Aakunuri Veeraiah vs Aakunuri Veera Prasad
2021 Latest Caselaw 196 AP

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(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

TUESDAY, THE NINETEENTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE

'PRESENT:

THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

 

SECOND APPEAL NO: 14 OF 2021
Between:

Aakunuri Veeraiah, S/o Venkata Ramaiah, Occ: Railway Electrical Private Contractor,
R/o. H.No.4-2-871/3, Vikarabad, Ranga Reddy District

Appellant/Respondent/Defendant
AND

Aakunuri Veera Prasad, S/o. Veera Raghavulu, Occ Business, R/a. Jujjavaram Village,
Pamarru Mandal, Krishna District.
Respondent/Appellant/Plaintiff

WHEREAS the Appellant above named through his Advocate Sri P S P Suresh
Kumar, presented this Second Appeal under Section 100 CPC, Aggrieved by the
Judgment and Decree dated 02/12/2019, passed by the Court of XI Addl. District and
Sessions Judge, Krishna District at Gudivada, in A.S. No.7 of 2016, reversing the
Judgment passed by the Court of Pri. Senior Civil Judge, Gudivada, in O.S. No.78 of
2012, dated 06/01/2016, the Appellant beg to submit the present Appeal within the
limitation as per the Judgment of the Honble Supreme Court in RE COGNIZANCE FOR
EXTENSION OF LIMITATION dated 23-03-2020 by extending the Limitation of cases
due to Covid 19.

AND WHEREAS the High Court upon perusing the petition and
memorandum of grounds filed herein and upon hearing the arguments of Sri P SP
Suresh Kumar Advocate for the Petitioner, directed issue of notice to the Respondent
herein to show cause as to why this SECOND APPEAL should not be admitted.

You viz:

Aakunuri Veera Prasad, S/o. Veera Raghavulu, Occ Busines, R/o. Jujjavaram Village,
Pamarru Mandal, Krishna 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 memorandum of grounds filed
therewith (copy enclosed) this SECOND APPEAL should not be admitted.
 

The Court made the following
ORDER:

Notice before admission.

The learned counsel for the appellant is permitted to take out personal notice to the respondent by Registered Post with acknowledgment due and file proof of service within a period of three (3)

weeks from today. | .

y Sd/-Ch.V.Subramanya Sarmz ASSISTANT REG STRAR

SECTION OFFIC IITTRUE COPY// FICER

For To,

1. Aakunuri Veera Prasad, S/o. Veera Raghavulu, Occ Busines, R/o. Jujjavaram Village, Pamarru Mandal, Krishna District. (by RPAD- along with a copy of petition and memorandum of grounds)

2. One CC to SRI. PS P SURESH KUMAR Advocate [OPUC]

3. One spare copy .

Skm 7

HIGH COURT

BKM,J

DATED:19/01/2021

NOTICE BEFORE ADMISSION

SA.No.14 of 2021