M/S. Padma Srinivasa Mills Stores vs Settikamsetty Satya Bhaskara ...
2021 Latest Caselaw 911 AP

  

WEDNESDAY, THE SEVENTEENTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE a
:PRESENT:

THE HON'BLE SRI JUSTICE K.SURESH REDDY ~

IA No. 1 OF 2019
IN
CRP NO: 270 OF 2019 c

IN THE HIGH COURT OF ANDHRA PRADESH AT anaavan

Between:

1. M/s. Padma Srinivasa Mills Stores, Rep by its Managing partner Bonagiri
Venkata Swamy, S/o Sri Peda Veerraju, Hindu, Business, aged 58 years, Opp
Nagavarapu Butchi Abbayi Choultry, Main Road, Rajamahendravaram. East
Godavari District.

2. Bonagiri Venkata Swamy, S/o Sri Peda Veerraju, Hindu, Business, aged 58
years, Opp Nagavarapu Butchi Abbayi Choultry, Main Road,
Rajamahendravaram. East Godavari District.

3. Kancherla Anand, S/o late Gopala Krishna Murthy, Hindu, aged 70 years,
Partner in M/s Padma Srinivasa Mills Stores, Opp Nagavarapu Butchi Abbayi
Choultry, Main Road, Rajamahendravaram. East Godavari District.

...Petitioners
AND
1. Settikamsetty Satya Bhaskara Srinivas Prasad, S/o. Rama Rao, Hindu,
_ Business, aged 52 years, Miriyalavari Street, Main Road, Rajamahendravaram.
East Godavari District.

2. Settikamsetty Vijay Kumar, S/o Rama Rao, 'Hindu, Business, aged 38 years,

Miriyalavari Main Road, Rajamahendravaram. East Godavari District.
...Respondents

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 grant Interim
Stay of all further proceedings of the suit in OS.No.767 of 2012, on the file of Hon'ble Pri
Junior Civil Judge-cum-Judicial Magistrate, of First Class, Rajamahendravaram,
including passing of the judgment, pending disposal of the CRP No.270 of 2019, 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 order of the High Court dated 08-02-2019, 28-02-2019,
18-04-2019, 26-04-2019, 14-06-2019, 12-07-2019 30-09-2019 made herein and upon
hearing the arguments of Sri P Rajesh Babu, Advocate for the Petitioner and
T.V.S.Prabhakar Rao, Advocate for the R1 and R2 and the Court made the following

ORDER:

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

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

_ Sdi-B. NarsingaRao TRUE COPY! ASSISTANT REGISTRAR

- SECTION. OFFICER _

To,

1. The Principal Junior Civil Judge-cum-Judicial Magistrate, of First Class, Rajamahendravaram, One CC to Sri P.Rajesh Babu Advocate [OPUC] One CC to SRI T.V.S.Prabhakar Rao, Advocate[OPUC] One Spare copy

PON

MM

HIGH COURT

~ KSRJ

DATE: 17-02-2021

NOTE: POST AFTER TWO WEEKS

ORDER

IA.NO.1 OF 2019 IN CRP.No.270 of 2019

INTERIM ORDER IS EXTENDED