Kamatham Suresh Babu, vs A.Munaswamy,
2021 Latest Caselaw 107 AP

(SHOW CAUSE NOTICE BEFORE ADMISSION)

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
THURSDAY, THE SEVENETH DAY OF JANUARY, TWO THOUSAND AND T.

    
 

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: PRESENT : (Org = e
THE HONOURABLE SRI JUSTICE K. SURESH REDDY {i Z f Cy Me
CIVIL REVISION PETITION No. 24 of 2021 ho Soa
Between:- eo SS
. SS AY ex . nee fo C
Kamatham Suresh Babu, S/o. Late K. Chengama Naidu. SSStH 3 #

....Petitioner/ Judgment Debtor.
AND
A. Munaswamy, S/o. A. Kuppaiah, Occ : Retired Teacher,
R/o. D.No. 1-151/3, SBI Colony, Puttur Town and Mandal, Chittoor District.

..Respondent/Decree Holder.

Whereas the Petitioner above named through his Advocate Sri V. Nitesh, presented this petition Under Section 115 of C.P.C., against the order and decretal order dated 23-11-2020 in E.P.No. 49 of 2020 in S.T.C.No. 20 of 2017 on the file of the Principal Junior Civil Judge-cum-Judicial First Class Magistrate, Puttur, Chittoor District.

And whereas the High Court, upon perusing the petition and the memorandum of grounds filed herein and upon hearing the arguments of Sri V. Nitesh, Advocate for the Petitioner, directed issue of notice to the Respondent herein to show cause why this petition should not be admitted.

You viz;

A. Munaswamy, S/o. A. Kuppaiah, Occ : Retired Teacher, R/o. D.No. 1-151/3, SBI Colony, Puttur Town and Mandal, Chittoor District.

is directed to show cause either appear in-person or through an advocate on or before 08-01-2021 to which date the case stands posted as to why in the circumstances set out in this petition and the memo of grounds filed therewith (copy enclosed) this Civil Revision Petition should not be admitted.

The Court made the following ORDER:- "Notice before admission.

Learned counsel for the petitioner is permitted to take out personal notice on the respondent by registered post with acknowledgement due and file proof of service in the registry.

Post on 08-02-2021.

In the meanwhile, there shall be interim suspension of the order dated 23-11-2020 in E.P.No.49 of 2019 in S.T.C.No.20 of 2017 on the file of the Court of Principal Junior Civil Judge-cum-Judicial Magistrate of First Class, Puttur, on condition of the petitioner depositing Rs.2,50,000/- within a period of four (04) weeks from today."

Sd/-T.Madhavi

mee TATE OS TRAR 4E

SECTION OFFICER

// TRUE COPY // for ASSISTANT REGISTRAR

Canta 9

To

1.The Principal Junior Civil Judge-cum-Judicial Magistrate of First Class, Puttur, Chittoor District.

2.A. Munaswamy, S/o. A. Kuppaiah, Occ : Retired Teacher,

R/o. D.No. 1-151/3, SBI Colony, Puttur Town and Mandal, Chittoor District.

(Addressee No. 2 by RPAD along with a copy of Petition and Memo of Grounds)

3.One CC to Sri V. Nitesh, Advocate(OPUC)

4.One spare copy.

TKK

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HIGH COURT

KSR.J

DATED: 07-01-2021.

NOTICE BEFORE ADMISSION

CRP.No. 24 of 2021

INTERIM SUSPESION

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