Andhra Pradesh High Court - Amravati
The State Of Andhra Pradesh vs M/S G Srinivasulu Reddy And ... on 19 January, 2021
Bench: Joymalya Bagchi, A V Sai
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE NINTEENTH DAY OF JANUARY, TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE A.V. SESHA SAL:
|.A. No. 2 of 2019
IN
A. S. No. 56 of 2020
Between:-
1.The State of Andhra Pradesh, Rep. by its Secretary to Government, me
| and CAD Department, Secretariat, Velagapudi, Amaravati, Guntur District.
2.The Superintending Engineer, Construction Circle No. Il,
Irrigation Circle Compound, Near Five Road Junction, Railway Station Road,
Kurnool.
3.The Executive Engineer, K.C. Canal Division, Nandyal, Kurnool District.
seeee Petitioners
(Appellants in A.S. No. 56 of 2020
on the file of the High Court)
AND
M/s. G. Sreenivasulu Reddy & Company, Hyderabad, a Partnership Firm
Registered under the provisions of Indian Partnership Act, 1932
Vide Registered No.5937/1993, having its Head Office at 103,
Srinivasa Towers, 6-3-1187, Begumpet, Hyderabad, Rep. by its
Special Power of Attorney Holder, Sri Kesani Balakrishna, S/o. K. Venktaiah,
Occ : Engineer, R/o. Plot No. 203, 2-2-647/77/F, Lakshmi Arcade,
Bagh Amberpet, Hyderabad. ... Respondent
(Respondent in -do-)
COUNSEL FOR THE PETITIONERS : The Advocate General
COUNSEL FOR THE RESPONDENT : SriS. Ram Babu
Petition under Order 41 Rule 5 C.P.C., praying that in the circumstances
stated in the affidavit filed herein, the High Court may be pleased to grant stay
of all further proceedings pursuant to the Judgment and Decree dated
10-6-2013 passed in O.S.No.34 of 2008 on the file of the IV Additional District
Jude, Kurnool including Execution Petition i.e., E.P.No.1555/2018 on the file of
the said Court, pending disposal o of A.S. No. 56 of 2020 on the file of High
Court.
The Court while directing issue of notice to the Respondent 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:-
(Proceedings taken up through video conferencing)
"Heard parties.
Subject to deposit of 50% of the decretal amount along with costs within
eight (8) weeks from date, there shall be stay of operation of the impugned
judgment and decree till disposal of the appeal. The respondent-decree holder is
at liberty to withdraw the deposited amount, subject to filing an undertaking to
refund the same in the event the appeal is allowed."
Sd/- G. SRINIVASA REDDY;
a) REGISTRAR
// TRUE COPY //
for ves REGISTRAR
Contd..2...
To
4.The IV Additional District Jude, Kurnool.
2. Sri Kesani Balakrishna, S/o. K. Venktaiah, Occ : Engineer,
Special Power of Attorney Holder, M/s. G. Sreenivasulu Reddy & Company,
Hyderabad, a Partnership Firm, Registered under the provisions of Indian
Partnership Act, 1932 Vide Registered No.5937/1993, having its Head Office
at 103, Srinivasa Towers, 6-3-1187, Begumpet, Hyderabad,
R/o. Plot No. 203, 2-2-647/77/F, Lakshmi Arcade,
Bagh Amberpet, Hyderabad, Telangana State.(BY RPAD)
3.Two CCs to the Advocate General, High Court of A.P., at Amaravati(OUT)
4.One CC to Sri S. Ram Babu, Advocate (OPUC)
5.Two spare copies.
TKK
HIGH COURT
JB,J & AVSS,J
DT.19-01-2021.
ORDER
|.A.No. 2 of 2019
IN
A.S.No. 56 of 2020.
INTERIM STAY
& ~~ ap ioe
£ i Ria Se
