Village, Magutur Post, Ardhaveedu Mandal, Praksam District. (Addresses 3 to 6
by RPAD)
One CC to Sri. Prabhu Nath Vasireddy, Advocate [OPUC]
One CC to Sri. Shafath Ahmed Khan, Advocate [OPUC]
One spare copy
"HIGH COURT
KSRJ
DATED:15/02/2021
NOTE: POST ON 01-03-2021
ORDER
CRP.No.140 of 2021
STATUS QUO
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