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Pothulothu Balaji Balaji Naik, vs Yemineni Vijaya Lakshmi,
2021 Latest Caselaw 117 AP

Citation : 2021 Latest Caselaw 117 AP
Judgement Date : 7 January, 2021

Andhra Pradesh High Court - Amravati
Pothulothu Balaji Balaji Naik, vs Yemineni Vijaya Lakshmi, on 7 January, 2021
Bench: K Suresh Reddy
(SHOW CAUSE NOTICE BEFORE ADMISSION)

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI.... >
THURSDAY, THE SEVENTH DAY OF JANUARY, TWO THOUSAND AND TWENTY ONE a oP
: PRESENT : wg

THE HONOURABLE SRI JUSTICE K. SURESH REDDY

 

CIVIL REVISION PETITION No. 36 of 2021
Between:-
Pothulothu Balaji, @ Balaji Naik, S/o. Khan. a
.Petitioner/J.Dr/Defendant. -_
AND a

Yemineni Vijaya Lakshmi, W/o. Basava Narayana, Resident of Somasundarapalem
Village, Tenali Mandal, Guntur District.

..Respondent/D.Hr./Plaintiff.

Whereas the Petitioner above named through his Advocate Sri N. Sriram Murthy, presented this petition Under Article 227 of the Constitution of India, aggrieved by the order dated 30-11-2020 in E.P.No. 166/2019 in O.S.No. 143 of 2019 on the file of the Court of Principal Junior Civil Judge, Tenali allowing the same and ordering arrest of the petitioner/judgment debtor/defendant.

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

-- You viz:

Yemineni Vijaya Lakshmi, W/o. Basava Narayana, Resident of Somasundarapalem Village, Tenali Mandal, Guntur District.

are directed to show cause either appearing in person or through an advocate on or before 20-01-2021 to which date the case 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.

Issue notice to the respondent.

Learned counsel for the petitioner is permitted to take out personal notice to the respondent by Registered Post with Acknowledgement Due and file proof of service into the Registry.

Post on 20.01.2021."

Sd/- T. MADHAVI,

ASSISTANT REGISTRAR /1 TRUE COPY // A

for ASSISTANT REGISTRAR

To

1.Yemineni Vijaya Lakshmi, W/o. Basava Narayana, Resident of Somasundarapalem Village, Tenali Mandal, Guntur District.

(BY RPAD along with a copy of Petition and Memo of Grounds)

2.One CC to Sri N. Sriram Murthy, Advocate(OPUC)

3.One spare copy.

TKK

HIGH COURT

KSR.J

DATED: 07-01-2021.

NOTICE BEFORE ADMISSION

CRP.No. 36 of 2021

aor

aey POs Ra) iiss

 
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