Om Sai Constructions vs M/S Shiram Transport Finance ...
2021 Latest Caselaw 964 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE EIGTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE. -~
PRESENT ee.

THE HON'BLE SRI JUSTICE U. DURGA PRASAD RAO 7
AND ys
THE HON'BLE Ms. JUSTICE J. UMA DEVI -~

IA No. 1 OF 2019 ,

IN
CRP NO: 1324 OF 2019

  

Between:
Om Sai Constructions, rep. by its Managing Partner, ABV Suresh, S/o.
A.Laxminarayana Setty. oe
_Petitioner/Respondent/Judgment Debtor No.1
(Petitioner in CRP.No. 1324 of 2019
on the file of High Court)
AND
1. M/s. Shiram Transport Finance Company Limited, rep .by its Authorised
Signatory Mr. B.Hari Krishna Achary, S/o. Anand Chary, R/o. Kurnool City,
Kurnool.
. Respondent/Petitioner/Decree Holder
2. A.Vinod Kumar, S/o. A.Shankaraiah ,
(R.No.2 is not necessary party)
... Respondent/Respondent/Judgment Debtor No.2
(Respondent in-do-)

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 stay all further
proceedings in EP.No. 43 of 2011 in AA.No. 228 of 2010 on the file of Learned Principal
District Judge at Kurnool, including the proclamation and sale of the Execution Petition
Schedule Property, pending disposal of CRP.No. 1324/2019 on the file of the High
Court.

The petition coming on for hearing, upon perusing the petition and affidavit filed
herein, and Order of High Court dated 10-06-2019 and 14-06-2019 made herein and
upon hearing the arguments M/s Indus Law Firm, Advocate for the Petitioner, the Court
while directing issue of notice to the Respondents herein to show cause as to why this
application should not be complied with, made the following order.(The receipt of this
order will be deemed to be the receipt of notice in the case). The Court made the
following

ORDER:

"When the matter is taken up for hearing, learned counsel for petitioner, 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 respondents concerned to notify their view on compromise. _

Learned counsel for respondents 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 ) ASSISTAMP REGISTRAR

HTRUE COPY// é SECTION 'OFFICER

for,

To

1. The Principal District Judge at Kurnool,

2. One CC to M/s. Indus Law Firm, Advocate [OPUC]

3. Two spare copies.

MM

HIGH COURT

UDPRJ

JUDJ

DATED:18/02/2021

NOTE: POST THE MATTER ON 26-02-2021

ORDER

1.A.No.1 of 2019 IN CRP.No.1324 of 2019

INTERIM DIRECTION EXTENDED

24 FEB?

cs

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