Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Model Dairy Pvt Ltd., Vijayawada vs S V Ramana Reddy, Guntur Dist
2021 Latest Caselaw 974 AP

Citation : 2021 Latest Caselaw 974 AP
Judgement Date : 18 February, 2021

Andhra Pradesh High Court - Amravati
Model Dairy Pvt Ltd., Vijayawada vs S V Ramana Reddy, Guntur Dist on 18 February, 2021
Bench: B Krishna Mohan
[ 3233 ]

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI/,
THURSDAY, THE EIGHTEENTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
S ANO: 11 OF 2015

 
    

Between:
Model Dairy Pvt Ltd., Nidamanuru, Vijayawada Rural Mandal, Krishna District, Rep. by
its Managing Director, Pinnamaneni Dhana Prakasah
_. Appellantrespondent Plaintiff

. AND S V Ramana Reddy, S/o Narayana Reddy, Hindu, Aged 50 years, Occ: Business, D No.1-1-29, Golden House, Burrepalem Road, Tenali, Guntur District.

_,.Respondents/Appellant/Defendant

WHEREAS the Appellant above named through his Advocate Sri. Ganduri

Nageswara Rao presented this Second Appeal under Section 100 CPC, Aggrieved by

the Judgment and decree dated 30-04-2014 passed in A.S.No.198/2011 on the file of

the VIII Additional District & Sessions Judge, Vijayawada reversing the judgment and

decree dated 18-04-2011 passed in O.S.No.606/2010 on the file of the Principal Senior Civil Judge, Vijayawada.

AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri Ganduri Nageswara Rao, Advocate for the Petitioner, directed issue of notice to the Respondent herein to show cause as to why this S A should not be admitted.

You viz:

S V Ramana Reddy, S/o Narayana Reddy, Hindu, Aged 50 years, Occ: Business, D.No.1-1-29, Golden House, Burrepalem Road, Tenali, Guntur District. are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the memorandum of grounds filed therewith (copy enclosed) this SA should not be admitted. The Court made the following: ORDER

"Notice to the respondent.

The learned counsel for the appellant is permitted to take out personal notice to the respondent and file proof of service in the Registry within a period of two(2) weeks from today.

Post the matter after three(3 weeks." . (3) . _

Sd/-B.NarsingaRao ee REGISTRAR

IITRUE COPY!! SECTIO

OFFICER To,

4.§$ V Ramana Reddy, S/o Narayana Reddy, Hindu, Aged 50 years, Occ: Business, D.No.1-1-29, Golden House, Burrepalem Road, Tenali, Guntur District. (by RPAD- along with a copy of petition and memorandum of grounds)

2. One CC to Sri Ganduri Nageswara Rao, Advocate [OPUC] 3, One spare copy

SP

HIGH COURT

BKMJ

DATED: 18/02/2021

POST THE MATTER AFTER THREE(3) WEEKS.

NOTICE BEFORE ADMISSION SA.No.11 of 2015

co oan 0 5 cro cud)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter