Mulla Abdul Gaffur vs Yeddula Narasimha Reddy
2021 Latest Caselaw 855 AP

   

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT;

MONDAY, THE FIFTEENTH DAY OF FEBRU RY,
TWO THOUSAND AND TWENTY ONE |

PRESENT
THE HONOURABLE SRI JUSTICE K SURESH REDDY
CIVIL REVISION PETITION No. 1157 of 2020

Between:
Mulla Abdul Gaffur, S/o. M. Rajju Saheb
Petitioner/Decree-Holder/Plaintiff
AND
1. Yeddula Narasimha Reddy, S/o. Y.Venkata Subba Reddy, Occ: Business,
R/o. Poluru Village, Nandyal Mandal (Died rep .LRs D2 to D4)
Yeddula Dhanalakshmi, W/o. Late Y. Narasimha Reddy, Occ: Housewife
Yeddula Venkata Subba Reddy, S/o. Late Y.Venkata Reddy, Occ:
Agriculturist
4. Yeddula Sankaramma, W/o. Y.Venkata Subba Reddy, Occ: Housewife
(All are R/o. H.No. 6/31, Near Basaveswara Swamy Temple, Kota Street,
Poluru Village, Nandyal Mandal, Kurnool District)
Respondents/Judgment-Debtors/Defendants

wn

Revision to the High Court under Section 115 of CPC praying that in the
circumstances stated in the grounds filed herein, the High Cou may be pleased
to set aside the decree and order dated 13-03-2020 passed in EP.No.116 of
2019 in OS.No.74 of 2017 on the file of the court of the Principal Senior Civil
Judge, Nandyal and consequently allow the said EP.

IA.No. 1 of 2020 :-

Petition under Section 151 of CPC praying that in the circumstances
Stated in the affidavit filed herein, the High Court may be pleased to suspend the
order and decree passed in EP.No.116 of 2019 in OS.No.74 of 2017 on the file of
the Principal Senior Civil Judge, Nandyal, dated. 13-03-2020, pending disposal of
CRP.No.1157/2020 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 Orders of the High Court dated 02-11-
2020, 04-12-2020, 05-01-2021 and 27-01-2021 made herein and upon hearing
the arguments of Sri B.S. Reddy, Advocate for petitioner, and of Sri. G.Sravan
Kumar Advocate for the respondents 3&4 the Court made the following

ORDER :-

"At the request of learned counsel for respondents, post after two(2)
weeks,

Interim order granted earlier is extended by four(4) weeks."

Sd/-B.NarsingaRao
ASSISTANT,RE

  

/1 TRUE COPY // iY
SECTION OFFICER

To
|

The Principal Senior Civil Judge, Nandyal, Kurnool District.

One CC to Sri B.S. Reddy, Advocate(OPUC)

One CC to G. Sravan Kumar Advocate (OPUC)

One spare copy.

- ODN A

SP
 

HIGH COURT

KSR.J

DATED: 15-02-2021

POST AFTER TWO(2) WEEKS.

ORDER

C.R.P.No.1157 of 2020

EXTENDING THE INTERIM ORDER