Dhulipala Venkata Bala Raja ... vs Dhulipala Seetha Mahalakshmi
2021 Latest Caselaw 153 AP

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE EIGHTEENTH DAY OF JANUARY, TWO THOUSAND AND TWENTY ONE...

 
 

: PRESENT: lek ANB GS:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI Ay. a *,
AND HOE
THE HONOURABLE SRI JUSTICE D.V.S.S. SOMAYAJULU i
|.A.No. 1 of 2020 ' (
IN '

A.S.No. 265 of 2020
Between: :
Dhulipala Venkata Bala Raja Rajeswari Brahmaramba @ Bala, D/o. Late Dhulipal
Atchutaramaiah
Appellant/Defendant No.1 | b7
(Petitioner in A.S.No. 265 of 2020
' on the file of High Court
AND
1. Dhulipala Seetha Mahalakshmi, W/o. Late Dhulipala Purna Chandra Rao, R/o.
Flat No. 341, Indira Enclave Apartment, Ayodhyanagar, Vijayawada.

2. Dhulipala Hanumath Sastry, S/o. Late Dhulipala Purna Chandra Rao, Occ: Bank
Employee, R/o. Flat No. 341, Indira Enclave Apartment, . Ayodhyanagar,
Vijayawada.

. . Respondents/ Plaintiffs

3. Dhulipala Ravi Sankar, S/o. Late Dhulipala Purna Chandra Rao, R/o. D.No. 29-
28-13, Dasarivari Street, Suryaraopet, Vijayawada.

4. Pillamarri Madhavi, W/o. Rajagopal, R/o. Flat No. S-1A, Srikrishnanilaya
Apartment, Back side of Divya Diamonds Shop, Ameerpet, Hyderabad.

Respondents/Defendants 2 & 3

..Respondents

(Respondents in -do-)

Petition under Section 151 of CPC praying that in the circumstances stated in

the grounds filed herein, the High Court may be pleased to suspend the Judgment and

Decree dated. 22-05-2020 passed in OS.No. 47 of 2011 on the file of the XIII Additional

District Judge, Vijayawada, including the execution petition, pending disposal of
AS.No. 265/2020 on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the
affidavit filed herein and the orders of the High Court dated. 22-10-2020, 17-11-2020
and 02-12-2020 made herein and upon hearing the arguments of Sri Raviteja Padiri,
Advocate for the Petitioner. The Court while directing issue of Fresh notice to the
Respondent No.4 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).

ORDER :-
"Issue fresh notice upon respondent No.4.

Post on 15.02.2021.

Till then, interim order granted earlier is extended." vL
Sd/-K.JaganMoha
//TRUE COPY// set goat
| SECTION OFFICER

To

4.The XIll Additional District Judge, Vijayawada, Krishna District.

2.Pillamarri Madhavi, W/o. Rajagopal, R/o. Flat No. S-1A, Srikrishnanilaya Apartment,
Back side of Divya Diamonds Shop, Ameerpet, Hyderabad,
Telangana State.(BY RPAD)

3.One CC to Sri Raviteja Padiri, Advocate(OPUC)

4.Two spare copies.

TKK
 

HIGH COURT

JB.J & DVSS.J

DATED: 18-01-2021.

ORDER

ILA. No. 1 of 2020 IN A.S.No.265 of 2020

EXTENDING THE INTERIM ORDER AND NOTICE TO R-4