Om Sai Constructions vs Shiram Transport Finance Company ...
2021 Latest Caselaw 963 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

THURSDAY, THE EIGTEENTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
| PRESENT:
THE HON'BLE SRI JUSTICE U. DURGA PRASAD RAO a
, AND - - :
THE HON'BLE Ms. JUSTICE J.UMADEVI --
IA No. 1 OF 2019
IN
CRP NO: 3507 OF 2019

   

Between:

1. M/s. Om Sai Constructions, Rep by its Managing Partner ABV Suresh, S/o
Laxminarayana Setty, Hindu, aged 51 yrs, Business, R/o H.No.- 76-119-D539,
Mahaveer Colony, Kurnool- 518-004.

2. A. Vinod Kumar, S/o. A Shankaraiah' Hindu, Aged 40 years, Occ: Business R/o
H.No.-40-352, Gandhi Nagar, Kurnool District

...Petitioners/Respondents/Judgment Debtors
(Petitioner in CRP 3507 OF 2019
on the file of High Court)

2

AND
nk Shiram Transport Finance Company Limited, rep. by its Authorised Signatory Mr. B.
Hari Krishna Achary, S/o Anand Chary, aged 42 years, R/o Kurnool City, Kurnool.
- r - ...Respondent/Petitioner/Decree Holder
(Respondents in-do-)

Petition under Section 151 CPC praying that in the circumstances stated in the
grounds filed in support of the petition, the High Court may be pleased to stay all further
proceedings in E.P.No.40 of 2015 in A.A.No.539 of 2010, on the file of Learned
Principal District Judge at Kurnool, including the arrest of the Petitioners, pending
disposal of CRP No.3507 of 2019, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the grounds
filed in support thereof and the order of the High Court order dated 26-11-2019, 19-12-
2019, 07-02-2020, 18-02-2020, 02.03.2020, 24.03.2020, 06.10.2020, 12-10-2020
4-11-2020, 25-11-2020 and 16-12-2020 made herein and upon hearing the arguments
of M/S Indus Law Firm Advocate for the Petitioners, Sri Maheswara Rao Kuncheam
Advocate for the Respondent, the Court made the following. %

\

ORDER:

"When the matter is taken up for hearing, learned counsel for petitioners, Sri V.R.N.Prashanth would submit that to arrive at a compromise in the present matter and some other related matters, he would send a memo to the respondent concerned to notify their view on compromise. oS

Learned counsel for respondent also agreed for this course. Hence, post the matter on 26.02.2021. Interim order, granted earlier, is extended by two (2).weeks."

Sd/-V.Diwakar __ ASSISTA R

HTRUE COPY// LY SECTION OFFICER

The Principal District Judge at Kurnool. One CC to M/S Indus Law Firm, Advocate [OPUC]

One CC to Sri Maheswara Rao Kuncheam, Advocate [OPUC] Two spare copies.

_ HIGH COURT

UDPR,J & JUD,J

DATED: 18-02-2021

NOTE: POST THE MATTER ON 26-02-2021

ORDER

IA.NO.1 OF 2019 IN CRP.No.3507 of 2019

EXTENSION OF INTERIM ORDER